Section 21(2) in Rajasthan Lakes (Protection and Development) Authority Act, 2015
(2)If the person on whom a notice under sub-section (1) has been served does not remove the encroachment or does remove the encroachment but does not restore the area in its original condition to the satisfaction of the Authority within the time specified in the notice, the Authority may remove the encroachment and restore the area to its original condition at the cost of such person.
