Section 28(4) in The Rajasthan Land Acquisition Rules, 1956
(4)If the persons interested do not appear, and do not apply for a reference to the civil court under section 18, the Collector shall, after any further endeavour to secure their attendance or made payment that may seem desirable, cause the amount due to be paid into the treasury as revenue deposits payable to the persons to whom they are respectively due, and vouched for in that form prescribed or approved by Government from time to time. He shall also give notice to the payee of such deposits, specifying the Treasury in which the deposits have been made.
