Section 17(4) in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
(4)[ (a) For the Government land situated within a radius of 12 Km from the periphery of a city having population of one lakh persons or more, or within a radius of 8 KM from the periphery of a town having population of fifty thousand or more but less than one lakh persons, or within a radius of 3 Km from the periphery of a town having population of twenty five thousand or more but less than fifty thousand persons, the scale of price to be charged from an allottee, other than an allottee belonging to a Scheduled Caste or Scheduled Tribe, shall be four times of the reserve price fixed by the Government for that class of land, but for an allottee belonging to a Scheduled Caste or Scheduled Tribe, the scale of price shall be twice the reserve price.(b)For land situated within 2 Km from the periphery of a mandi not included in clause (a), the price shall be 25% above the reserve price.(c)That allottee of such land, shall deposit 25% of the total price at the time of allotment, and 15% of the total price after one year from the date of allotment. The remaining 60% shall be deposited in three equal yearly instalments, the first of which shall be deposited on the expiry of two years from the date of allotment, but an allottee belonging to a Scheduled Caste or Scheduled Tribe shall deposit the price in ten equal yearly instalments, the first of which shall be deposited on the expiry of two years from the date of allotment.Explanation. - The term "Reserve Price" means the price fixed under these rules.] [[Added by Notification dated 20.09.1978 - Rajasthan Gazette, Extraordinary, Part IV-(C), dated 20.09.1978 and Substituted by Notification No. F. 4(18) Revenue/Col./76, dated 25.06.1981 - Rajasthan Gazette, Extraordinary, Part IV-(C), dated 02.07.1981, page 85 for the following:-'(4) For the Government land situated within the radius of eight miles of a city or town having population of more than ten thousand, the scale of price from an allottee other than the allottee of Scheduled Castes and Scheduled Tribes shall be four limes of the reserve price, but from an allottee of Scheduled Castes and Scheduled Tribes the scale of price shall be double the reserve price mentioned in this rule:Provided that an allottee of such land shall deposit 25% of the total price at the time of allotment and 15% of the total price after one year of the allotment. The remaining 60% in three equal yearly instalments, the first of which shall be deposited on the expiry of two years commencing from the date of allotment, but an allottee of Scheduled Castes and Scheduled Tribes shall deposit the price in ten equal yearly instalments, the first instalment, shall be deposited after the expiry of two years commencing from the date of the allotment.']]
