Section 14B(3) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(3)Such trespasser upon regularisation shall bound to pay [the price at the prevalent rates recommended by the District Level Committee constituted under clause (b) of Rule 2 of the Rajasthan Stamp Rules, 2004, or the rates approved by the Inspector General of Stamp under sub-rule (1) of Rule 58 of the Rajasthan Stamp Rules, 2004, or the rates determined by the State Government under sub-rule (2) of Rule 58 of the Rajasthan Stamp Rules, 2004 whichever is higher] for land of a similar soil class in the neighbourhood.]
