Section 18(1) in Rajasthan Land Pooling Schemes Act, 2016
(1)Where any development of land has been, or being, carried out in any manner or any building has been erected or re-erected or any excavation has been made or extended or any means of access has been laid out to a road in contravention of the provisions of this Act, the appropriate authority may serve on the owner a notice being not less than one month, as may be specified therein; requiring him after the service of the notice, to take such steps, as may be specified in the notice, namely:-(i)in cases specified in clauses (i), (iii) and (v) of section 17, to restore the land to its condition before the said development, erection, re-erection, excavation or laying out of any means of access to a road took place;(ii)in cases specified in clause (iv) and (vi) of section 17, to secure compliance with the conditions or with permission as modified;(iii)in cases specified in clause (ii) section 17, to pay the development charge or betterment charge and such penalty, if any, as may be prescribed:Provided that in case the notice requires the discontinuance of the use of any land, the appropriate authority shall serve a notice on the occupier also.
