Section 25(2) in The Rajasthan Soil and Water Conservation Act, 1964
(2)If default is made in the payment such contribution within the time determined in that behalf in pursuance of sub-section (1), the Collector or any officer authorised by him in this behalf shall recover it from the defaulter and pay the same to the beneficiary of the land in which the work has been carried out in such manner as may be prescribed.
