Section 12A in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979
12A. [ Regularisation. [Inserted by G.S.R. 34, Dated 29-6-1981; published in Rajasthan Gazette Extraordinary Part IV-C(I), Dated 2-7-81, p. 79.]
- If any person constructs a well or installs a pumping set on unoccupied Government land or pasture land and proceedings against him have been initiated by the Tehsildar under section 91 of the Act, the Collector or any other officer authorised in this behalf by the State Government, on an application or report of the Tehsildar. after making necessary enquiry, arrives at the finding that the well has been constructed of the pumping set has been installed for genuine irrigation or drinking water purposes and it does not adversely affect the interests of any person having land in the vicinity, the Collector or such authorised officer may allot the land to such person after recovering from him the market price of the land prevailing at the time of receipt of the application or report of the Tehsildar. Upon the issue of such an order, the allottee shall be deemed to be a Gair-Khatedar tenant of the land with the right of ultimate conferment of Khatedari rights after the expiry of a [period of 3 years] [lease money charged for such land annually at the rate of Rs. 24/- per annum from the date of occupation] [Substituted by G.S.R. 109, Dated 7-1-1983; published in Rajasthan Gazette Extraordinary Part IV-C (II), Dated 15-1-83, p. 386.]Provided that the land is not used for any other purpose and the terms.of tenancy are not infringed during the said period of ten years:Provided further that the total area of land to be so regularised and allotted shall not exceed [5] [Substituted by G.S.R. 109, Dated 7-1-1983; published in Rajasthan Gazette Extraordinary Part IV-C (II), Dated 15-1-83, p. 386.] biswas per well or pumping set.][Substituted by the expression "Lease money charged for such land annually at the rate of Rs. 24/- per annum from the date of occupation.]
