Section 13(11) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(11)(a)It shall be the responsibility of the allottee to plant, properly tent, maintain and protect the trees and see that the specified minimum number of trees are raised within the stipulated period.(b)The fencing should be natural biomass fencing with locally, available and suitable variety or trench and mound protection as far as possible. Normally facing should be for each plant separately.(c)If the plant/tree wither/fall down due to reasons beyond the control of the allottee, he shall intimate the fact to the Tehsildar mid then to cut and take the timber.(d)The allotment of the allottee can be transferred in whole or in part to a person of eligible category with the prior permission of Sub-Divisional Officer and subject to the same terms and conditions. In a case where a loan has been taken by hypothecation of tree/land, the transfer of such land shall be done only with the prior approval of the concerned financial institution and subject to the continuance of the subsisting charge on the land tree hypothecated to the financial institution.(e)In case of transfer of the land without permission of the Sub Divisional Officer, no right shall accrue to the transferee, who shall liable be to be summarily ejected under section 91 of the Rajasthan Land Revenue Act and such transfer shall be null and void and shall not be enforceable.(f)The allottee shall be permitted to cut and take the timber of the tree on its attaining silviculture maturity as recommended by the Forest-Department provided he has planted two trees for each tree to be cut, at least 2 years before the expiry of the life of that three. If the planter has not planted 2 trees at least 2 years before the tree attaining silviculture maturity, the timber can be permitted to be cut and taken away only on the written Permission of the Sub-Divisional Officer mid prior deposit of such fee with the Government that may be prescribed specified.(g)The allottee shall comply with such other general directions regarding the scheme as are issued from time to time by the State Government.(h)The allottee shall plant the trees along the road /canal in a way that it shall not endanger the safety of traffic of stability of the embankment, as the case may be, and the same may be directed to be removed by the appropriate authority whenever needed in public interest. Such directions shall be final.
