Section 30(1) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
(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.]
