Section 15(1) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
(1)The lessee shall submit necessary stamp for execution of lease deed and execute the lease deed in form-VII within 30 days from the date of allotment. In case where the lessee fails to submit the stamp and execute the lease deed within the above period, the same shall be submitted and executed with a late fee of Rupees five hundred within three months. If the lessee fails to submit stamps and execute the lease deed even with late fee as mentioned above, the allotment shall stand cancelled.
