Section 13A(3) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(3)Such trespasser upon Regularisation shall be bound to pay the price at the [fifty percent of the market rate or twice the reserve price prescribed under Rule 16, whichever is higher:Provided that trespasser belonging to the Scheduled Caste/ Scheduled Tribe/ Beneficially of the T.R.D.page shall pay twenty five percent of the market rate or reserve price prescribed under Rule 16, whichever is higher.] [Substituted by Notification No. F.4 (2) Col./2001, dated 19.06.2002 - Rajasthan Gazette Extraordinary, Part IV-C(I), dated 1.7.2002, page 63, w.e.f. 19.06.2002 = 2002 RSCS/Part II/page 469/H. 480 for the expression: 'market rate'.]
