Section 11A(2) in Rajasthan Religious Buildings and Places Act, 1954
(2)Whether the Collector, on the receipt of the report under sub-section (1) of suo motu has reasons to believe that a work has been constructed in contravention of this Act or of any permission granted thereunder, he shall cause to be notified in the locality by beat of drum and by affixing a show cause notice on the conspicuous part of the work so constructed and on the notice board of his office and also cause notice to be served on the person or persons (if ascertainable) responsible for the construction of the work calling for objections,. if any, within a period of fifteen days as to why such work should not be removed and may, if necessary, stay further construction till he gives his findings on the matter.
