Section 19(1) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(1)If at any time, it is found by the Collector that the land regularised for a residential purpose has been used tor a commercial purpose, then the lessee shall be liable to pay conversion charges and penalty as prescribed in rules 11 and 13 for the conversion of land for commercial purposes. The charges paid for the conversion of land for a residential purpose shall be adjusted against the charges payable for the conversion of land for commercial purpose.
