Section 22 in The Rajasthan Colonisation (General Colony) Conditions, 1955
22. Penalty for non-Payment of outgoings and rents.
- If within 15 days from the date of demand made in writing for payment thereof, the grantee fails to pay in the manner hereinbefore provided all sums due to Government under these provisions, and if he at any time fails to duly observe all or any of the stipulations herein contained and [to be observed by him then and] [Substituted by Notification No. F. 4(22) Revenue/Col./77, dated 31.07.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.08.1980, page 123.] in every such case the tenant shall pay penalty to be fixed by the Collector but not exceeding five hundred rupees, or this Government in lieu of demanding such penalty, may, by any officer duly authorised in this behalf, forthwith, without payment of any compensation whatsoever, re-enter upon the said lands and resume the possession thereof and immediately thereupon the said tenancy shall absolutely cease and determine.
