Section 6 in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
6. Application for Permission.
(1)Any person society or a number a society, who is eligible to apply under these rules, may submit an application alongwith an affidavit in support to his contentions in quadruplicate in Form A' to the authorised Officer having jurisdiction. Before submitting the application, each applicant shall himself assess the amount payable by him towards conversion charges and penalty and in cases involving encroachment and conversion of Government lands, price, in accordance with the provisions of these rules, and shall deposit the same in the Government Treasury. Every application shall be accompanied by a treasury challan obtained in the above manner in which the self-assessment has been made. Unless an application is accompanied by an affidavit, the treasury challan and the supporting statement, as above, it shall not be deemed to have been validity presented, and shall be returned to the applicant by the authorised Officer.(2)In the event of the application being rejected by the authorised Officer, the amount deposited by applicant under sub-rule (1) shall be refunded to him without any interest.(3)The applicant shall be given a receipt in the prescribed form.
