Section 10 in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959
10.
A building, the ground floor of which is intended to be used for public purpose such a shop, warehouse, hotel or office shall be covered by the rules for such shop, warehouse, hotel or office as the case may be, so far as the ground floor is concerned. The area of the upper floors used for residential purposes shall confirmed to the rules for residential plots.
