Section 146 in Rajasthan Panchayati Raj Rules, 1996
146. Site inspection.
(1)Secretary shall register such application in a register in Form XXI and open a file.(2)Secretary shall lay all such pending files in the next Panchayat meeting for deputing a committee of three panchas for site inspection.(3)Panchas shall inspect the site within 15 days and submit their opinion to the Panchayat as to the desirability of the sale applied for, after taking into consideration the following matters, namely: -(a)Whether the sale applied for will affect the facilities for going and coming enjoyed by the villagers;(b)Whether such sale will affect the rights of easements owned by other persons;(c)Whether such sale will affect the beauty and cleanliness of the locality;(d)The names of adjoining residents desirous of buying such land,(e)Such other matters as may appear to be relevant.
