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State of Rajasthan - Section

Section 17 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

17. Allotment of Residential plots at concessional rates, Procedure, categories, priority, plot size, price, recoveries, etc.

- Every person entitled for allotment shall get himself registered with the Trust concerned where by making any application in the form prescribed by the Government obtainable from the Trust concerned on payment of such registration fee as may be fixed by the Trust from time to time.
(2)The following categories of persons who are bonafide resident of Rajasthan shall be entitled for allotment of a residential for construction of a house at concessional rates if such a person does not own a plot of land or house in any town in Rajasthan [having population of [more than one Lakh.] [Inserted by Amended Notification No. F. 9(3) UDH/Gr. 3/85, dated 25-9-1987, Published in Rajasthan Gazette Ordinance, Part IV-C(I), dated 28-1-1988, page 432.]
(a) Low income group people. Whose income does not exceed Rs.[15,000/-] [Substituted '6,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m. atthe time of allotment.
(b) Rajasthan State Government servants including employeesof local authorities and statutorities bodies of the State. Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment.
(bb) [ [Inserted by Notification dated 20-10-1975, Published in Rajasthan Gazette Part 4(C)(I), dated 23-10-1975.] Widows of Government servants upto a period of 10years after the death of the Government servant. Whose husband’s income did not exceed Rs.[20,000/-] [Substituted '75,00/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m. at the time of his death.]
(c) Central Government employees who applied for allotmentof residential plots before 9tn May, 1963. Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment .
(d) Any personnel including ex-servicemen and theirfamilies[and Border Security Force, Central IndustrialSecurity Force and Central Reserve Police Force Personnel] [Inserted by Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]. Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment.
(e) [ [Inserted by Notification dated 20-10-1975, Published in Rajasthan Gazette Part 4(C)(I), dated 23-10-1975.] Persons belonging to Scheduled Castes and ScheduledTribes. Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment.]
(f) [ [Added by Notification dated 3-7-1976, Published in Rajasthan Gazette Part 4(C)(I), dated 8-7-1976, page 162.] Accredited Journalists. Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment.]
(g) [ [Inserted by Notification No. F.3 (101) UDH/III/89, dated 6-4-1991, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.] Handicap persons Whose income does not exceeds Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]perannum at the time of allotment.]
[Provided that if any allottee transfers his plot/ house after allotment by sale or otherwise then such allottee shall not be entitled for allotment in future and an affidavit to this effect shall be taken from the applicant;] [Proviso Substituted 'Provided that if an allottee transfers his plot/ house before expiry of 10 years from the date of allotment then such allottee shall not be entitled for allotment at concessional rate in future.' by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).]
(3)The residential plots shall be reserved and allotted to the categories of persons in the following proportion:-
(a)[ [10%] [Substituted by Amended Notification No. F. 9(63) UDH/Gr. III/81, dated 29-5-1985, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 3-6-1985, page 120.] of the plots reserved for allotment shall be allotted to the persons entitled under Categories in clauses (b) and (c) referred to in sub-rule (2) on the basis of lottery according to procedure specified in Annexure-B.]
(b)10% of the plots reserved for allotment shall be allotted to defence personnel including ex-servicemen and their families [and Border Security Force, Central Industrial Security Force and Central Reserve Policy Force personnel] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] provided that the priority for allotment of plot amongst them shall be fixed in following order;
(i)to the widows and dependents of army personnel who have lost their lives while defending borders of the country [and to the widows and dependents of Border Security Force, Central Industrial Security Force and Central Reserve Police Force Personnel, who have lost their lives while performing their duties.] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]
(ii)to disabled army, [Border Security Force, Central Industrial Security Force and Central Reserve Police Force] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] personnel
(iii)other army [Border Security Force, Central Industrial Security Force and Central Reserve Police Force] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] personnel.
(c)[68%] [Substituted for the figure '70' by Amended Notification No. F.3 (101) UDH/III/89, dated 6-4-1991, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.] of the plots reserved for allotment by lottery shall be allotted to the persons entitled under category in clause (a) of sub-rule (2) on the basis of lottery according to procedure specified in Annexure-B provided always that 15% of the reserved plots shall be reserved and allotted to the persons belonging to the Scheduled Castes and Scheduled Tribes and shall be allotted on the basis of lottery according to the procedure specified in Annexure-B.
(d)[ 2% of the plots reserved for allotment by lottery shall be allotted to the persons entitled under category in clause (f) of sub-rule (2) on the basis of lottery according to procedure specified in Annexure-B.] [Added by Notification No. F. 9(63) UDH/Gr. III/81, dated 29-5-1985, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 3-6-1985, page 120.]
(e)[ 15% of the total plots of the size of 200 Sq. meters, in middle income group category, and 270 Sq. meters, in higher income group category, shall be reserved for allotment to the persons for whom no reservation has been made.] [Inserted by Amended Notification No. F. 9(3) UDH/Gr. 3/85, dated 25-9-1987, Published in Rajasthan Gazette Ordinance, Part IV-C(I), dated 28-1-1988, page 432.]
(e)[ [3%] [Inserted by Amended Notification No. F.3 (101) UDH/III/89, dated 6-4-1991, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.] of plot reserved for allotment by lottery shall be allotted to the persons entitled under category in clause (g) of sub-rule (2) on the basis of lottery according to procedure specified in Annexure-5.]
(4)[Category of person,] [Inserted by Amended Notification No. F. 9 (63) UD/3/81, dated 27-1-2005, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 15-2-2005.] Plot's size and price. - The size of the plot and price to be charged from various categories of people entitled for allotment under these rules shall be in accordance with the Schedule attached to these rules.
(5)[ Recovery of cost of land. - (i) The cost of land shall be recovered from the allottee within a period of thirty days from the date of receipt of intimation for depositing the amount:] [Substituted by Amended Notification No. F. 9(63) UDH/II/81, dated 24-8-1982, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 25-8-1982, page 157.]Provided that the allottee may deposit the said amount within the next [60] [Substituted for the figure '30' by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] days but an interest @ 15% per annum shall be charged with effect from the date of allotment failing which the allotment of land shall automatically stand cancelled:[Provided further that the Chairman may regularise such allotment of land withdrawing the automatic cancellation within a period of one year from the date of said automatic cancellation if the allottee is prepared to pay the full amount of cost of land plus interest 15% per annum upto the date of regularisation of allotment of land and in addition also an amount of penalty at the following rates:-
(a) Upto Six months 5.00% of the amount
(b) more than Six months [10%] [Substituted for '19%' by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] remaining unpaid.]
[Substituted by Amended Notification No. F. 9(8) UDH/Gr. III/86, dated 19-2-1987, Published in Rajasthan Gazette Part IV-C(I), dated 2-4-1987, page 13.]
(ii)[ After the expiry of the period one year from the date of the said automatic cancellation, the Chairman shall have no power to regularise such allotment of land, but the trust will have power to extend this period by one year more on payment by the allottee, the amount of cost of land plus interest and penalty as provided in clause (i) above.] [Substituted by Amended Notification No. F. 9(8) UDH/Gr. III/86, dated 19-2-1987, Published in Rajasthan Gazette Part IV-C(I), dated 2-4-1987, page 13.]
(iii)[ If the trust in its interest refers the case to the State Government for such regularisation or an allottee applies to the Government stating the facts in detail for such regularisation, the State Government may permit such regulation on payment by the allottee, the cost of land and expenses, if any, plus interest and penalty, as provided in clause (i) above.] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]
(6)Resale of plot-condition thereof. - [(a) A person who has been allotted a plot at concessional rates, shall not transfer the plot before the expiry of 10 years from the date of allotment.] [Clause (a) Substituted by Amended Notification No. F.3 (5) UDH/94, dated 30-11-1996, published in Rajasthan Gazette Extraordinary Part IV-C (1), dated 19-2-1997.][Provided that permission for transfer of plot shall not be granted in any condition before expiry of five years from the date of allotment. If an allottee intends to transfer his plot after five years and before ten years from the date of allotment, he shall pay levy at the rate of five percent of present prevailing reserve price to the trust concerned.] [Substituted 'Provided that if an allottee intends to transfer his plot before the expiry of 10 years from the date of allotment, he shall pay levy at the rate of 5% of present prevailing reserve price to the concerned trust.' by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).][x x x] [Deleted by Amended Notification No. F.3 (5) UDH/94, dated 30-11-1996, published in Rajasthan Gazette Extraordinary Part IV-C (1), dated 19-2-1997.]
(b)[] [Renumbered by Amended Notification No. F.3 (5) UDH/94, dated 30-11-1996, published in Rajasthan Gazette Extraordinary Part IV-C (1), dated 19-2-1997.] If person who has not construed a building within [three] [Substituted for 'two' by Amended Notification No. F.9 (63) UDH/III/81, dated 23-3-1991, published in Rajasthan Gazette Part IV-C, dated 7-5-1992.] years from the date of allotment the plot so allotted to him shall stand cancelled and the allottee shall not be eligible for allotment of a plot in future:
[Provided that the Chairman may regularise such cancellation of plot and extend the period of construction of building upto 2 years from the date of such cancellation if the purchaser/allottee is prepared to pay the penalty at the rate upto 5% of the allotment price of plot. It the allottee fails to construct the building within this extended period, then the plot shall stand cancelled as provided in this sub-rule:Provided further that in appropriate cases the Urban Improvement Trust in its meeting may regularise such cancellation of plot and extend the periods of construction of building for such period as it deems fit, if the allottee is prepared to pay a penalty at the rate upto 5% of the allotment price of plot for every year of default of construction.] [Inserted by Amended Notification No. F.9 (63) UDH/III/81, dated 23-3-1991, published in Rajasthan Gazette Part IV-C, dated 7-5-1992.][x x x] [Rule 17(7) Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001 and deleted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.][17A. Notwithstanding anything contained in Rule 17, the plots may be allotted to freedom fighters, gallantry award holders, national/international players. Arjun award holders and President awardee teachers [who are born in Rajasthan or bonafide residents of Rajasthan.] [Rules 17-A & 17-B Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]
1 2 3 4
1 Freedom Fighters Upto 220 Sqr. Mtrs. 50% of the reserve price.
2 Gallantry Award Holders:    
  (i) Paramveer Chakra 220 Sqr. Mtrs. Maximum [50%] [Substituted by Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]of the reserve price.
  (ii) Mahaveer Chakra 220 Sqr. Mtrs. Maximum [50%] [Substituted by Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]of the reserve price.
  (iii) Veer Chakra, Ashok Chakra, Shaurya Chakra, Kirti Chakra 220 Sqr. Mtrs. maximum 50% of the reserve price.
[3 [Substituted by Notification No. F. 18(2), dated 25.5.2016 (w.e.f. 7.3.1975).] Medal Winners:   |-   (i) Player who gets Medal in Olympics or in para Olympics 220 Sqr. Mtrs. Maximum Free of Cost
  (ii) Player who get Medal in Asiad or Commonwealth. 220 Sqr. Mtrs. Maximum Free of Cost
  (iii) Arjuna Awardees 220 Sqr. Mtrs. Maximum 50% of the reserve price.]
4 President Awardee Teachers Upto 200 Sqr. Mtrs. Reserve price.
In case of posthumous gallantry award, widow or in the absence of widow one dependent of deceased awardee shall be entitled to get land at concessional rate.[Provided that under this rule allotment shall be made only once at any one place in the State] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.].