Section 30(4) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
(4)In the event of failure to deposit the development charges by the developer under sub-rule (1) or by transfer of plots to the Trust under sub-rule (3) within the time specified therein, the approval accorded by the Trust shall be deemed to have been cancelled, and the fee deposited by the developer shall lapes to the Trust.
