Section 15(2) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
(2)Application for renewal shall be submitted to the allotting authority at least 30 days before the date of expiry of the lease. In case where the lessee fails to submit application for renewal within the said period, a late fee of Rupees two hundred shall be charged up to the expiry period and thereafter a late fee at the rate of Rupees three hundred per month shall be charged up to a period of twenty-four months. The Government shall have the power to renew the lease beyond this period up to a further period of 24 months on payment of Rupees five hundred per month.
