Section 10(1) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(1)The applicant shall pay to the Government such conversion charges and penalty as are prescribed under these rules, and shall also pay to the local body concerned the prescribed development charges, peripheral development charges, compounding fee and such other charges as may be prescribed by law or by the local body concerned.
