Section 9(iia) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(iia)[ Provided also that if after grant of permission the transferee has failed to execute the lease deed and further transferred the allotted land without prior permission of allotting authority, such transfer may be regularized by the allotting authority on payment of penalty of Rs. 3000/- for each transfer. The lease deed may be executed in favour of such transferee for the remaining period of lease. [Inserted by Rajasthan Notification No. G.S.R. 55, dated 23.8.2012.]
