Section 13(1) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(1)If a person who used agriculture land for any non-agriculture purpose without permission shall submit an application for regularization of the conversion to the prescribed authority along with a copy of the challan depositing the four times of the conversion charges as prescribed in rule 7:[Proviso deleted] [Proviso deleted vide Notification No. F. 6(6) Rev-6/92 part/8 dated 26.4.2011, Published in Rajasthan Gazette Part IV(C) I dated 29.4.2011.][Provided that in case if any person submits an application for regularization upto 31st December, 2018, such application shall be accompanied with a copy of challan depositing one and half times of conversion charges as prescribed in Rule 7.] [Added by Notification No. G.S.R. 6, dated 6.3.2018 (w.e.f. 5.4.2007).]
