Section 171(1) in Rajasthan Municipalities Act, 2009
(1)Every person who intends to sub-divide [or reconstitute] [Inserted by Act No. 22 of 2017, dated 17.5.2017.] his land or his plot or make or lay out a private street on such land or plot on or after the date of the operation of plan under Section 161 shall submit the intended layout plan for such purpose together with such particulars and such fees, [as may be determined by by rules made by the State Government in this behalf] [Substituted 'as may be determined by bye-laws or by Government orders' by Act No. 22 of 2017, dated 17.5.2017.], to the Municipality for sanction.
