Section 32(3) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
(3)If the Trust is satisfied that the developer has failed to make necessary modifications to render the improvement in accordance with the approved plan or that the improvement undertaken by the developer has reached such a stage that it is uneconomical to restore the improvement in accordance with the approved plan, the Trust may temporarily stop such improvement and take up the amendment of the approved plan to itself and modify or make adjustment of the approved plan to itself as it may deem it essential to render the improvement in accordance with the approved plan or amended plan as the case may be and may undertake the improvement itself. The expenses incurred by the Trust in carrying out the improvement shall be chargeable to the developer on whose failure the Trust had to modify or to amend the plan as aforesaid. The trust may proceed in the manner laid down in sub-rules (2) and (3) of rule 31 above to recover the expenses incurred by it under this rules from the developer or the person to whom the site has been sold.
