Section 11 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
11. Refund of sums to which landowner is not entitled.
(1)On and from the date of vesting, no landowner shall recover or receive from any tenant or resident of the estate, or from any contractor or other person any rent, cess or other dues which he is not entitled to recover or receive, under the provisions of this Act.(1-A) If any landowner has, before the publication of the Rajasthan Land Reforms and Acquisition of Landowners' Estates (Amendment) Act, 1975 In the Official Gazette, recovered or received any amount on account of rent, cess or other dues in contravention of sub-section (1), he shall refund the same to the Collector within two months from the date of publication of the said Act and submit a proper account of such amounts recovered or received by him.(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.(3)All sums recoverable from a landowner under sub-section (2) may be deducted from the amount of compensation payable to him under this Act and shall otherwise be recoverable as in arrear of land revenue.
