Section 22(2) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(2)The State Government may, by order, direct that any building constructed by any person within a protected area in contravention of the provisions of sub section (1) shall be removed within a specified period and, if the person refuses or fails to comply with the order, the Collector may cause the building to be removed and the person shall be liable to pay the cost of such removal.
