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State of Rajasthan - Act

The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

RAJASTHAN
India

The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975

Rule THE-RAJASTHAN-URBAN-AREAS-SUB-DIVISION-RECONSTITUTION-AND-IMPROVEMENTS-OF-PLOTS-RULES-1975 of 1975

Published on 6 February 1975
Commenced on 6 February 1975
[This is the version of this document from 6 February 1975.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975Published vide Notification No. G.S.R. 311 (10)/F. 7 (6)/IP/74, dated 6-2-1975, Published in Rajasthan Gazette, Part 4-C, Sub-Part (1), Extraordinary, dated 13-2-1975In supersession of this Department Notification No. F. 8(1) TP/63, dated the 7th November, 1964 and in exercise of the powers under sub-section (1) of section 74, read with section 73-A of the Rajasthan urban Improvement Act, 1959 (Act No. 35 of 1959), the State Government hereby makes the following rules, the same having been previously published as required by under sub-section (2) of section 74 of the said Act, in the Rajasthan Rajpatra, Part III (B), Extraordinary, dated 10th January 1975, namely:-

1. Short title & commencement.

(1)These rules may be called the Rajasthan Urban Areas (Sub-Division, Reconstitution and Improvement of Plots) Rules, 1975.

(2)These rules shall extend to the urban areas in the State of Rajasthan and area for which as improvement Trust, has been constituted or may be constituted.

2. Applicability of Rules.

- These rules shall apply to the subdivision, reconstitution and improvements of plots by a person or a private individual or a local authority or group of individuals, societies including co-operative societies or companies whether incorporated or not, or a coloniser, a State Government Department other than the Defence Department of the Government of India.

3. Rates to be supplementary.

- These rules shall have effect as supplementary to and not in derogation of the bye-laws for buildings in force in any urban area made under provisions of the Rajasthan Municipalities Act, 1959 (Act o. 38 of 1959).

4. Definitions.

(1)In these rules, unless the subject or context otherwise requires:-

(1)'Act' means the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959);

(2)'Developer' means a person, who desires or under take subdivision, reconstitution or improvement of plots;

(3)'Dwelling unit' means a residential house in a plot which is to be used as such and is intended for the use of one household only;

(4)'Local Authority' means a 'Board' or Council of a Municipality as established under the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959).

(5)'Open space' means a park, garden, lawn or any other form of open space which is intended to be used by the public:

(6)'Plan' means all the documents as detailed in rule 7;

(7)'Person' means any private individual, a group of individuals, a society, a coloniser, a company whether incorporated or not or a local authority, and a Government Department or the Government of India other than the Defence Department of the Government of India.

(8)'Public street' means any street-

(a)over, which the public have a right way, or

(b)which has, heretofore, been levelled, paved, metalled, cancelled sewered or repaired out of Municipal or other Public Funds, or

(c)which, under any provision of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959) becomes a public street, and includes a road;

(9)'Road width' means the distance between the compounds of properties on either side of the road and includes pavements, curves and foot-path;

(10)'Saleable area' means an area which is intended to be subdivided or reconstituted into plots and which is to be sold or given to a person:

(11)'Set-back line' means the distances within a plot from its extremes within which a building is permitted to be erected;

(12)'Schedule' means the schedule appended to these, rules; and

(13)[ 'Re-constitution' means any change in the area or dimension of two or more plots. [Inserted by Amended Notification dated 3-7-1976, Published in Rajasthan Gazette Part IV-(I), dated 8-7-1976, page 162.]

(14)'Sub-Division' means division of a parcel or piece of land into two or more parts.]

(2)Words and expressions used but not defined in these rules shall have the meanings assigned to them in the Rajasthan Urban Improvement Act, 1959 and the Rajasthan Municipalities Act, 1959.Procedure for sub-division, reconstitution or improvement of plots

5. Obligation to seek permission.

- Any person who intends to sub- divide or reconstitute or improve his plot being in the area of the Trust shall obtain prior permission in writing from the Trust for the sub-division, reconstitution or improvement of plots in the manner hereinafter prescribed.

6. Procedure for permission.

(1)Any person who intends to subdivide, reconstitute or improve his plot shall make an application to the Trust in Form I and submit such plans to such scales and statements in quadruplicate and in such details as the specified in these rules, Prints in other reproduction paper shall be submitted of which at least one set shall be cloth mounted.

(2)The applicant shall enclose with the application a receipt in proof of the payment of the fees of an amount calculated at [Rs. 3/-per square yard] [Substituted by Amended Notification No. F. 3 (299) UDH/III/86, dated 16-7-1987, Published in Rajasthan Gazette Part IV-C(l), dated 13-8-1987, page 161.] of the whole area of the land intended to be subdivided, reconstituted or improved:[Provided that if the applicant is a Housing Co-operative society it shall pay a fee of Rs. 25/- per unit of house site provided for or a sum of Rs. 1000/- whichever is more for cash contiguous area of housing projects.] [Inserted by Amended Notification dated 3-7-1976, Published in Rajasthan Gazette Part IV-(I). dated 8-7-1976, page 162.]

(3)The application shall be accompanied by a proof to the satisfaction of the Trust that the land intended to be sub-divided, reconstituted or improved belongs to the applicant, [and is abadi land] [Inserted by Amended Notification No. F. 7(6)/TP/11/74, dated 26-12-1977, Published in Rajasthan Gazette Part IV-C (1), dated 5-1-1979, page 234.].

7. Drawings to accompany applications.

(1)Every application for the sub-division, reconstitution or improvement of plots shall be accompanied by the following:-

(i)Key Map.-drawn to a suitable scale (not less than 4"-1 mile. 1:15,000) showing the site in elation to its environment such as existing roads and other physical features.

(ii)Survey Map.-of the area for which the sub-division, reconstitution or improvement of plots and about 100 meters (120 yds.) around the proposed site drawn to a scale of 1:2. 500 (200' to an inch) showing-

(a)Boundaries of the aforesaid land and the adjoining areas, showing therein the Khasra numbers or plot numbers, as the case may be;

(b)Existing structures, kachcha or pucca and use to which they are put, and roads and access to the proposed site;

(c)Other existing physical features such as nallas, water bodies, wells-electric, telephone, water supply and sewer lines etc., and levels of the site with respect to the access roads and contours on an appropriate scale;

(d)The north direction and the scale.

(iii)Layout plan.-The proposed layout plan of the site shall indicate developer's proposals on a scale of (1'-10j 1:500 showing the manner in which he intends to develop the land and shall include the following as per the standards laid down in the rule:-

(a)Reference to the various uses of land proposed in the scheme shall be made in the form of a Schedule (land use Schedule) in the drawing, clearly indicating the areas under Residential, Commercial, Parks and Open Spaces, Educational, Roads and Streets, and other uses, and their percentages in relation to the total land area.

(b)Reference to various sizes of plots with their setbacks, as proposed in the scheme shall be made in the form of a Schedule (Schedule of Plots) in the drawing.

(c)Reference to rights of way of roads with the width of the pavement and their lengths as proposed in the scheme shall be made in the form of a Schedule (Schedule of Roads) in the drawing.

(d)Open spaces.

(e)Other uses such as schools, shops and other public amenities.

(f)The services such as water, surface drainage, sewerage, electric lines etc.

(g)Index of all notations used.

(2)The applicant shall furnish to the Trust such other information as may be required to make the scheme of sub-division reconstitution or improvement of plots self explanatory as far as possible or as the Trust may direct.

8. Written statement to accompany the application.

- Every applicant who applies for permission of sub-divisions, reconstitution or improvement of plots shall produce with the application and plan, a written statement explaining the scheme for sub-division or reconstitution or improvement of plots and such a statement, shall include at least the following information:-

(a)Location of the site and its relation with the surrounding area and physical features of the land, title of the land of the applicant in original and attested copies of such document.

(b)The present and future use of the land.

(c)Description of the proposals of the plan.

Note. -The local authorities shall also include in the information required by this sub-rule the land acquisition cost, if there be any and any such information as may be required by the Trust or as the applicant may think it necessary to substantiate his proposals.

9. Authentication of the plans etc.

(1)All the plans and statements sent to the Trust shall be duly signed and authenticated by the developer and the person who has prepared the plans and the statement.

(2)A registered Architect/Civil Engineers/Town Planner as may be authorised by the Trust shall be eligible to prepare the plans under these rules.[***] [Deleted 'Note 1, 2 and 3' by Rajasthan Notification No. F. 3(1087), UDH/3/2012, dated 17.1.2013 (w.e.f. 13.2.1975).]

10. Density.

- The minimum gross residential density shall be 50 p.p.s. calculated @ 7 persons/plot provided that this may be relaxed by the Trust if so deemed necessary because of the special characteristics of the area. Whenever there is a Master Plan/Zonal Plan/ Scheme in force, the density of development shall follow the direction of such a plan.

11. [ Saleable area. [Substituted by Rajasthan Notification No. F. 3(1087), UDH/3/2012, dated 17.1.2013 (w.e.f. 13.2.1975).]

- The saleable area in any scheme of sub-division, reconstitution or improvement of plots shall not exceed 66% of the total area, however in the schemes of development upto 2 Hectares it may be more subject to provisions of the the prevailing Township Policy.]

12. [ Sub-division or re-constitution of plots. [Substituted by Rajasthan Notification No. F. 3(1087), UDH/3/2012, dated 17.1.2013 (w.e.f. 13.2.1975).]

(1)No plot which is residential intended to be used for residential purpose, shall be less than 35 Sq. Yds.or bigger than 1500 Sq. Yds. in the schemes of Sub-division, reconstitution or improvement of plots.Provided that the Trust may with the previous sanction of the State Government, grant permission for reconstitution or sub-division of plots bigger than 1500 Sq. Yds. in the schemes of reconstitution or sub-division, as the case may be, of plots on the condition that the set back of the reconstituted plots shall be as per the scheme of prevailing building bye-laws applicable on the size of the reconstituted plots, whichever is greater and in case of sub-division of plots set back of original plot shall be maintained. The maximum coverage and hight of such reconstituted plots shall be as per prevailing building bye-laws.

(2)Due regard shall always be given to the existing character of development envisaged on the street or scheme in which a sub-division of plot is sought and other set back lines shall remain unaltered.

(3)No plot which is commercial or intended to be used for commercial purpose, shall be less than 10 Sq. Yds. or biggar than 1500 Sq. Yds. in the schemes of sub-division, reconstitution or improvement of plots:Provided that the Trust may with the previous sanction of the State Government, grant permission for reconstitution or sub-division of plots bigger than 1500 Sq. Yds. in the schemes of reconstitution or sub-division, as the case may be, of plots on the condition that the set back of the reconstituted plots shall be as per the scheme of prevailing building bye-laws applicable on the size of the reconstituted plots, whichever is greater and in case of sub-division of plots set back of original plot shall be maintained. The maximum coverage and hight of such reconstituted plots shall be as per prevailing building bye-laws.]

13. Open space.

- Open spaces shall be uniformly located as far as possible and be provided at the rate of 1.0 to 1.5 acre per 100 persons and shall be distributed as follows:-

S. No.	Type of open sp.	Minimum size	Minimum Dimension on one size	Location
To service plots numbering	To serve an area
1.	Total lot	650 sq. metre	18 M.	30-40	195-240 M.
(800) sq. yds.)	(60-0”)	(650'-800) radium
2.	Local Park.	3,000 sq. metre.	45 M.	200-250	360-450 M.
	(3,630 sq. yds.)	(150-0”)	(1,200-1,500) radius

14. Educational facilities.

- (i) In the scheme of sub-division, reconstitution or improvement of plots for educational buildings the area of the sites for educational buildings shall be as under:

(a) Nursery Schools	0.2 to 0.4 Hectare
(0.5 to 1.0 acre) per school.
(b) Primary Schools	0.6 to 1.2 Hectare
(1.5 to 3 acre) per school.
(c) Higher Secondary Schools	2 to 2.8 Hectare
(5 to 7 acre) per school.

(ii)Land for educational facilities shall be provided in any scheme of sub-division, reconstitution or improvement of plots as shown below:-

S. No.	Type of School	To serve	An area	Area per school	Recommended Location
Population
1	2	3	4	5	6
1.	Nursery School	1500	180-240 M.	0.2 to 0.4 Hect.	Adjoining an open space or tot lot
(600'-800') radius	(0.15-1.0)
2.	Primary School	4000	360-480 M.	0.6 to 1.2 Hect.	Adjoining local park
(1200'-1600') radius	(1.5-3)acre.
3.	Secondary or Higher Secondary School	1000	750 M.	2-2.5 Hect. area	Adjoining local park
120000	(2500') radius

(iii)The provision of sites for Schools other than those mentioned in sub-rule (i) colleges and other Educational Buildings is the urban area shall be determined by Trust.

15. Other facilities.

- An other facility that may be deemed necessary in an area shall be adequately provided as may be directed by the Trust from time to time.

16. Shops & commercial Establishments.

- In any scheme of subdivision, reconstitution or improvement of plots for commercial purposes, local or convenient shops shall be provided at the rate of 3 shops per 1,000 persons. These shall however be centrally located. Shops sizes shall be as follows:-

S. No.	Type of shop	Plot size in met. (ft.)	Chhajja in met. (ft.)
1	2	3	4
1.	Small shop	3x3	(1/3)
(10x10)
2.	A Small Kiosh (Unit of four)	6x6	(1/3)
(20x20)
3.	General	3x4.5	(1/3)
(10x15)
4.	General	3x6	(1/3)
(10x20)	1.5
4.5x9
5.	Shop-cum-residence	(15x30)	-5
6.	-do-	6x9	1.5(5)
(20x30)
7.	Shop-cum-residence	6x12	-2.25
(20x40)	-7.5
8.	Shop Room-cum-office	7.5x15	-2.25
(25x50)	-7.5
9.	-do-	7.5x18	-3(10.0)
(25x60)	7.5x15
10.	Shop-Room-cum-office	7.5x27	3
(25x90)	-(10.9)
11.	Godown	7.5x18	...
(25x60)

S. No.	Verandah in m. (ft.)	No. of stper	Remarks
1	5	6	7
1.	3x2.1-(10x7)	G.F. Only back	Back to
2.	-2.1x2.1(7x7)	G.F. Only back	Back to
3.	3x3(10x12)	-do-	-do-
-3x5.1(10x17)	-do-	-do-
4.	-3x5.1(10x17)	-do-	Service Road in rear
5.	-4.5x7.5(15x25)	G.F. one	-do-
6.	-6x7.5(20x25)	G.F. One with mazzanise	Service Road in rear
7.	6x7.75(20x32.5)	-do-	G.F.+one with Mazzanise Service Road in rear
8.	(20x42.5)	G.F.+2	-do-
9.	(25x25.0)	G.F.+one	-do-
10.	7.5x24(25x30.00)	-do-	-do-
11.	-7.5x18(25x60)	G.F. Only with A.C.	Steel Trustee sheet only

17. Industrial areas.

- In the scheme of sub-division, re-constitution or improvement of plots for any industrial area, no plot shall be less than one acre, and the restrictions prescribed by the Factories Act, 1943 (Central Act No. LXIII of 1948), shall be observed.

18. Roads.

- The following shall be the hierarchies of roads to be followed in any scheme of sub-division, reconstitution or improvement of plots with minimum distance for punctures i.e. distance between one junction to another junction, right of way, maximum length of roads, range any type of plot sizes.

S. No.	Type of road	Right of way in	Max. length of road in M. (ft.)	Distance between intersect. in M. (ft.)/Range &Type of plot size in sq.	Remarks
M.	(ft.)
1.	Service land	6(20)	60(200)	90(100 or less)
2.	Culsde. Section Or loop street	7.5-9(25-30)	120(400)	90-180(100-200)	With sufficient turning radius
3.	Residential street	9(30)	900(1000)	135-225(150-250)	...
4.	Residential street 2	12(40)	450(1500)	190-315(200-350)	...
5.	Collector street	18(60)	600(2000)	315-450(350-500)	...
6.	Feeder Street	24(80)	...	450(500 & above)	...

Provided that if the Master Plan/Zonal Plan or in the absence, if the Chief Town Planner deems it necessary to provide major roads through a scheme area in order to provide a viable circulation pattern for that part of the town. In such a case the major roads shall be deemed to be part of that scheme.

19. Connection with other road.

- All roads with more than 30 meters (100 ft.), right of way will only be connected with 18.24 metres (60' to 80j wide connecting and feeder roads and not by any other residential streets, service roads and cul-desecs. All the roads of 30 metres (100 ft.) and more width will have limited access through service roads.

20. Width of National & State Highways etc.

- Width of National Highways, State Highways, district roads and other important roads shall be as determined by the State or Central Public Works Department or the Trust as the case may be.

21. Inspection of the Streets.

- The streets shall inter-sect one another at right angles or at as near as a right angels depending upon the conditions of the site. But short turning and blind corners shall be strictly avoided.

22. Provision for overlapping junctions.

- An overlap of at least 45 metres (150 ft.) is to be provided between the opposite roads meeting amain street in case they do not intersect at right angles or at as near as a right angle.

23. Service Road.

- As far as possible service road shall be avoided and sewers shall be provided in all the schemes of sub- division, reconstitution or improvement of plots. In case where these service roads are provided, they shall not be less than 6 metres (20j in width.

24. Dead end street.

- As far as possible deed-end streets shall be avoided but in case where they are unavoidable, these streets at their ends shall be provided with a turning space of atleast 9 metres (30') inner radius. The length of such streets shall not exceed 90 metres ('300').

25. Other details.

- All other road details like weaving, length, traffic, rotary, diameter, turning radius, islands and channels, sight distances splay and comers, etc. shall be as per Indian Road Congress Standards.

26. Compliance of Restrictions imposed by Government Department.

(1)If a site in respect of which any plan has been submitted to the Trust for approval, is situated within hundred feet of distance from the land which either forms part of any Government building or a part or whole of which is owned by any Government Department, the developer shall comply with such restrictions as may be imposed by the Government.

(2)The developer whose land is affected by the provisions of sub-rule (1) shall submit extra copies of the plan so that one copy thereof may be sent to each Government Department concerned.Disposal of Applications

27. Treatment of the applications.

(1)Within three months from the date of receipt of application under rule 6 with all relevant and complete information the Trust shall communicate to the developer the manner in which his application has been treated by the Trust.

(2)The Trust may ask the developer to furnish some more information's which may be considered essential before taking a decision but such information shall be asked within sixty days from the date of receipt of the application.

(3)In case further details or information's are asked for from the developer with respect to his application a further period of ninety days from the receipt of further information under this sub-rule shall be allowed to the Trust to communicate to the developer the final decision of the Trust on his application.

(4)Should the Trust neglect or omit for ninety days after the receipt of the application under rule 6 or after the receipt of further information or further details under sub-rule (2) or sub- rule (3), the developer may by written notice sent by a registered post call the attention of the Trust to such neglect and omission and if such neglect or omission continues for a further period of thirty days from the date of receipt of such communication, the Trust shall be deemed to have sanctioned the proposed application and the plan for sub-division, reconstitution or improvement of plots:Provided that nothing in this sub-rule shall be construed to authorise the developer or any person to act in contravention of any provisions of the Act or any rule or bye-law or in disregard of the master plan or draft master plan or scheme or draft scheme or in contravention of any order, of the State Government, Chief Town Planner or the Trust.

(5)The Trust may not approve a plan of site which has not been included in the master plan but which falls within the jurisdiction of the Trust.

(6)No order for any modifications rejection of any application for permission of sub-division, reconstitution or improvement of plots or of any plan thereunder shall be made by the Trust without giving the applicant any opportunity of being hear and without giving the reasons of so doing.

28. Powers of the Trusts regarding applications.

(1)The Trust may approve plan for sub-division, reconstitution or improvement of plots with or without modifications or reject any plan submitted by a developer, for one or more of the following reasons,-

(i)the proposals of the plan are not in accordance with the master plan, if already, approved by Government:

(ii)that proper standards and provisions prescribed by the Act or any rules made under the Act, have not been complied with;

(iii)the restrictions imposed by the Government have not been complied with;

(iv)that the site is under compulsory acquisition for the purposes mentioned in the master plan or for any scheme of improvement of any urban area sanctioned by the Government or public institutions:

(v)that the Trust itself would like to develop the site for the reasons to be mentioned, in such manner as it deems fit: and

(vi)that the land is unsuitable for any improvement.

(2)The Trust shall be guided by the advise of Chief Town Planner and Architectural Adviser to the Government with respect to the approval with or without modifications or the rejection of a plan submitted to it by private individuals, and local authority, a company whether incorporate or not, a society or coloniser.

(3)Where the Trust decides to reject a plan for sub-division under these rules, 90% of the fee deposited under sub-rule (2) of rule 6 shall be refunded to the developer within 30 days of the date of rejection of the plan.

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.

30. Consequences of approval or non approval of the plans for sub- division etc.

(1)As soon as a plan is approved by the Trust with or without modification the developer shall deposit with the Trust cost of development within 30 days from the date of communication of the approval by the Trust to the developer. The date of development charges shall be based on the prevailing P.W.D. Schedule inclusive of necessary escalation charges, [If any, and reducing therefrom the share of conversion charges, if any, that may have been transferred in respect of the land by the Board of Revenue for Rajasthan in pursuance of the orders of the Revenue Department of the Government of Rajasthan for the time being in force.] [Inserted by Amended Notification No. F. 7(6)/TP/11/74, dated 26-12-1977, Published in Rajasthan Gazette Part IV-C (1), dated 5-1-1979, page 234.]

(2)As from the date of the approval of the sub-division by the Trust, ownership of roads, parks and open spaces shall vest in the Trust.

(3)In case the developer is unable to deposit the development charges under sub-rule (1), he may transfer the ownership of such number of plots to the Trust in lieu of development cost within the time specified in sub-rule (1) as shall be equivalent to the development charges determined by the Trust under sub-rule (1). The plots so obtained by the Trust shall be sold as soon as may be possible by open public auction.

(4)In the event of failure to deposit the development charges by the developer under sub-rule (1) or by transfer of plots to the Trust under sub-rule (3) within the time specified therein, the approval accorded by the Trust shall be deemed to have been cancelled, and the fee deposited by the developer shall lapes to the Trust.

(5)No plans, for sub-division etc., shall be released by the Trust to the developer unless requirements or sub-rule (1) or sub-rule (3) have first been complied with.

(6)If any person whether developer or the purchaser of plot does any work in contravention of the approval accorded by the Trust under rule 27 and, despite refusal for the approval under rule 27, and rule 28, the Trust may direct such person by notice in writing to stop the work in progress and remove and pull down any work or restore the land to its original condition after such person has been given an opportunity of explanation:Provided that despite the removal of the work or restoring the land to its original condition under this rule, any person again does any work in contravention of the provisions of the Act and these rules or sells or purchases the land shall be liable to resumption by the Trust on payment of such amount as the Collector of district may determine.

31. [Provision of services and amenities obligatory. [Substituted by Amended Notification No. F. 7(6)/TP/11/74, dated 26-12-1977, Published in Rajasthan Gazette Part IV-C (1), dated 5-1-1979, page 234.]

- [(1) It shall be the obligation of the developer to incur necessary expenses towards the provision of services upto the standard as may required by thee Trust.]

(2)If the Trust is satisfied that the developer has failed to [provide] [Substituted by Amended Notification No. F. 7(6)/TP/11/74, dated 26-12-1977, Published in Rajasthan Gazette Part IV-C (1), dated 5-1-1979, page 234.] these services and amenities of the area to the standard as required by it, the Trust may incur such expenses as may be necessary to put the sendees and amenities of area to the required standard and may charge these expenses from the developer.

(3)The Trust may proceed to recover the expenses incurred by it from the developer or the person to whom the developer has sold the land in the approved plan, in the manner provided in the municipal law for the time being in force for the recovery of municipal claims.

32. Power of the Trust to revise its decision.

(1)The Trust may revise its earlier decision given with respect to a plan in the form of rejecting approved plan approving a rejected plan with or without modifications, or attaching such conditions and restrictions to an approved plan with or without modification which it deems, essential in the interest of securing expedient execution of any scheme of improvement.

(2)If at any stage the Trust is satisfied that the developer has made certain deviation from the approved plan in contravention of the sanction, it may make such modifications so as to render the improvement in accordance with the approved plan.

(3)If the Trust is satisfied that the developer has failed to make necessary modifications to render the improvement in accordance with the approved plan or that the improvement undertaken by the developer has reached such a stage that it is uneconomical to restore the improvement in accordance with the approved plan, the Trust may temporarily stop such improvement and take up the amendment of the approved plan to itself and modify or make adjustment of the approved plan to itself as it may deem it essential to render the improvement in accordance with the approved plan or amended plan as the case may be and may undertake the improvement itself. The expenses incurred by the Trust in carrying out the improvement shall be chargeable to the developer on whose failure the Trust had to modify or to amend the plan as aforesaid. The trust may proceed in the manner laid down in sub-rules (2) and (3) of rule 31 above to recover the expenses incurred by it under this rules from the developer or the person to whom the site has been sold.

(4)The Trust while making amendment of adjustment of any plan submitted by a developer or while drafting a new scheme of improvement, may alter the boundaries of a site and thus include or exclude other adjoining areas to or from the scheme of improvement, may alter the boundaries of a site and acquisition of such areas or enter into an agreement with their owner or occupier of the land concerned.

(5)The Trust shall, as soon as it decides to undertake improvement by itself with respect to any site to the required standards or according to the approved plan or in any manner as may be decided by it, take over from the developer all such responsibilities and obligations under these rules and hence-forth all the interests in the schemes shall be vested in the Trust which may thereafter deal with the scheme:Provided that the Trust shall in no case be responsible for the recovery of any dues of any kind which the developer has to collect from any person who has purchased the land in the area covered by the scheme.

(6)No order shall be passed by the Trust under this section without giving the developer an opportunity of being heard against and stating the reasons for the proposed order.

33. Payment of compensation.

(1)The Trust shall compensate the developer or any person claiming through him, under the following circumstances,-

(i)where the Trust desires to reserve the land fully or partly for the purpose other than that proposed by the developer:

(ii)where the Trust desires to make such amendments to or modifications of the proposals of the developer, which may result in considerable expenses to the developer who expresses his liability to make such improvement.

(iii)where the Trust desires considerable space out of the land covered by the scheme of the developer, for other uses or schemes of improvement of the Trust; and

(iv)where the Trust directs that some other part or whole of the adjoining site which is not owned by the developer and which may involve extra expenses to be incurred by the developer, which the developer is not willing to incur.

34. Residuary powers of the Trust.

- The Trust may impose special restrictions regarding the heights and floor space contents of buildings traffic restrictions regarding the width of the roads and streets, parking spaces for cars and other vehicles, setting up of petrol pumps, or any other matter which it deems fit. The Trust may also give directions for carrying out architectural appearance and types of designs of buildings, colour and material to be used therein and advertising placards and signposts.

Schedule

Form I(See rule 6)Application for permission for sub-division, re-constitution or improvement of plots.FromToThe Secretary,Improvement Trust.....................(Name of the place).Sir,

1. I/We hereby request permission for the sub-division, re-constitution or improvement of plot of land situated in Mohalla ............Ward No Town under rule 6 of the Rajasthan Urban Areas (Sub-Division, Re-constitution and Improvement of Plots) Rules, 1975.

2. I/we enclose herewith the following documents:-

(i)Treasury Challan/Bank Receipt of Rs.................... earing No.............and date........................

(ii)Title-deed of ownership (copies of the title-deeds, certified y any Magistrate, Judge or a Gazetted Government servant may be attached).

(iii)Site Plan, in quadruplicate, giving the details of the information required by rule 7 of the said rules.

(iv)Statement giving information as required by rule 8 of the said Rules.

Date and place.Signature of the applicant.

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State of Rajasthan - Act