Section 107A(4) in Rajasthan Panchayati Raj Act, 1994
(4)Where the State Government or any officer or authority authorized by it under sub-Section (3), is satisfied that a person who ought to have applied for permission or regularization under this section, has not applied and that such permission can be granted or the use of land can be regularized, it may proceed to determine the conversion charges after due notice and hearing the party or parties and the charges as may be prescribed, shall become due to the Panchayat and be recoverable under sub-Section (G).
