Section 4 in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015
4. Application for surrender of rights.
(1)Application for surrender of rights in favour of Municipality in respect of land specified in Section 69-A of the Act, situated in Municipal area, shall be submitted by the person who holds such land to the Authorized Officers in Form-1 along with;(i)an affidavit in Form-2,(ii)an indemnity bond in Form-3;(iii)receipt of the payment of application fee as may be determined by the Government;(iv)duly attested proof of rights in respects of land surrendered; and(v)map of surrendered land, drawn in suitable scale not less than 1:15,000 showing, -(a)location of site, existing approach roads and other physical features around the site;(b)boundaries of the land showing the adjoining areas, Khasra numbers or plot numbers, as the case may be;(c)existing structures, Kachcha or pucca and present use thereof;(d)the details including width of existing and proposed roads shown in the master plan/ sector plan road network plan;(e)approach roads up to the proposed site;(f)high/ low tension electricity lines and transformer, if any;(g)oil/gas supply line, if any;(h)other existing physical features such as nallahs. water bodies, well-electric lines, telephone lines, water supply and sewer line etc. and levels of the site with respect to the access roads and contours 011 an appropriate scale; and(i)the north direction and the scale.(2)All the plans and statements submitted along with the application shall be duly signed and authenticated by the applicant.(3)The applicant shall furnish such other relevant information as may be required by the Authorized Officer and as directed by the State Government, from time to time.(4)Application under this rule, if the applicant desires, may be submitted On-line in cases of such Municipality wherever the Authorized Officer concerned have appropriate arrangements for this purpose and hardcopy of the same shall be submitted to the Authorized officer.
