Section 316(1) in Rajasthan Municipalities Act, 2009
(1)Notwithstanding anything contained in this Act it shall be lawful for the State Government at any time after consulting the Municipality(a)to construct any work or works of a permanent nature which in the opinion of the State Government is or are necessary or desirable for the health or safety of the inhabitants, whether within any Municipality or without it, wholly or in part;(b)to retain the management and maintenance of any such work or to entrust the same, in whole or in part, to the Municipality or resume the same from the Municipality;(c)to recover the capital cost of any such work and of its management and maintenance together with interest thereon at such rate as the State Government may fix, from the municipal fund or from the proceeds of any tax or taxes imposed under this Act.
