Section 173B(12) in Rajasthan Panchayati Raj Rules, 1996
(12)Where the application for sub-division or reconstitution is rejected owing to default in depositing the amount of charges within a stipulated period, the order of rejection passed by the Officer or Authority authorised by the State Government may be revoked by the State Government if an application is filed within 90 days from the date of rejection. While revoking the order of rejection and allowing the application for sub-division or the reconstitution, the State Government may impose a penalty, as it may deem fit, not exceeding rupees fifty thousand, such officer or authority shall grant permission in Form LII in compliance of the order of the State Government.
