Section 22 in The Rajasthan Colonisation Act, 1954
22. [ Un-authorised occupation of land and re-entry. [Substituted by Rajasthan Act No. 23 of 1974.]
(1)Any person who occupies or continues to occupy any land in a Colony to which he has no right or title or without lawful authority shall be regarded as a trespasser, and may be summarily evicted therefrom by the [Tehsildar] [Inserted by Rajasthan 12 of 1989 [7.9.1988].] at any time at his own motion or upon the application of an aggrieved person at whose disposal such land has been placed; and any crops, trees and buildings or any other constructions, erected or anything deposited on such land shall, if not removed within such reasonable time as the [Tehsildar] [Substituted by Rajasthan Act No. 5 of 2007 vide Notification No. F. 2(6) Vidhi/2/2007, dated 1.6.2007-Rajasthan Gazette, Extraordinary, Part IV-A, dated 1.6.2007, page 5(1). = 2007 RSCS/Part II/P. 295/H. 241 for the word: 'Collector'.] may from time to time fix for the purpose, be liable to be forfeited to the State and to be disposed of as the [Tehsildar] [Substituted by Rajasthan Act No. 5 of 2007 vide Notification No. F. 2(6) Vidhi/2/2007, dated 1.6.2007-Rajasthan Gazette, Extraordinary, Part IV-A, dated 1.6.2007, page 5(1). = 2007 RSCS/Part II/P. 295/H. 241 for the word: 'Collector'.] may direct:Provided that the [Tehsildar] [Substituted by Rajasthan Act No. 5 of 2007 vide Notification No. F. 2(6) Vidhi/2/2007, dated 1.6.2007-Rajasthan Gazette, Extraordinary, Part IV-A, dated 1.6.2007, page 5(1). = 2007 RSCS/Part II/P. 295/H. 241 for the word: 'Collector'.] may, in lieu of ordering the forfeiture of any such building or other construction, order the demolition of the whole or any part thereof.(2)[ Such trespasser shall further be liable to pay, for each agricultural year during the whole or any part whereof he has been in such unauthorised occupation of the land, a penalty which may extend to fifty times the annual rent, or assessment, as the case may be, for the first act of trespass. In the case of each subsequent act of trespass, he shall, by the order of the [Tehsildar] [Substituted by Rajasthan Act No. 4 of 1976.], be liable to commitment to civil prison for a term which may extend to three months and to pay penalty to the extent as aforesaid. The amount of such penalty shall be recovered as an arrear of land revenue.](3)Before taking proceedings for eviction under sub-Section (1), the [Tehsildar] [Substituted by Rajasthan Act No. 5 of 2007 vide Notification No. F. 2(6) Vidhi/2/2007, dated 1.6.2007-Rajasthan Gazette, Extraordinary, Part IV-A, dated 1.6.2007, page 5(1). = 2007 RSCS/Part II/P. 295/H. 241 for the word: 'Collector'.] shall cause to be served on the person reported to be occupying or continuing to occupy land without lawful authority, a notice specifying such land and calling on him to appear and show cause why he should not be evicted therefrom.(4)In any of the following cases, namely-(i)where the trespasser neither vacates the land nor makes appearance in response to the notice issued under sub-Section (3); or(ii)where in response to such notice the trespasser does not vacate the land and makes appearance but-(a)does not show any cause; or(b)makes any representation which is rejected after such enquiry and hearing as may be necessary in the circumstances of the case;the [Tehsildar] [Substituted by Rajasthan Act No. 5 of 2007 vide Notification No. F. 2(6) Vidhi/2/2007, dated 1.6.2007-Rajasthan Gazette, Extraordinary, Part IV-A, dated 1.6.2007, page 5(1). = 2007 RSCS/Part II/P. 295/H. 241 for the word: 'Collector'.] shall, unless in the case covered by clause (ii) above the trespasser undertakes to vacate the land within a week's time and vacates it within such time, order the removal of the trespasser from such land and shall remove, or depute any person to remove him therefrom and take possession thereof.]
