Section 11 in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959
11. Penalty for the breach of the rules.
- Any building or construction erected on a plot without any permission in writing of the Committee under these rules or against the sanction for such erection conveyed under these rules shall be liable to be demolished by the committee after a 15 days notice in writing to the owner of the plot to remove the whole or any part of the building or structure raised without the permission or against the permission of the committee. The committee shall in the first instance issue a notice to the owner asking him to remove the un-authorized structure within a fortnight and on his failure to do so the committee shall be empowered to remove or demolish or cause to be removed or demolished such un-authorized building or structure at the cost of the owner of the plot and the expenses thereof shall be recovered from such owner as arrears or land revenue.
