Section 13(a) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(a)In cases in which the land has been so converted and use from prior to 20-8-1981, the penalty shall be equal to 5% of the conversion charges payable under these rides if no construction of any sort has been undertaken on the land, and 10% of the same if any construction has taken place.
