Section 14 in The Rajasthan Colonisation Act, 1954
14. Penalty for breach of conditions.
- When the Collector is satisfied that a tenant in possession of land in a colony has committed a breach of the conditions of his tenancy, he may, after giving the tenant an opportunity to appear and state his objection,-(i)impose on the tenant a penalty not exceeding [two thousand rupees,] [Substituted by Rajasthan Act No. 12 of 1983.] or(ii)order the resumption of the tenancy:Provided that, if the breach is capable of rectification, the Collector shall not impose any penalty or order the resumption of the tenancy, unless he has issued a written notice requiring the tenant to rectify the breach within a reasonable time, not being less than one month to be stated in the notice and the tenant has failed to comply with such notice.
