Section 13 in The Rajasthan Industrial Housing Allotment Rules, 1957
13. Notice of ejection.
(1)Before making an order under rule 12, the Committee shall issue a notice requiring the worker to vacate the house within the time specified therein.(2)Failure to comply with the notice under sub-rule (1) shall render the worker liable to be ejected from the house.(3)The expenses, if any, incurred for getting the house vacated shall be recoverable from the worker or the occupier, as the case may be, in the manner specified for the recovery of rent.
