Section 21 in The Rajasthan Colonisation (General Colony) Conditions, 1955
21. Building Sites to Tenants.
(1)If any grant is made for purposes of agriculture and the grantee is also allowed a site in the abadi site of the chak or village for constructing a building for residential purposes, the grantee shall be and remain bound by the following obligation and shall be deemed to have entered into a covenant for their due performance and observance:-(a)To commence the construction of the building within six months from the date of the grant in accordance with a standard plan or modifications of that plan approved by the Collector.(b)To complete the building to the satisfaction of the Collector within eighteen months of the date of grant.(c)To maintain the building thereafter in good repair in accordance with any directions from time to time issued by the Collector.(d)Not to let the building on rent or use it for any purpose other than that for residential purposes or generally subservient thereto, and not to permit or suffer such usage, without the permission of the Collector.(e)Not to make any excavation on the land, village streets and lanes or open areas adjoining thereto or permit or suffer any excavation to be made.(f)Not to sow on the land any crop which are prohibited by the Collector or permit or suffer any such crop to be sown.(2)This condition shall not apply to grant of land for residential purposes to any person who has not been granted, any land for agricultural purposes also and such persons shall be governed by separate statement of conditions sanctioned for them.Penalties for Breach of Conditions
