Section 17(1) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
(1)Subject to the general or specific directions of the State Government, the Collector shall fix the scales of reserve price in accordance with this rule which shall be charged from the allottee's of Government land under these rules.[Provided further that if any allottee deposits the outstanding amount along with interest thereon @ 18% p.a, no action regarding cancellation of allotment of land shall be taken.]
