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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

(5)[ Recovery of cost of land. - (i) The cost of land shall be recovered from the allottee within a period of thirty days from the date of receipt of intimation for depositing the amount:] [Substituted by Amended Notification No. F. 9(63) UDH/II/81, dated 24-8-1982, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 25-8-1982, page 157.]Provided that the allottee may deposit the said amount within the next [60] [Substituted for the figure '30' by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] days but an interest @ 15% per annum shall be charged with effect from the date of allotment failing which the allotment of land shall automatically stand cancelled:[Provided further that the Chairman may regularise such allotment of land withdrawing the automatic cancellation within a period of one year from the date of said automatic cancellation if the allottee is prepared to pay the full amount of cost of land plus interest 15% per annum upto the date of regularisation of allotment of land and in addition also an amount of penalty at the following rates:-
(a) Upto Six months 5.00% of the amount
(b) more than Six months [10%] [Substituted for '19%' by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] remaining unpaid.]
[Substituted by Amended Notification No. F. 9(8) UDH/Gr. III/86, dated 19-2-1987, Published in Rajasthan Gazette Part IV-C(I), dated 2-4-1987, page 13.]
(ii)[ After the expiry of the period one year from the date of the said automatic cancellation, the Chairman shall have no power to regularise such allotment of land, but the trust will have power to extend this period by one year more on payment by the allottee, the amount of cost of land plus interest and penalty as provided in clause (i) above.] [Substituted by Amended Notification No. F. 9(8) UDH/Gr. III/86, dated 19-2-1987, Published in Rajasthan Gazette Part IV-C(I), dated 2-4-1987, page 13.]
(iii)[ If the trust in its interest refers the case to the State Government for such regularisation or an allottee applies to the Government stating the facts in detail for such regularisation, the State Government may permit such regulation on payment by the allottee, the cost of land and expenses, if any, plus interest and penalty, as provided in clause (i) above.] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]