Section 11(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(2)If the landowner fails to refund such amount to the Collector within the time specified in sub-section (1-A) or if the Collector finds that the landowner has refunded lesser amount than what has been recovered or received by him, the Collector shall, after giving the landowner a reasonable opportunity of being heard, determine the amount of such rent, cess or other dues and shall order him to refund the same with interest calculated from the expiry of the time specified in the said sub- section at such rates as may be prescribed and within the time specified in such order, and if the landowner fails to refund the amount as so determined and ordered to him, the Collector may impose on him a penalty not exceeding five hundred rupees:Provided that before imposing any penalty on the landowner under this sub-section, the Collector shall give the landowner an opportunity to show-cause against the imposition of such penalty.
