Section 20(2) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
(2)Application for renewal shall be submitted by the lessee to the General Manager, District Industries Centre/ Director/Commissioner 30 days before the date of expiry of the lease. In case where the lessee has failed or fails to submit application for renewal within the said period, a late fee of Rs. two hundred will be charged up to the expiry period and thereafter a late fee at the rate of Rs. three hundred per month shall be charged up to a period of twenty-four months. Thereafter, the lease shall be renewed by the State Government for up to another 24 months on such sum, which many not exceed Rs. five hundred per month.
