Section 12 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
12. [ Imposition of penalty. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]
- In fixing the amount of penalty under sub-section (2) of section 11, the Collector shall take into consideration the following matters:-(a)the date of recovery;(b)the period for which the amount recovered was due;(c)the amount recovered; and(d)the circumstances under which the amount was recovered],
