Section 6 in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
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.].
