Section 2 in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959
2. Application for Sanction.
- Every person intending to erect or re-erect any building or structure on his plot shall submit an application for grant of permission for the same to the [Executive Officer, Mandi Development Committee] [Substituted by Notification No. G.S.R. 34(1), Dated 22-4-1975; published in Rajasthan Gazette Part 4(Ga)(I), Dated 1-5-75, p. 66(1).] and shall at the same time submit the following documents in triplicate which shall be prepared by a qualified Engineer. Architect or Draftsman and duly signed by such person and the applicants-(a)A site plan to a scale of not less than forty feet to an inch with dimensions of all the four sides showing buildings, type and width of roads with 20' from his boundary walls north direction and method of draining privies, latrines, surface drains, cattle-sheds etc.(b)Plans of all the floors, all elevations and one important section to a scale of not less than eight feet to an inch with details of the foundation of the building.(c)Details of gate, pillar and compound wall to a scale of half an inch to a foot.(d)Level of the invert of nearest drain relative to the plinth of the building.(e)Level of the plinth of the house in relation to the crown of road facing the plot should not be less than 18".(f)Short note on the material to be used along with specification.(g)A copy of the registered conveyance deed issued in favour of the applicant.
