Section 34(2) in Rajasthan Real Estate (Regulation and Development) Rules, 2017
(2)On payment of the amount in accordance with sub-rule (1) and subsequent to compliance of the orders of the Authority or Appellate Tribunal as provided under sub-rule (4), any person in custody in connection with that offence shall be set at liberty and no proceedings shall be instituted or continued against such person in any court.
