Section 17B in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
17B. [ Difference in prices. [Inserted by Notification No. F. 4(9) Revenue/Col./83, dated 28.08.1985 - Rajasthan Gazette, Part IV(C), dated 17.09.1985, page 260.]
(1)If any land allotted as Barani/Un-command land subsequently becomes command land, then for such land the allottee shall pay to the State Government the reserve price of the Command land at the rates applicable less the price which he has already paid in terms of uncommand/barani land.(2)The price referred to in sub-rule (1) shall be payable by the allottee in five annual instalments, the first instalment being payable within a fortnight of the order. The due date in respect of second and subsequent instalments shall be the date of the year corresponding to the date on which the order was made. Interest at the rate of 9% per annum shall be charged in default of payment of any instalment on due date.(3)If any land allotted as command land is subsequently declared uncommanded/barani land by the competent authority before its price has been full paid up, the amount paid towards its price as command land will be adjusted towards the price or instalments payable for it as uncommand/barani land and any amount already paid in excess thereof shall be refunded to the allottee.]
