Section 8(2) in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015
(2)The applicant shall deposit the charges within 90 days of demand raised by the Municipality:Provided that if the applicant failed to deposit the amount of charges within 90 days from the date of receipt of demand notice, the permission under these rules shall be deemed stand cancelled.Chapter-III Miscellaneous
