Section 164(4) in Rajasthan Panchayati Raj Rules, 1996
(4)In case the premises are not vacated after three years time limit, or it is sub-let to some other persons in violation of terms of agreement or rent is not deposited regularly, Chief Executive Officer shall get the premises vacated after giving Show Cause Notice for eviction of premises, if requested by the concerned Panchayat or Panchayat Samiti.
