Section 11A in Rajasthan Religious Buildings and Places Act, 1954
11A. [ Power of Collector to direct removal of unauthorised work. - (1) Notwithstanding anything contained in but with prejudice to the provisions of section 12, the Sub-Divisional Officer, on his own motion or on a complaint or otherwise on receiving information that any work has been construed in contravention of the provisions of this Act or of any permission granted thereunder within his jurisdiction, shall proceed to enquire into the truth of the matter and if after enquiry comes to the conclusion that the work has been so constructed, he shall make a report to the effect to the Collector.
(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.(3)The Collector shall than hear and decide the objections, if any, and record the finding on the matter.(4)If the Collector arrives at the finding that the work was constructed in contravention of the provisions of this Act or of any permission granted thereunder, he shall direct the removal of the work so as to restore the building or place in question, as nearly as may be, to its original condition.(5)Subject to the result of any appeal that may be filed, where any work is not removed in compliance with the direction within a period of one month from the date of such direction of the Collector, or of the decision of appeal, if any, the Collector shall cause such compliance to be made through a police officer not below the rank of Sub-Inspector the cost of the defaulter in the prescribed manner.(6)The provisions of section 8 shall mutatis mutandis apply to an order made by the Collector under sub-section (4) in the same mariner as they apply to an order made under section 7.] [Inserted by Rajasthan 7 of 1988.]
