Section 10(3) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(3)[ Where Government agricultural land has been encroached upon and converted for a [Residential or Commercial or Public Utility] [Substituted by G.S.R. (I), Dated 6-4-84; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 12-4-84, page 1&2.] purpose prior to 20-8-1981. and the case is otherwise found fit for regularisation under these rules, the price of such agricultural land shall be deemed to be equivalent to the conversion charges prescribed, as the case may be, for the land used for residential purposes under sub-rule (4) of rule 11 or for the land used for the commercial purposes under sub-rule (5) of rule 11 of these rules and the price as aforesaid shall be chargeable in addition to the conversion charges and penalty prescribed under these rules.][(3-a) Where Government Agricultural land has been encroached upon and converted for a [Residential or Commercial or Public Utility] [Added by G.S.R. 40. Dated 23-7-87; published in Rajasthan Gazette Part 4(C)(1), Dated 20-8-87. page 167-168.] purpose after 20-8-81 and upto 30-6-87 and the case is otherwise found fit, for regularisation under these rules, in such case normal conversion charges, penalty and cost of the land equal to 5 times of the normal conversion charges applicable to the type of conversion shall he charged.][(3-b) Where Government Agricultural Land has been encroached upon and converted by construction for [Residential or Commercial or Public Utility] [Inserted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.] purpose after 30-6-1987 and upto 23-4-97 and the case is otherwise found fit for regularisation under these rule-, in such cases penalty and cost of the land equal to 15 times of the normal conversion charges applicable to the type of conversion shall be charged.]
