Section 12 in Rajasthan Religious Buildings and Places Act, 1954
12. Removal of unauthorised work
(1)The Court making an order of conviction for any offence under Section 11 shall direct that any work which shall have been constructed in contravention of the provisions of this Act or of any permission granted thereunder shall be removed so as to restore the building or place in question to its original condition.(2)In case of non-compliance with a direction made under sub-section (1) the Court shall cause such compliance to be made through a Police officer not below the rank of sub-Inspector at the cost of the defaulter in the prescribed manner.
