Section 26(3) in Rajasthan Urban Land (Certification of Titles) Act, 2016
(3)Where the title holder uses the permanent certificate of title for any purpose whatsoever after the change in the title of the title holder without getting such changes recorded in accordance with the provision of sub-sections (1) and (2), the Certification Authority may, after making such enquiry as he may think necessary and after affording a reasonable opportunity of being heard to such person, impose a penalty equal to 0.05 per centum of the amount of value of the land to which the certificate related calculated at the DLC rates prevalent in the area in which the land is situate at the time of the use of such certificate.
