Section 21 in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955
21. Area to be exclusively reserved for production of vegetables.
- The grantee of a vegetable block shall be and remain bound to cultivate and produce vegetables in an area not less then 10 bighas of his grant, but the tenant shall be permitted to plant in this area fruit trees of small size, such as Papayas, Melons, Oranges and other trees of citrus variety along the Batbandi line of each Killa of the land and larger fruit trees, like mangoes, Mulberry, Jamun, Kamrkh, Plantains, Keronda, along the outer compound wall of his holding. Sugarcane, Singhara and Melons shall not be deemed to be vegetable for the purpose of this condition and cultivation thereof in the land shall be strictly prohibited.
