Section 21 in Rajasthan Lakes (Protection and Development) Authority Act, 2015
21. Power to remove encroachment.
(1)The Authority may require any person, who has encroached upon any area within the boundaries of a lake or within the protected area, by notice in writing to remove the encroachment within the time specified in the notice, being a time not less than fifteen days, and restore the area in its original condition.(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.(3)The cost incurred by the Authority under sub-section (2) shall, on the certificate of the Chief Executive Officer of the Authority, be recoverable as an arrear of land revenue.
