Section 9(6) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(6)In cases where the State Government is the prescribed authority, the State Government may, after the receipt of completed application alongwith documents prescribed therein, after making necessary enquiry issue an order of conversion in form "B" and inform the applicant about rejection of the application or the balance amount of premium. If amount of balance of premium is deposited within 15 days and copy of challan indicating amount of balance of conversion charges submitted to State authority he shall issue an order of conversion in Form 'B'.
