Section 13 in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
13. Penalty.
- Penalty shall be levied in all cases of unauthorised use arid conversion of agricultural land for [Residential or Commercial or Public Utility] [As amended by G.S.R.45, Dated July 31, 1998, published in Rajpatra Part 4(ga), dated 7-8-1998, page 151(2), w.e.f. 7-8-1998] purposes and the rate of penalty shall be as follows-(a)In cases in which the land has been so converted and use from prior to 20-8-1981, the penalty shall be equal to 5% of the conversion charges payable under these rides if no construction of any sort has been undertaken on the land, and 10% of the same if any construction has taken place.(b)[ In case in which land has been so converted and used by way of construction after 20.8.81, the penalty shall be equal to 10% of the conversion charges payable under these rules if any construction has taken place [for residential purpose and 50% of the conversion charges payable under these rides if any construction has token place for commercial purpose] [Substituted by Substituted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.].[x x x] [Deleted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Rajasthan Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.]
