Section 15 in The Rajasthan Industrial Housing Allotment Rules, 1957
15. Notice of arrears.
(1)If the rent is not paid on the due date, a notice of demand shall be issued in Form 4 and a copy thereof shall be sent to the employer.(2)If the rent is not paid within the time specified in the notice, the same shall be recovered as arrears of land revenue from the worker also.
