Section 30(6) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
(6)If any person whether developer or the purchaser of plot does any work in contravention of the approval accorded by the Trust under rule 27 and, despite refusal for the approval under rule 27, and rule 28, the Trust may direct such person by notice in writing to stop the work in progress and remove and pull down any work or restore the land to its original condition after such person has been given an opportunity of explanation:Provided that despite the removal of the work or restoring the land to its original condition under this rule, any person again does any work in contravention of the provisions of the Act and these rules or sells or purchases the land shall be liable to resumption by the Trust on payment of such amount as the Collector of district may determine.
