Section 10 in The Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Construction of Cinemas, (X X X) and Establishment of Petrol Pumps or Medical Facilities) Rules, 1978
10. Breach of conditions and Rules.
(1)If at any time it is found by the State Government that the land regularised, converted or used for a Cinema or Hotel or Petrol Pump has been put to use for a purpose other than the use for which it was leased, the entire construction shall automatically vest in the State Government without payment of compensation.(2)If at any time, it is found by the State Government that the land so used or regularised has been transferred in contravention of these rules, it may be resumed by the State Government. The lessee shall however, be given three months, time to remove the structure or building erected, if any, on the land.(3)In case of breach of any other conditions or rules by the lessee a penalty upto the amount of lessee rent payable for a period of twelve months may be imposed on him by the Collector.(4)No action under sub-rules (1), (2) and (3) shall be taken unless the lessee is given a reasonable opportunity of being heard.
