Section 194(1) in Rajasthan Municipalities Act, 2009
(1)Within the limits of a Municipality, any person intending,(a)to erect a new building; or(b)to re-erect or to make a material addition in a building; or(c)to erect or re-erect any projecting portion of a building; or(d)to make or enlarge any kind of well or boring [; or] [Substituted vide Notification No. F. 2(33) Vidhi/2/2011, dated 22.9.2011 Published in Rajasthan Gazette Exty. Point 4(A), dated 22.09.2011 w.e.f. 31.03.2011.](e)[ to erect or re-erect any tower or similar structure on a land or building.] [New Clause (e) Added Vide Notification No. F. 2(33) Vidhi/2/2011, dated 22.9.2011 Published in Rajasthan Gazette Exty. Point 4(A), dated 22.09.2011 w.e.f. 31.03.2011.]Shall submit an application in the prescribed form to the Municipality along with the documents required under sub-Section (2) before starting the construction.Explanation.- The term "material addition" means any changes in existing set backs, coverage, height, land use and parking areas wherever such parking areas are mandatory under the law.
