Section 19 in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
19. Breach of conditions and rules.
(1)If at any time, it is found by the Collector that the land regularised for a residential purpose has been used tor a commercial purpose, then the lessee shall be liable to pay conversion charges and penalty as prescribed in rules 11 and 13 for the conversion of land for commercial purposes. The charges paid for the conversion of land for a residential purpose shall be adjusted against the charges payable for the conversion of land for commercial purpose.(2)If at any time, it is found that the land regularised has been transferred in contravention of these rules, the Collector may resume the same. The lessee shall, however, be given three months time to remove the structure or building erected on the land if any and no compensation on this account shall be payable.(3)In case of any other breach of condition or rule by the lessee a penalty equal in amount to conversion charges paid by him or a sum upto Rs. 1,000/- whichever is higher, may be imposed on him by the Authorised Officer.(4)No action under Sub-rules (1), (2) and (3) shall be taken unless the lessee is given a reasonable opportunity of being heard against the action proposed.
