Section 11A(5) in Rajasthan Religious Buildings and Places Act, 1954
(5)Subject to the result of any appeal that may be filed, where any work is not removed in compliance with the direction within a period of one month from the date of such direction of the Collector, or of the decision of appeal, if any, the Collector shall cause such compliance to be made through a police officer not below the rank of Sub-Inspector the cost of the defaulter in the prescribed manner.
