Section 12(3) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
(3)No plot which is commercial or intended to be used for commercial purpose, shall be less than 10 Sq. Yds. or biggar than 1500 Sq. Yds. in the schemes of sub-division, reconstitution or improvement of plots:Provided that the Trust may with the previous sanction of the State Government, grant permission for reconstitution or sub-division of plots bigger than 1500 Sq. Yds. in the schemes of reconstitution or sub-division, as the case may be, of plots on the condition that the set back of the reconstituted plots shall be as per the scheme of prevailing building bye-laws applicable on the size of the reconstituted plots, whichever is greater and in case of sub-division of plots set back of original plot shall be maintained. The maximum coverage and hight of such reconstituted plots shall be as per prevailing building bye-laws.]
