Section 19(9) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(9)That where no construction is completed within the time prescribed under condition No. (7) the allotment shall be liable to cancellation or such institution shall surrender the land back immediately and the Trust may refund ¾th of the cost of such land paid by the allottee.[19A. That where no constitution is completed within the time prescribed under condition No. 7 of rule 19. the allotment shall be cancelled and the institution will be refunded the cost of land deposited by it without interest:Provided that the Chairman may regularise such cancellation of land and extend the period of construction of the building upto a period of three years from the date of such cancellation, if the institution is prepared to pay the penalty at the rate upto 5% of sale price of the land. If the institution fails to construct the building within this extended period, then the allotment of the land shall stand cancelled as provided in the rule:Provided further that in appropriate cases the Urban Improvement Trust in its meeting may regularise such cancellation of land and extend the period of construction of building for such period as it deems fit, if the institution is prepared to pay penalty at the rate upto 5% of the sale price of land for every year of default of construction.] [Rule 19-A Inserted by Amended Notification No. F.9 (63) UDH/III/81, dated 23-3-1991, published in Rajasthan Gazette Part IV-C, dated 7-5-1992.][19B. Power and duties of the Trust to undertake housing schemes. - (1) Trust may with previous sanction of the State Government may prepare scheme and erect residential houses or commercial-cum-residential houses or commercial buildings and disposed of them.
