Section 20(7) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
(7)The lessee shall execute a lease deed in Form VI within thirty days from the date of sanction of the lease. In case where the lessee fails to submit required stamp for execution of lease deed or fails to execute the lease deed within this period, the same shall be submitted and executed with a late fee of Rs. five hundred within three months. If the lessee fails to submit the stamp and execute lease deed with late fee as above the allotment shall stand cancelled.
