Section 20(k) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(k)[ If at any time any Government land sold as uncommand land/ barani land becomes command land, the purchaser or his transferee, including subsequent transferees in possession of the land as the case may be, shall pay to the State Government, the price of command land notified by the State Government at the time of the sale of uncommand/barani land of the same murabba/ chak and in case the price of command land in the same murabba/ chak has not been fixed then the price of command land in the nearest murabba/chak or the price offered in open auction at the time of sale of uncommand land, whichever is higher, along with interest @ 12% per annum from the date of sale of uncommand land and up to the date of paying the difference amount of command land, less the price which he has already paid for the uncommand/barrani land.] [Inserted by Notification No. F. 4(19) Col./1999, dated 28.4.2007-Rajasthan Gazette Extraordinary Part IV-C(I), dated 5.5.2007, page 63(1). = 2007 RSCS/Part II/page 477/H. 441.]
