Section 29 in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
29. Withdrawal of applications.
(1)A developer may withdraw his application for sub-division, reconstitution or improvement of plots together with all documents filed in accordance with these rules, within fifteen days of date of its submission, giving one or both of the following reasons,-(i)that the plan needs to be further modified or some information is to be included in the application, and(ii)that the applicant has changed his mind and does not intend to undertake the proposed scheme of sub-division, reconstitution or improvement of plots.(2)In every such case the withdrawal shall only be effected by making a written application for. withdrawal. The fees and other deposits made in this respect shall be refunded to the applicant and in full:Provided that where any application for withdrawal is made after fifteen days of its submission no fees shall be refunded:Provided further that no fresh fees shall be charged in cases where an application for sub-division or reconstitution or improvement of plots is re-submitted within thirty days of the date of withdrawal, if the fees have not been refunded on its first withdrawal.(3)Where withdrawal is made at any time after the expiry of 30 days from the date of its submission, fresh fees be charged every time the fresh application is submitted.
