Section 173(12) in Rajasthan Panchayati Raj Rules, 1996
(12)Where, on the representation of the applicant, the State Government is satisfied with the reasons given by the applicant and holds a view that delay needs to be condoned, it may order for restoration of the application and issue direction for grant of permission if the applicant deposits the required amount of conversion charges for change of use of land within seven days of such order:Provided that no such representation shall be entertained if made after a lapse of 180 days from the date of order made under sub-rule (11).
