Section 21(2) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
(2)Upon regularisation in the manner indicated in sub-rule (1), the trespasser shall be deemed to have been allotted the land so regularised under these rules and shall be governed by the terms and conditions prescribed in these rules, and shall be bound to pay twice the amount of the reserve price fixed under Rule 17.]
