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State of Rajasthan - Act

The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

RAJASTHAN
India

The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974

Rule THE-RAJASTHAN-URBAN-IMPROVEMENT-TRUST-DISPOSAL-OF-URBAN-LAND-RULES-1974 of 1974

Published on 7 March 1975
Commenced on 7 March 1975
[This is the version of this document from 7 March 1975.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974Published vide Notification No. F 7(11) TP/74, G.S.R. 191, dated 7-3-1975In exercise of the powers conferred under section 74 read with sections 43 and 60 of the Rajasthan Urban Improvement Act, 1959 (Act No. 43 of 1959), the State Government hereby makes the following rules, the same having been previously published as required by under sub-section (2) of section 74 of the said Act, in the Rajasthan Rajpatra, Part III (B), dated 9th January, 1975 namely:-

1. Short title and commencement.

(1)These rules may be called the Rajasthan Improvement Trust (Disposal of Urban Land) Rules, 1974.

(2)These rules shall come into force from the date of their publication in the official gazette.

2. Definition.

- In these rules, unless the context otherwise requires:-

(1)"Act" means the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959);[(1 -A) "Allotment" means allotment of land or building under these rules and shall also include the regularization of land or building made under these rules;] [Inserted by Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]

(2)"Urban land" means any land-

(a)which has become vested in a Trust,

(b)which is a Nazul land as defined in section 3 of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956), or

(c)which may be placed at the disposal of a Trust by the State Government;

(3)"Trust" means an Improvement Trust constituted under section 9 of the Act;

(4)"Building line" means building line as defined under Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959);

(5)"Chairman" means the Chairman of the Improvement Trust;

(6)"Chief Town Planner" means Chief Town Planner and Architectural Advisor to Government of Rajasthan, Jaipur;[(6-A) "Commercial Purpose" means use of any land or premises for any trade or business and where use thereof is partly for commercial and partially for other purposes, in such cases the area, actually used for commercial purpose, shall be treated as commercial purpose and shall also include use of any such land or premises for shops, business offices, show-rooms, restaurants, banks, cinema and petrol pumps or for any other purposes as notified by the State Government from time to time; [Clause (6-A) to (6-O) Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.](6-B) "District Level Committee" means the committee constituted by the State Government for a district from time to time under clause (J) of sub-rule (1) of rule 2 of the Rajasthan Stamp Rules, 1955;[(6-BB) "Free hold" means a tenure in perpetuity with right of inheritance and alienation;](6-C) "Government" & "State" means respectively the Government of Rajasthan and State of Rajasthan;(6-D) "Land Revenue Act" means the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956);(6-E) "Lease" means a lease executed under these rules;(6-F) "Land under Acquisition" means the land notified under section 4 of the Land Acquisition Act, 1894 (Central Act No. 1 of 1984) ;(6-G) "Institution" means an establishment, organisation or association, formed for the promotion of some object especially one of public or general utility religious, charitable, educational or like nature, etc.;(6-H) "Master Plan Area" means the area covered by the Master Plan prepared and approved for any Urban area in accordance with the provisions of the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959) and the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982);(6-I) "Medical Facilities" shall include hospitals, diagnostic centres and nursing homes;(6-J) "Periphery belt" means the peripheral belt as indicated in the master plan or master development plan of a city or a town prepared under any law for the time being in force, and where there is no master plan or master development plan or where peripheral belt is not indicated in such plan, the area as may be notified by the State Government from time to time. Where any part of a Village falls within the peripheral belt, the whole village shall be deemed to be within the peripheral belt;(6-K) "Public Utility Purpose" means use of any premises or open land or play ground for a school, college, hostel, dharmashala, public guest house, religious place, gaushala, public park or any other place of public utility excluding use of medical facilities;(6-L) "Semi Commercial Purpose" means use of any land or premises exclusively for godowns, Medical facilities, tourism purpose;(6-M) "Society" means a Housing Co-operative Society formed and registered under the Rajasthan Co-operative Societies Act, 1965 (Act No. 13 of 1965);(6-N) "Tourism purpose" means use of any land or premises establishment of Tourism Unit;(6-O) "Residential purpose" means use of any premises for dwelling of human beings;]

(7)"Secretary" means the Secretary of the Improvement Trust;

(8)"Having jurisdiction" means Nazul land transferred to and land acquired by a Trust;

(9)"Reserve price/fixed price, minimum premium (Nazrana)" carry the same meaning and shall be fixed by the [Trust] [Substituted by Amended Notification No. F. 9(15) UD/3/2001, dated 7-5-2002, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 10-5-2002.] under provision of rules 6 and 12 of these rules;

(10)[ "Sale and disposal of land" means transfer of land either on free hold basis or on lease hold basis;] [Substituted by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).][(10-A) "Dwelling Unit" means one room with kitchen, bath room and latrine.] [Inserted by Amended Notification No. F. 9(63) UDH-II/81, dated 23-1-1982, Published in Rajasthan Gazette Part IV-C(I), dated 28-1-1982, page 423.][(10-B) "Tourism Unit" means' a tourism project approved by the Department of Tourism, Government of India or by Department of Tourism, Government of Rajasthan and shall includes; [Added by Amended Notification No. F.(7) UD/3/96, dated 30-6-1997, published in Rajasthan Gazette Part 6-B, dated 8-7-1997.]

(a)Heritage Hotel;

(b)Any other Hotel;

(c)Motel which provides wayside facilities under one roof, such as accommodation, food, repair, shop and the like;

(d)Camping site with furnished tented accommodation having atleast fifty tents alongwith bathroom and toilet facilities;

(e)restaurant;

(f)Holiday resort providing sports and recreational facilities, riding, swimming and social amenities with boarding and lodging arrangements, in cottages;

(g)Amusement park providing various types of rides, games and amusement for children as well as adults;

(h)Safari park developed with the permission of the Forest Department;

(i)Aerial ropeway established under the prevailing rules and regulations.]

[(10-C) "Multiplex units" means a building which contains one or more than one cinema hall, meeting space alongwith recreation and commercial activity units; [Clause (10-C) & (10-D) Added by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 20-1-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 29-1-2001.](10-D) Auditorium means a hall for performing meetings, cultural activities and exhibitions.][(10-E) "Urbanisable Limit" means that limit of the area specified as such in the Master Plan of a town or city in respect of which Master Plan has been notified and where there is no master plan, it is municipal limit of the area.] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]

(11)Words and expressions used but not defined in these rules shall carry the meanings assigned to them under Rajasthan Urban Improvement Act, 1959.

3. [ Land to be transferred either on free hold basis or on lease hold basis. [Substituted by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).]

(1)Any transfer of land under these rules shall be either on free hold basis or on lease hold basis.

(2)Any allottee or lessee or sub-lessee to whom full rights have been transferred by lessee and who holds land for residential or commercial purpose only on lease hold basis may get his tenure and status of holding converted from lease hold basis to free hold basis on payment of 1.25 times and 1.50 times of one time lease; respectively :Provided that the lessees who have already paid urban assessment or ground rent underhand in accordance with the onetime assessment scheme and those lessees are no longer required to pay any ground rent for remainder of the tenure of the lease, may avail the option of converting there tenure and status from lease hold basis to free hold basis on payment of twenty five percent of total one time lease amount in case of residential and fifty percent total onetime lease amount in case of commercial.

(3)An application for conversion of tenure and status of land from lease hold basis to free hold basis may be presented by the allottee or lessee or sub-lessee :Provided that all outstanding dues, if any; required, to be deposited, would be deposited first for conversion from lease hold ' basis to free hold basis.

(4)The deed evidencing the conversion of tenure and status of land from lease hold basis to free hold basis under sub-rule (2) shall be prepared in appropriate form of conveyance duly approved by the State Government in accordance with the provisions of Rule 2G of these rules.

(5)Any urban land conveyed, regularised or otherwise transferred for,-

(a)specified or limited purposes for a specified duration only; or

(b)time bound short term projects of departments of the Central/ State Government or their agencies/ instrumentalities covered under Rule 15-B of these rules; or

(c)non-residential or non-commercial purposes on concessional rates with special conditions attached thereto to arty institution, any body or person; or

(d)any purpose other than residential or commercial outside the sanctioned scheme governed by Rule 16 of these rules; or

(e)use of public and charitable institutions or Group Housing Societies under Rule 18, 18-A and 18-B of these rules, on cost price, reduced price or token price (i.e. free of cost); or

(f)joint venture schemes under Rule 18-C of these rules; or

(g)use of institutions other than charitable and public institutions under Rule 19 of these rules, shall invariable be on lease hold basis for a limited period not exceeding 99 years duration and in no case on free hold basis :

Provided that urban land required for use under the long term projects of the Central Government or the State Government or required by their departments or their instrumentalities shall invariably be conveyed on free hold basis under and in accordance with the provisions of these rules.

(6)All lands and properties which are important sites/structures from historical or cultural point of view or which are valuable heritage sites whether natural or manmade such as lakes, hill, hillocks, mansions, forts, gardens etc. if and when assigned to anybody, institution or any person for up keep, maintenance or use for promotion of tourism etc. shall invariable be transferred on lease hold basis for a specific purpose and far specified period not exceeding 99 years of tenure.

(7)Before allotting or converting any of the urban lands and properties specified under sub-rule (6) or lands/ properties of like nature on lease hold basis, the Trust shall seek prior sanction of" the State Government and the State Government may impose such special terms and conditions as it may deem fit and the deed evidencing, special terms and conditions, if any, shall he duly approved by the State Government in accordance with Rule 20 of these rules.]

3. Land to be sold on Lease-hold basis.- The outright sale of land in all towns having a Trust shall be wholly abandoned and instead there shall be sale of lease hold rights only on payment of premium referred to in rule 6 or at concessional rate under these rules[or by allotment of land in lieu of land on lease hold basis,] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]with further liability to pay annual urban assessment or ground rent.

4. [ Tenure of lease and attributes of free hold. [Substituted by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).]

(1)Allotment and sale of lease hold rights in any land and/ or building shall be for a period not exceeding 99 years :Provided that in case land covered under sub-rules (6) and (7) of Rule 3 of these rules, the Trust may with the previous sanction of the State Government grant lease of a lesser period on such terms and conditions as may be determined by the State Government.

(2)Allotment and sale of free hold rights in any land and/ or building shall be for tenure in perpetuity with rights of inheritance and alienation.]

4. Tenure of lease.-[Allotment or] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]sale of lease hold rights in land[and building] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]shall be for a period of 99 years.[Provided that the trust may with the previous sanction of the State Government grant lease for lessor period on such terms and conditions as may be determined by the State Government.] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]

5. Prohibition of Temporary Leasing out.

- The Trust shall not let out any land on rent or by lease for temporary use or otherwise except by sale of land on lease hold basis [or on free hold basis] [Substituted 'or by outright' by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).] sale only in accordance with the provisions of these rules:Provided that land for petrol pump, cinema or hotel shall be sold in accordance with the directions of the State Government that may be issued from time to time:[Provided further that if a complete scheme is made, temporary allotment of plots to labourers and economically weaker sections of society may be let out with the specific permission of the State Government.] [Added by Amended Notification dated 20-10-1975, Published in Rajasthan Gazette Part 4(C)(I), dated 23-10-1975.]

5A. [ [Inserted by Amended Notification dated 14-11-1977, Published in Rajasthan Gazette Part 4(C)(I), dated 17-11-1977.]

Notwithstanding anything contained in these rules, the State Government in public interest may regularise the tenancies created through rent, ground-rent or use and occupancy on short term basis or otherwise upto 31.12.1990, for a period of 99 years from the date of initial tenancy/ license on such premium and lease money as determined and in accordance with procedure as laid down by the Government from time to time.]

6. [ Determination of premium. [Rule 6 Substituted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]

(1)The premium (nazrana) shall ordinarily be determined by public auction but the amount of reserve or the minimum premium shall be the reserve price which shall be decided by the Committee referred to in rule 12 of these rules.

(2)The minimum premium (reserve price of fixed price) shall be worked out after adding the following items:

(i)cost of undeveloped land this would be subject to change to the extent of final cost of compensation determined by the competent court;

(ii)cost of development based on the prevailing PWD Schedule of rates for the area;

(iii)[20%] of the items (i) and (ii), to cover administrative and establishment charges; and

(iv)20% of the items (i), (ii) and (iii) to cover maintenance costs for a period upto five years.

(3)An extra 10% and 20% of the price/ premium shall be payable for "preferential" and "special preferential" plots respectively.Note. - For the purpose of this rule preferential and special preferential plots means the plots which are demarcated as such by the Trust.]

6. Determination of Premium.- The premium (Nazrana) shall ordinarily be determined by public auction but the amount of reserve or the minimum premium shall be the reserve price which shall be decided by the Committee referred to in rule 12 of these rules.Explanation.- The minimum premium (reserve price or fixed price) shall be worked out after adding the following items:1. Cost of undeveloped land,2. Cost of development, and3. 20% of the item No. (2) to cover administrative and establishment charges.4. 15% share of the sale price to be transferred to municipalities for maintenance Urban Improvement Trust Schemes.Subject to the following conditions:-(a) Minimum of Rs. 5.00 per sq. meter where underground severage is provided.(b) Minimum of Rs. 3.25 per sq. meter in all other cases.

6A. [ [Rule 6-A, Inserted by Amended Notification No. F. 9 (63) UD/3/81, dated 27-1-2005, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 15-2-2005, which is Substituted by Amended Notification No. F. 12(14) UDH/06-149, dated 8-3-2006, published in Rajasthan Gazette Extraordinary, Part IV-C (ii), dated 8-3-200, the Substituted.]

Urban Improvement Trust shall transfer 15% share of the sale/allotment/regularization price of the land to the Municipal Corporation/Municipalities, as the case may be, for maintenance of scheme of the Urban Improvement Trust:Provided that in the case of land placed at the disposal of Urban Improvement Trust under Section 102-A of the Rajasthan Land Revenue Act, 1956 after depositing the 40% of DLC land rate, the above 15% share shall be calculated after deducting the above deposited amount.]

6A.15% share of the sale price of the land shall be transferred to Municipalities for maintenance of scheme of the Urban Improvement Trust.

7. Liability of Urban Assessment or ground rate.

(1)[Rate. - Urban Assessment or ground rent shall be fixed on the basis of the reserve price at 2 ½% in case of land given on lease for residential, educational, social and charitable institutions [medical clinics and nursing homes] [Substituted by Amended Notification No. F. 9(3) UDH/Gr. 3/85, dated 25-9-1987, Published in Rajasthan Gazette Ordinance, Part IV-C(I), dated 28-1-1988, page 432.], [tourism unit, multiplex unit and auditorium] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 20-1-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 29-1-2001.] purposes and 5% in case of land given on lease for commercial and other purposes.][Provided that the State Government shall have powers to permit charging urban assessment on such rates, terms and conditions as may be specified by the State Government on merits of each case, where the land is allotted under rule 18.] [Inserted by Amended Notification No. F. 9 (63) UD/3/81, dated 22-9-2000, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 18-10-2000.]

(2)Revision. - The urban assessment or ground rent once fixed under these rules shall be liable to revision after every 15 years and also at such transfer by sale or gift otherwise and such increase shall at each Stage be 25% of the urban assessment or ground rent at the time of such revision or transfer, as the case may be.[Provided that if the land/building allotted under rule 18-B and 18-C has been transferred by way of sub-lease by the lessee, the above provision of increase on transfer in urban assessment shall not be applicable.] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]

(3)[(i) The Urban assessment shall be charged from the date, on which the possession of the plot/building shall be given.

(ii)Full urban assessment shall be charged on the plot after five years before which the construction of a house or a building shall be completed, for the first five years only half of the urban assessment shall be charged.]

(4)Urban Assessment (Ground Rent) to be credited to the consolidated fund of the Government. - The urban assessment or ground rent shall be deposited with the Trust by the 31st of March each Year to be credited to the Consolidated fund of the Government provided that (a) 10% rebate shall be admissible on the assessed amount of urban assessment or ground rent in case of payment by an assessee before the expiry of the date of payment (b) [40%] [Substituted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002 for the word '10%'.] of the collected amount may be retained by the Trust by was of service charge for the collection of urban assessment or ground rent [x x x] [Deleted by Amended Notification No. F.3 (234) UDH/III/89, dated 26-11-1990, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.].[Provided further that the assessee may, if he so desires, deposit one time urban assessment or ground rent which would be equal to eight times of full yearly urban assessment, including the year in which the payment is made. Such a payment would exempt the assessee or transferee from further liability of payment of urban assessment on the leased property. Forty percent of the collected amount may be retained by the Trust as a service charge for the collection and sixty percent amount shall be deposited with Government as Government receipts.] [[Substituted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002 for the following:-'Provided that it is at the option of the assessee, if he deposits one time urban assessment or ground rent which would be equal to ten times of yearly urban assessment then he shall be exempted from future liability or urban assessment or ground rent. Out of the total amount so collected by such one time collection in each UIT/local body one per cent may be retained as collection charges by them. Ninety per cent of the remaining amount may be deposited with Government as Government receipts. The remaining ten per cent may be left with each UIT/local body as its own resources.']]

(5)[ Interest on late payment of Urban Assessment (ground rent). - If the Urban Assessment or ground rent is not deposited in time, then the interest at the rate of [12% per annum] [Added by Amended Notification No. F. 5(46) UDH/77, dated 7-11-1978, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 9-11-1978, page 281.] shall be charged.[x x x] [[Proviso deleted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002 which was added by Notification No. F. 9 (63) UD/3/8/Pt, dated 20-1-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 29-1-2001 as under:-'Provided that Government may exempt from interest upto 50% by a general order, if arrears of urban assessment or ground rent together with interest are deposited.']]

(6)Recovery of Urban Assessment (ground rent). - The arrears of Urban Assessment or ground rent together with interest shall be recovered under the provisions of the Rajasthan Public Demands Recovery act, 1952.] [[Substituted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002, for the following:-'(3) Half the urban assessment (ground rent) during first three years Full urban assessment shall be charged on the plot after 3rd year before which the construction of a house or a building shall be completed. For the first 3 years only half of the urban assessment shall be charged.']]

7A. [ Power to reduce or remit urban assessment, interest or penalty. [Rule 7A Inserted by Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]

- Notwithstanding anything contained in these rules, the State Government may in appropriate cases reduce or remit urban assessment and interest or penalty thereon, by a general order.]

8. Preparation of scheme by the Trust.

(1)Before disposing of the land, every Trust shall prepare a scheme for all land exceeding 1500 sq. yds. in area and exercising jurisdiction thereon, showing subdivision of land into plots of various sizes for residential purposes and indicate lands for parks and play-grounds, educational institutions, hospitals, dispensaries, cinemas, markets and such other amenities and facilities as may be required [x x x] [Deleted by Amended Notification No. F. 9(63) UDH/91, dated 29-7-1983, Published in Rajasthan Gazette Part IV-C(I), dated 11-8-1983, page 461.],

(2)[ in the scheme, the plots for allotment and sale by auction shall be clearly indicated 25% of the total saleable area of the residential plots shall be reserved for auction [x x x] [Substituted by Amended Notification No. F. 9(3) UDH/Gr. 3/85, dated 25-9-1987, Published in Rajasthan Gazette Ordinance, Part IV-C(I), dated 28-1-1988, page 432.],

9. Approval of the Scheme by the Chief Town planner.

- The scheme so prepared under rule 8 shall be submitted to the Chief Town Planner and Architectural Adviser, Rajasthan or his representative authorised by him in this behalf, who shall on receipt of such a scheme scrutinise it keeping in view the provisions of master plan of that city or town, if any. and in the absence of the master plan, he shall ensure that the scheme shall conform to the overall development plan of that city or town to be prepared at a later date and return the same technically approved to the Trust concerned with or without modifications, within a period of ninety days from the date of receipt failing which the scheme shall be deemed to have been technically approved by him.

10. Reservation of Residential plots for allotment at concessional rates to specified categories of persons.

- In the scheme so prepared and technically approved by the Chief Town Planner or his representative authorised in this behalf, the Trust shall reserve with the prior approval of the State Government residential plot for allotment at concessional rates to the specified categories of persons referred to in rule 17 and on terms and conditions prescribed under the provisions of these rules; provided that the person concerned (wife or husband) or any member of his family dependent upon him who owns in full or part any residential house or plot of land or free-hold or lease- hold basis [in any town in Rajasthan having a population of more than 50,000] [Substituted by Amended Notification No. F. 9(3) UDH/Gr. 3/85, dated 25-9-1987, Published in Rajasthan Gazette Ordinance, Part IV-C(I), dated 28-1-1988, page 432.] shall not be entitled for allotment.

11. Reservation of non Residential land.

- In the scheme approved by the Chief Town Planner or his representative authorised by him in this behalf, plot of land indicated for parks and playgrounds, educational institutions, hospitals, dispensaries, cinemas, markets and such other use shall be reserved for the purpose it has been earmarked and shall not be entitled for allotment[12. Fixing of minimum premium (Reserve price or fixed price). - (1) Minimum premium (Reserve price or fixed price) of urban land shall be determined by the Trust after considering the cost of development.

(2)The reserve price (minimum premium) determined by the Trust for disposal of land shall be sanctioned reserved price or the scheme price (minimum premium) at which the land shall be disposed of by the Trust:Provided that the reserve price of the land meant for commercial use shall not be less than twice the reserve price determined for land meant for residential use.

(3)The reserve prices fixed under sub-rule (1) shall be valid for a period not exceeding three years and no sale or allotment of land shall be done after the expiry of 3 years unless the reserve price has been refixed by the Trust. The Trust concerned shall before expiry of three years take action to get the reserve price refixed:Provided that if no such relaxation has been done within three years, an automatic upward revision of 10% shall be assumed and reserve price refixed accordingly for the next three years or upto the date when price is refixed by the trust whichever is earlier.

(4)A copy of the proceedings of meeting of the Trust shall be sent to the Secretary to the Government in the Urban Development Department] [Rule 12 Substituted by Amended Notification No. F. 9(15) UD/3/2001, dated 7-5-2002, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 10-5-2002.]

13. Improvement and demarcation of plots and supervision.

- Once the scheme is sanctioned by the [Trust] [Substituted by Amended Notification dated 3-7-1976, Published in Rajasthan Gazette Part 4(C)(I), dated 8-7-1976, page 162 for the word 'Committee'.], the improvement of land and demarcation of plots shall be carried out in accordance with the approved scheme under the control and supervision of the Trust concerned.[14. Sale of Residential plots through public auction. - Residential plots not reserved for allotment shall be disposed of through public auction in the manner prescribed in Annexure-A.] [Rule 14 deleted by Amended Notification No. F. 9(63) UDH/91, dated 29-7-1983, Published in Rajasthan Gazette Part IV-C(I), dated 11-8-1983, page 461 and subsequently Inserted by Amended Notification No. F. 9(3) UDH/Gr. 3/85, dated 25-9-1987, Published in Rajasthan Gazette Ordinance, Part IV-C(I), dated 28-1-1988, page 432.][14A. Additional charges on failure to construct the building, transfer and surrender of land purchased through auction. - [(1) If a person who purchaser the land through public auction for residential or commercial purposes, has not constructed a building within.(i)3 years in case of plot size up to 1000 square meters; or(ii)5 years in case of plot size more than 1000 square meters but up to 5000 square meters; or(iii)7 years in case of plot size more than 5000 square meters.from the date on which possession of land is handed over, he shall pay levy at the rate of one percent per year of the present prevailing reserve price to the concerned trust up to three years and if building has still not been constructed, the lease of the land shall stand cancelled.] [Rules 14-A & 14-B Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]

(2)The land purchased through auction shall not be transferred without giving information of such transfer to the trust and before such transfer all dues of trust shall be paid.

14B. Disposal of land by inviting tenders or on fix rate.

- Notwithstanding anything contained in these rules, the Trust may with the previous approval of the State Government.

(1)allot land in scheme area, on such terms and conditions as it may deem fit to any association, company or developer for execution of any scheme on behalf of the Trust;

(2)dispose of its land by inviting tenders, on such terms and conditions as may be decided by the State Government; and

(3)prepare scheme for allotment on fixed rate;

(a)for establishing a market for and trade or business; or

(b)for shifting any trade or business from congested area of the city; or

(c)for rehabilitation of persons displaced from any area as a result of any development work in that area.]

15. Allotment and sale of non- residential land.

-Land for non-residential purposes shall be allotted to public and charitable institutions on terms and conditions prescribed under these rules provided that lands of commercial nature shall be disposed of by public auction in the manner [as prescribed in Annexure (A)] [Substituted by Amended Notification No. F. 9(63) UDH/91, dated 29-7-1983, Published in Rajasthan Gazette Part IV-C(I), dated 11-8-1983, page 461.] provided further that lands reserved for cinemas, [Luxury hotels] [Substituted by Amended Notification No. F. 9(63) UDH-II/81, dated 29-3-1982, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 30-3-1982, page 461.], [Film Studios and Amusements Parks] [Inserted by Amended Notification No. 22-A, dated 14-3-1995.], [Hospital, Diagnostic Centre, Nursing Homes and Tourism Unit] [Inserted by Amended Notification No. F.(7) UD/3/96, dated 30-6-1997, published in Rajasthan Gazette Part 6-B, dated 8-7-1997.], petrol pumps and for setting up godowns by [x x x] [Deleted by Amended Notification No. F. 9(63) UDH/81, dated 23-8-1982, Published in Rajasthan Gazette Part IV-C(I), dated 2-9-1982, page 323.] persons having authorised agencies of domestic gas allotted to them shall be disposed of in accordance with the directions of the State Government that may be issued from time to time:[Provided that plots of land for consumer Co-operative Stores duly certified to be registered with the Assistant Registrar, Co-operative Societies of the concerned District, shall be allotted in the commercial areas on the reserve price of the scheme. The price shall be recovered in four equal annual installments:Provided further that the number and size of such plots shall be determined by the Trust in consultation with the Government.] [Added by Amended Notification No. F. 5(46)/UDH/77, dated 19-9-1979, Published in Rajasthan Gazette Part IV-C(I), dated 27-9-1979, page 338.][Provided further also that the price for allotment of land for gas godowns to be set up by War widows, member of Scheduled Castes and Scheduled Tribes and handicapped persons shall be the reserve price determined for land meant for commercial use in the scheme and for other category of persons the price shall be double the reserve price determined for land meant for commercial use in the scheme.] [Added by Amended Notification No. F. 9(63) UDH/81, dated 23-8-1982, Published in Rajasthan Gazette Part IV-C(I), dated 2-9-1982, page 323.][Provided also that 30% of the land for shops and constructed shops/Kioska shall be reserved for the members of the Scheduled Castes and Scheduled Tribes.] [Added by Notification No. G.S.R. 10, dated 11.5.2007 (w.e.f. 7.3.1975).][15A. Allotment or Regularization of Certain Lands. - Notwithstanding anything contained in these rules, all lands, which shall be available for allotment or regularisation under the provisions of sub-section (4) of Section 60 of the Rajasthan Urban Improvement Trust Act, 1959, shall be allotted or regularised on such terms and conditions and subject to payment of the Trust of such charges or premium or both as the case may be, and at such rates as may be specified by the Government from time to time.] [Inserted by Amended Notification No. F. 9 (63) UD/81, dated 4-2-2000, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 1-3-2000.][15B. Notwithstanding anything contained in these rules, land may be allotted with the prior approval of the State Government for infrastructure projects which includes power-plant, telecommunication. transport facilities, tourism units, public utilities, information technology, water supply, technical educational institutions, waste disposal project, on such terms and conditions and at such rates as may be determined by the State Government from time to time.] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]

16. Lands out side the sanctioned schemes.

- Before any allotment or sale of land is made by the Trust outside the sanctioned scheme, the Chief Town Planner or his nominee authorised in this behalf shall be consulted so that it is ensured that the land so allotted or sold for such purpose shall be in conformity with the Master Plan for that area, if any, and in the absence of a Master Plan the allotment or sale of land shall fit in with the over all development plan for that area.

17. Allotment of Residential plots at concessional rates, Procedure, categories, priority, plot size, price, recoveries, etc.

- Every person entitled for allotment shall get himself registered with the Trust concerned where by making any application in the form prescribed by the Government obtainable from the Trust concerned on payment of such registration fee as may be fixed by the Trust from time to time.

(2)The following categories of persons who are bonafide resident of Rajasthan shall be entitled for allotment of a residential for construction of a house at concessional rates if such a person does not own a plot of land or house in any town in Rajasthan [having population of [more than one Lakh.] [Inserted by Amended Notification No. F. 9(3) UDH/Gr. 3/85, dated 25-9-1987, Published in Rajasthan Gazette Ordinance, Part IV-C(I), dated 28-1-1988, page 432.]

(a)	Low income group people.	Whose income does not exceed Rs.[15,000/-] [Substituted '6,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m. atthe time of allotment.
(b)	Rajasthan State Government servants including employeesof local authorities and statutorities bodies of the State.	Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment.
(bb) [ [Inserted by Notification dated 20-10-1975, Published in Rajasthan Gazette Part 4(C)(I), dated 23-10-1975.]	Widows of Government servants upto a period of 10years after the death of the Government servant.	Whose husband’s income did not exceed Rs.[20,000/-] [Substituted '75,00/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m. at the time of his death.]
(c)	Central Government employees who applied for allotmentof residential plots before 9tn May, 1963.	Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment .
(d)	Any personnel including ex-servicemen and theirfamilies[and Border Security Force, Central IndustrialSecurity Force and Central Reserve Police Force Personnel] [Inserted by Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.].	Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment.
(e) [ [Inserted by Notification dated 20-10-1975, Published in Rajasthan Gazette Part 4(C)(I), dated 23-10-1975.]	Persons belonging to Scheduled Castes and ScheduledTribes.	Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment.]
(f) [ [Added by Notification dated 3-7-1976, Published in Rajasthan Gazette Part 4(C)(I), dated 8-7-1976, page 162.]	Accredited Journalists.	Whose income does not exceed Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]p.m.at the time of allotment.]
(g) [ [Inserted by Notification No. F.3 (101) UDH/III/89, dated 6-4-1991, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.]	Handicap persons	Whose income does not exceeds Rs.[85,000/-] [Substituted '40,000/-' by Rajasthan Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 7.3.1975).]perannum at the time of allotment.]

[Provided that if any allottee transfers his plot/ house after allotment by sale or otherwise then such allottee shall not be entitled for allotment in future and an affidavit to this effect shall be taken from the applicant;] [Proviso Substituted 'Provided that if an allottee transfers his plot/ house before expiry of 10 years from the date of allotment then such allottee shall not be entitled for allotment at concessional rate in future.' by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).]

(3)The residential plots shall be reserved and allotted to the categories of persons in the following proportion:-

(a)[ [10%] [Substituted by Amended Notification No. F. 9(63) UDH/Gr. III/81, dated 29-5-1985, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 3-6-1985, page 120.] of the plots reserved for allotment shall be allotted to the persons entitled under Categories in clauses (b) and (c) referred to in sub-rule (2) on the basis of lottery according to procedure specified in Annexure-B.]

(b)10% of the plots reserved for allotment shall be allotted to defence personnel including ex-servicemen and their families [and Border Security Force, Central Industrial Security Force and Central Reserve Policy Force personnel] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] provided that the priority for allotment of plot amongst them shall be fixed in following order;

(i)to the widows and dependents of army personnel who have lost their lives while defending borders of the country [and to the widows and dependents of Border Security Force, Central Industrial Security Force and Central Reserve Police Force Personnel, who have lost their lives while performing their duties.] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]

(ii)to disabled army, [Border Security Force, Central Industrial Security Force and Central Reserve Police Force] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] personnel

(iii)other army [Border Security Force, Central Industrial Security Force and Central Reserve Police Force] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] personnel.

(c)[68%] [Substituted for the figure '70' by Amended Notification No. F.3 (101) UDH/III/89, dated 6-4-1991, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.] of the plots reserved for allotment by lottery shall be allotted to the persons entitled under category in clause (a) of sub-rule (2) on the basis of lottery according to procedure specified in Annexure-B provided always that 15% of the reserved plots shall be reserved and allotted to the persons belonging to the Scheduled Castes and Scheduled Tribes and shall be allotted on the basis of lottery according to the procedure specified in Annexure-B.

(d)[ 2% of the plots reserved for allotment by lottery shall be allotted to the persons entitled under category in clause (f) of sub-rule (2) on the basis of lottery according to procedure specified in Annexure-B.] [Added by Notification No. F. 9(63) UDH/Gr. III/81, dated 29-5-1985, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 3-6-1985, page 120.]

(e)[ 15% of the total plots of the size of 200 Sq. meters, in middle income group category, and 270 Sq. meters, in higher income group category, shall be reserved for allotment to the persons for whom no reservation has been made.] [Inserted by Amended Notification No. F. 9(3) UDH/Gr. 3/85, dated 25-9-1987, Published in Rajasthan Gazette Ordinance, Part IV-C(I), dated 28-1-1988, page 432.]

(e)[ [3%] [Inserted by Amended Notification No. F.3 (101) UDH/III/89, dated 6-4-1991, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.] of plot reserved for allotment by lottery shall be allotted to the persons entitled under category in clause (g) of sub-rule (2) on the basis of lottery according to procedure specified in Annexure-5.]

(4)[Category of person,] [Inserted by Amended Notification No. F. 9 (63) UD/3/81, dated 27-1-2005, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 15-2-2005.] Plot's size and price. - The size of the plot and price to be charged from various categories of people entitled for allotment under these rules shall be in accordance with the Schedule attached to these rules.

(5)[ Recovery of cost of land. - (i) The cost of land shall be recovered from the allottee within a period of thirty days from the date of receipt of intimation for depositing the amount:] [Substituted by Amended Notification No. F. 9(63) UDH/II/81, dated 24-8-1982, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 25-8-1982, page 157.]Provided that the allottee may deposit the said amount within the next [60] [Substituted for the figure '30' by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.] days but an interest @ 15% per annum shall be charged with effect from the date of allotment failing which the allotment of land shall automatically stand cancelled:[Provided further that the Chairman may regularise such allotment of land withdrawing the automatic cancellation within a period of one year from the date of said automatic cancellation if the allottee is prepared to pay the full amount of cost of land plus interest 15% per annum upto the date of regularisation of allotment of land and in addition also an amount of penalty at the following rates:-

(a) Upto Six months	5.00%	of the amount
(b) more than Six months	[10%] [Substituted for '19%' by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]	remaining unpaid.]

[Substituted by Amended Notification No. F. 9(8) UDH/Gr. III/86, dated 19-2-1987, Published in Rajasthan Gazette Part IV-C(I), dated 2-4-1987, page 13.]

(ii)[ After the expiry of the period one year from the date of the said automatic cancellation, the Chairman shall have no power to regularise such allotment of land, but the trust will have power to extend this period by one year more on payment by the allottee, the amount of cost of land plus interest and penalty as provided in clause (i) above.] [Substituted by Amended Notification No. F. 9(8) UDH/Gr. III/86, dated 19-2-1987, Published in Rajasthan Gazette Part IV-C(I), dated 2-4-1987, page 13.]

(iii)[ If the trust in its interest refers the case to the State Government for such regularisation or an allottee applies to the Government stating the facts in detail for such regularisation, the State Government may permit such regulation on payment by the allottee, the cost of land and expenses, if any, plus interest and penalty, as provided in clause (i) above.] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]

(6)Resale of plot-condition thereof. - [(a) A person who has been allotted a plot at concessional rates, shall not transfer the plot before the expiry of 10 years from the date of allotment.] [Clause (a) Substituted by Amended Notification No. F.3 (5) UDH/94, dated 30-11-1996, published in Rajasthan Gazette Extraordinary Part IV-C (1), dated 19-2-1997.][Provided that permission for transfer of plot shall not be granted in any condition before expiry of five years from the date of allotment. If an allottee intends to transfer his plot after five years and before ten years from the date of allotment, he shall pay levy at the rate of five percent of present prevailing reserve price to the trust concerned.] [Substituted 'Provided that if an allottee intends to transfer his plot before the expiry of 10 years from the date of allotment, he shall pay levy at the rate of 5% of present prevailing reserve price to the concerned trust.' by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).][x x x] [Deleted by Amended Notification No. F.3 (5) UDH/94, dated 30-11-1996, published in Rajasthan Gazette Extraordinary Part IV-C (1), dated 19-2-1997.]

(b)[] [Renumbered by Amended Notification No. F.3 (5) UDH/94, dated 30-11-1996, published in Rajasthan Gazette Extraordinary Part IV-C (1), dated 19-2-1997.] If person who has not construed a building within [three] [Substituted for 'two' by Amended Notification No. F.9 (63) UDH/III/81, dated 23-3-1991, published in Rajasthan Gazette Part IV-C, dated 7-5-1992.] years from the date of allotment the plot so allotted to him shall stand cancelled and the allottee shall not be eligible for allotment of a plot in future:

[Provided that the Chairman may regularise such cancellation of plot and extend the period of construction of building upto 2 years from the date of such cancellation if the purchaser/allottee is prepared to pay the penalty at the rate upto 5% of the allotment price of plot. It the allottee fails to construct the building within this extended period, then the plot shall stand cancelled as provided in this sub-rule:Provided further that in appropriate cases the Urban Improvement Trust in its meeting may regularise such cancellation of plot and extend the periods of construction of building for such period as it deems fit, if the allottee is prepared to pay a penalty at the rate upto 5% of the allotment price of plot for every year of default of construction.] [Inserted by Amended Notification No. F.9 (63) UDH/III/81, dated 23-3-1991, published in Rajasthan Gazette Part IV-C, dated 7-5-1992.][x x x] [Rule 17(7) Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001 and deleted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.][17A. Notwithstanding anything contained in Rule 17, the plots may be allotted to freedom fighters, gallantry award holders, national/international players. Arjun award holders and President awardee teachers [who are born in Rajasthan or bonafide residents of Rajasthan.] [Rules 17-A & 17-B Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]

1	2	3	4
1	Freedom Fighters	Upto 220 Sqr. Mtrs.	50% of the reserve price.
2	Gallantry Award Holders:
	(i)	Paramveer Chakra	220 Sqr. Mtrs. Maximum	[50%] [Substituted by Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]of the reserve price.
	(ii)	Mahaveer Chakra	220 Sqr. Mtrs. Maximum	[50%] [Substituted by Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]of the reserve price.
	(iii)	Veer Chakra, Ashok Chakra, Shaurya Chakra, Kirti Chakra	220 Sqr. Mtrs. maximum	50% of the reserve price.
[3 [Substituted by Notification No. F. 18(2), dated 25.5.2016 (w.e.f. 7.3.1975).]	Medal Winners:		\|-		(i)	Player who gets Medal in Olympics or in para Olympics	220 Sqr. Mtrs. Maximum	Free of Cost
	(ii)	Player who get Medal in Asiad or Commonwealth.	220 Sqr. Mtrs. Maximum	Free of Cost
	(iii)	Arjuna Awardees	220 Sqr. Mtrs. Maximum	50% of the reserve price.]
4	President Awardee Teachers	Upto 200 Sqr. Mtrs.	Reserve price.

In case of posthumous gallantry award, widow or in the absence of widow one dependent of deceased awardee shall be entitled to get land at concessional rate.[Provided that under this rule allotment shall be made only once at any one place in the State] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.].

17B. Allotment of land to the Personnel of Armed Forces and Para Military Forces for group housing purposes.

- Land may be allotted to the personnel of the Armed Forces and Para Military Forces for group housing purposes on payment of reserve price fixed by the [Trust] [Substituted by Amended Notification No. F. 9(15) UD/3/2001, dated 7-5-2002, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 10-5-2002.] on such terms and conditions as may be determined by the State Government.]

18. Allotment of land to public & charitable institutions.

(1)No land shall be allotted for a price less than the sanctioned reserve price except for categories covered under Rule 17. Provided [that land for public and charitable institutions may be allotted by the Trust on payment of residential reserve price.] [Substituted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.][or with the prior permission of the State Government free of any charge or at concessional rates.] [Added by Amended Notification dated 14-11-1977, Published in Rajasthan Gazette Part 4(C)(I), dated 17-11-1977.]

(2)If any land is required by the Government from the Trust the following price shall be paid by Government:-

(a)Cost of land, if the land was acquired by the Trust by making compensation and cost of development of plot +20% to cover administrative and other establishment charges to the Trust.

(b)In case of Nazool land, the Government shall pay only the cost of development plus 20% to cover the establishment and administrative charges to the Trust.

(c)If the land required by the Government was already developed before it was transferred to Trust, no development charges shall be payable but if any additional development has been undertaken by the Trust that development charge plus 20% thereof shall be paid by Government to the Trust:

[Provided that the State Government may exempt any Department of the State Government from payment of cost of land and other charges under clause (a) to (c).] [Inserted by Amended Notification No. F. 9 (63) UD/3/81, dated 22-9-2000, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 18-10-2000.]

(d)Above-mentioned principle shall also apply in case of land belonging to the Trust if allotted to Universities or other statutory or non statutory bodies under Government orders.

(3)[ If any institution has been allotted land under sub-rule (1) and has not construct the building within a period of two years from the date of allotment then the land so allotted shall be cancelled and the institution will be refunded the cost of land deposited by it without any interest:Provided that the Chairman may regularise such cancellation of land and extend the period of construction of the building upto a period of three years from the date of such cancellation if the institution is prepared to pay penalty at the rate upto 5% of sale price of the land. If the institution fails to construct the building within this extended period, then the allotment of land shall stand cancelled as provided in the rule:Provided further that in appropriate cases the Urban Improvement Trust in its meeting may regularise such cancellation of the land and extend the period of construction of building for such period as it deems fit, if the institution is prepared to pay penalty at the rate upto 5% of sale price of land for every year of default of construction.] [Inserted by Amended Notification No. F.9 (63) UDH/III/81, dated 23-3-1991, published in Rajasthan Gazette Part IV-C, dated 7-5-1992.][18A. Allotment of undeveloped land to Public, charitable and other institution. - (1) The Trust may with the previous sanction of the State Government.

(a)allot any land acquired by the State Government and transferred to the trust, or

(b)allot any land purchased by the Trust:

without undertaking or carrying on any improvement thereon, to Public and Charitable or any other institution on the following terms and conditions:-

(i)that the institution shall be registered under the Rajasthan Co-operative Societies Act, 1965 (Act No. 13 of 1965) or the Rajasthan Public Trust Act, 1959;

(ii)that the land shall be allotted to such institution on payment of the following price.-

(a)cost of land;

(b)20 percent of the cost of land to cover administrative charges to the Trust; and

(c)cost of development, if any development has been undertaken by the Trust.

(iii)that no land shall be allotted in the area which have commercial utility;

(iv)that the land so allotted shall not be transferable either by sale or otherwise to any one;

(v)that the institution shall complete the construction of the building for which the land is allotted within a period of two years from the date of handing-over possession of the land;

(vi)that where construction is not completed within the time prescribed under clause (v), allotment shall be liable to be cancelled. On cancellation of allotment such institution shall surrender the land back to the Trust immediately and the Trust may refund ¾th of the cost of such land paid by the allottee and such institution shall not eligible for allotment in future;

(vii)that the land shall not be put to any commercial utility;

(viii)that the institution to whom land is allotted has not acquired land either by allotment or otherwise at any place in the State; and

(ix)that on violation of any of the above conditions, allotment shall stand cancelled and land shall revert to the Trust:

Provided that the Chairman may regularise such cancellation of land and extend the period of construction of the building upto a period of three years from the date of such cancellation, if the institution is prepared to pay the penalty at the rate of 5% of the price of land. If the institution fails to construct the building within such extended period, then the allotment of the land shall stand cancelled:Provided further that in appropriate cases where construction is not completed in above extended period. Trust in its meeting may regularise such cancellation of land and extend the period of construction of building for such period as it deems fit, if the institution is prepared to pay penalty at the rate upto 5% of the price of land for every years from initial date of default of construction.

18B. Allotment of land for Group Housing Scheme etc.

(1)Trust may with the prior approval of the State Government on such conditions as may be determined by it, allot land to group of persons or a society or an association or a company or a builder for construction of houses for the sections of the society on reserve price and on the lease hold basis for the period of 99 years:Provided that State Government may reduce the price on the merit of each individual case.

(2)After the 25% of the cost of the land is deposited by the allottee, the possession of the land shall be handed over to him for development.

(3)The lessee may further sub-let the developed land at the terms & conditions and other provisions contained in the rules in so far as they relate to Trust, shall mutatis mutandis apply to sub-lease also, as if the land in question has been let out to them by the Trust.

(4)The periods of the sub-lease by the lessee shall be determined by it, but shall not exceed in any case 99 years or period of original lease whichever is less.

(5)The sub-leases shall continue to be governed by all other terms and conditions prescribed in these rules or orders that may be issued in this behalf of the State Government from time to time.

18C. Allotment of land for Joint Venture Scheme.

(1)With the prior approval of the State Government on such conditions as determined by it. the Trust may allot land to a society or an association or a company or a builder or organisation for construction of houses for different categories of plot size on the basis of income group on the mutual agreement with the Trust on reserve price and on basis of lease hold for the period of 99 years:Provided that State Government may reduce the price in appropriate case.

(2)The lessee may further sub-let the developed land at the terms and conditions and other provisions contained in the rules and in agreement shall mutatis mutandis apply to sub-lease also, as if the land in question has been let out to them by the Trust.

(3)The periods of the sub-lease by the lessee shall be determined by it but shall not exceed in any case 99 years or period of original lease whichever is less.

(4)The sub-leases shall be governed by all other terms and conditions prescribed in these rules or orders that may be issued in this behalf by the State Government from time to time.] [Rule 18-A, 18-B and 18-C Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]

19. Allotment of land to institutions other than public and charitable institutions.

- Land shall be allotted to institutions other than public and charitable institutions on the following terms and conditions provided that the land shall revert to the Trust in case these conditions are not fulfilled by the allottee:-

(1)That the institution shall be registered under the Societies Registration Act 1960 (Act No. 20 of 1960).

(2)That the institution is a non-commercial concern and does not intend to derive any commercial benefit out of the land allotted to it or out of the building constructed over the plot so allotted.

(3)That the land shall be allotted to such institution [or the residential reserve price plus 25% of such reserve price or at such rate as decided by the State Government in each case.] [Substituted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]

(4)The land so allotted shall not be put to any commercial utility.

(5)That the institution to whom such land is allotted has not acquired any land either by allotment or otherwise at the place in the State where the land is proposed to be allotted.

(6)That no land shall be allotted in the area which have commercial utility.

(7)That the institution shall complete the construction of the building for which the land is allotted within a period of two years from the date of which it is allotted.

(8)That the land so allotted shall not be transferable either by sale or otherwise to any one. or liable to any encumbrances before or after the completion of the building without permission of the Trust.

(9)That where no construction is completed within the time prescribed under condition No. (7) the allotment shall be liable to cancellation or such institution shall surrender the land back immediately and the Trust may refund ¾th of the cost of such land paid by the allottee.[19A. That where no constitution is completed within the time prescribed under condition No. 7 of rule 19. the allotment shall be cancelled and the institution will be refunded the cost of land deposited by it without interest:Provided that the Chairman may regularise such cancellation of land and extend the period of construction of the building upto a period of three years from the date of such cancellation, if the institution is prepared to pay the penalty at the rate upto 5% of sale price of the land. If the institution fails to construct the building within this extended period, then the allotment of the land shall stand cancelled as provided in the rule:Provided further that in appropriate cases the Urban Improvement Trust in its meeting may regularise such cancellation of land and extend the period of construction of building for such period as it deems fit, if the institution is prepared to pay penalty at the rate upto 5% of the sale price of land for every year of default of construction.] [Rule 19-A Inserted by Amended Notification No. F.9 (63) UDH/III/81, dated 23-3-1991, published in Rajasthan Gazette Part IV-C, dated 7-5-1992.][19B. Power and duties of the Trust to undertake housing schemes. - (1) Trust may with previous sanction of the State Government may prepare scheme and erect residential houses or commercial-cum-residential houses or commercial buildings and disposed of them.

(2)The scheme may be of one of the following types or combination of any two or more of such types or of any special features hereof namely:-

(a)housing scheme with special emphasis for the Scheduled castes, Scheduled tribes and other economically backward classes:

(b)housing scheme for higher income group or lower income group of persons:

(c)commercial or commercial cum residential scheme;

(d)urban renewal scheme including of slum clearance of slum improvement schemes;

(e)subsidized industrial housing scheme; and

(f)any other scheme with the approval of the State Government.]

[20. Grant of sale deed. - Sale deed for the land shall be executed by the trust when the purchaser/allottee deposits the full cost of land. The possession of land shall be handed over only when sale deed has been issued to the purchaser/allottee by the concerned trust.] [Substituted by Amended Notification No. F.3 (5) UDH/94, dated 30-11-1996, published in Rajasthan Gazette Extraordinary Part IV-C (1), dated 19-2-1997.]

21. Revision.

- In case the land is not utilised for the purpose for which it has been allotted within a period of two years from the date of allotment after depositing the full cost of plot, the land together with the building constructed thereon shall revert the Trust with no claim of compensation.

22. Reservation of land on either side of National Highway and State Highway.

- Following lands vesting in and belonging to the Trust shall be reserved in the public interest:-

(1)Land lying within 100 feet on both sides or centre line of any National Highway when passing through the municipal limits.

(2)Land lying within 50 feet on both sides from centre line of any State Highway falling within the municipal limits and maintained by the PWD of the State and/ or the Board or the Trust provided that land so reserved shall neither be sold, leased or otherwise transferred nor shall be let out to any person by the Trust.

23. Strips of land.

(1)Strip to be sold at market value and its determination. - (1) Small strips of land which are not fit to be disposed of as plots shall be sold to owners of the adjoining plots at the market value to be calculated keeping in view the prevailing price of land as ascertained from the preceding sale of land in the area. Such strip of land shall be disposed of [on free hold basis] [Substituted 'on an outright sale' by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).] if the adjoining property is free-hold, and leased out if the adjoining property owner has only lease-hold rights.

(2)Auction. - Where two or more persons are interested in the strip, there shall be auction between those whose plots or building adjoining the strip of land provided that before auctioning such strip of land a public notice shall be issued.

(3)Land use. - These strips of land may be sold for such purpose as is permissible under the rules, regulating sale of land in the area and for such construction as is permissible under those rules; provided that before disposing any strip of land, building line shall be demarcated which shall be maintained.Explanation. - (1) Definition. - A strip of land shall mean a piece of land adjoining an existing plot which cannot be put to independent use and which shall in no case exceed 100 sq. yds. in area. No strip of land shall be sold:-

(i)if it endangers public safety or is against traffic regulation; and

(ii)if it is to be used for a purposes other than the building to which such strip is adjacent;

(iii)until a building line is established.

Explanation. - (2) Disputes and decisions of Government. - A particular area whether or otherwise is a strip of land shall be decided by the particular Trust in consultation with the Chief Town Planner and Architectural Adviser or his nominee not below the rank of Asstt. Town Planner. In case of difference of opinion, the decision of the State Government shall be final.

24. Stray plots.

(1)Individual or stray plots which are lying vacant shall be disposed of by public auction [in the manner as prescribed in Annexure (A)] [Substituted by Amended Notification No. F. 9(63) UDH/91, dated 29-7-1983, Published in Rajasthan Gazette Part IV-C(I), dated 11-8-1983, page 461.] subject to the following conditions:-

(a)The Trust concerned shall prepare a list in the register prescribed in Annexure-C;

(b)The building line shall be determined before disposal of such plots; and

(c)Obtain prior approval of the Collector concerned;

(d)The land use shall normally be the same as of the adjoining plots.

(2)Any stray plot having an area less than 1,500 sq. meters and not covered by the scheme aforesaid or any other scheme shall not be sold, leased or otherwise transferred in any manner other than by public auction [in the manner as prescribed in Annexure (A)] [Substituted by Amended Notification No. F. 9(63) UDH/91, dated 29-7-1983, Published in Rajasthan Gazette Part IV-C(I), dated 11-8-1983, page 461.] of these rules. The Trust shall prepare a list of all such stray plots in their jurisdiction and record and authenticate the same in a register kept for the purpose in the form prescribed in Annexure-C.

25.

[x x x] [Rule 25 omitted by Amended Notification dated 22-12-1989, Published in Rajasthan Gazette Part IV-C, dated 1-3-1990, page 286.]

26. Documentary Evidence of allotment of sale of land by auction.

- For every allotment or disposal by auction under these rules a document evidencing the same shall be prepared in the manner prescribed in appropriate forms as may be prescribed by the State Government which shall be signed and for and on behalf of Governor of the State by the Chairman and Secretary of the Trust and shall be duly stamped and registered at the expense of the allottee or the purchaser.

27. Power to lay more conditions.

- The lands allotted or disposed by public auction on payment of premium shall further be subject to levy of such imposed by way of rent, revenue, assessment, betterment tax and development charges and shall be further subject to such terms and conditions and restrictions as the State Government may impose or order under Rajasthan Land Revenue Act, 1956, Rajasthan Municipalities act, 1959 or any other law or enactment or in accordance with the rules made thereunder in this regard.

28. Repeal and savings.

(1)All notifications/circulars orders issued by the State Government from time to time in relation to matters covered by these rules shall stand superseded as from the date of the commencement of these rules.

(2)Any action taken or orders issued under superseded notification/circular prior to coming into force of these rules shall be deemed to have been taken or issued under these rules.

29. Transitory provisions.

- For the purpose of facilitating the working of these rules, the State Government may by order in writing give such directions as may appeal to be necessary.[x x x] [Rule 30 deleted by Amended Notification dated 3-7-1976, Published in Rajasthan Gazette Part 4(C)(I), dated 8-7-1976, page 162.].

30. [] [Rule 31 renumbered as Rule 30 by Amended Notification dated 3-7-1976, Published in Rajasthan Gazette Part 4(C)(I), dated 8-7-1976, page 162.] Proceedings of Transfer can be stayed pending Examination.

(1)The [Divisional Commissioner] [Substituted by Amended Notification No. F.3 (101) UDH/III/89, dated 6-4-1991, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.] for the purpose of satisfying itself as to the correctness legality or propriety of any transfer of land made under the provisions of these rules by auction or allotment by any Trust call for the relevant record and may while doing so direct that pending the examination of the matter, such transfer of land shall be withheld.

(2)If, after examining the record and after affording a reasonable opportunity of explanation to the parties concerned, the [Divisional Commissioner] [Substituted by Amended Notification No. F.3 (101) UDH/III/89, dated 6-4-1991, published in Rajasthan Gazette Part IV-C, dated 23-4-1992.] is satisfied that the transfer of land by the Trust by auction or allotment is not in accordance with or is in contravention of these rules, may cancel or rescind wholly or in part any action or proceeding taken or contract entered into by the Trust regarding such transfer of land or may revise or modify the order or give any other direction as it may deem fit.[31. Power to relax rules. - In exceptional cases where the State Government is satisfied that operation of these rules causes hardship in any particular case or where the State Government is of the opinion that it is necessary or expedient in public interest to do so, may relax the provisions of these rules in respect of the price, [penalty, conditions imposed in relation to any allotment and] [Inserted by Amended Notification No. F. 9(2) UDH/3/2001, dated 16-8-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 24-8-2001.] size of plot/strip of land to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner.] [Rule 19-B Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]Annexure - A[Rule 14] [Substituted first by Amended Notification No. F. 9(63) UDH/91, dated 29-7-1983, Published in Rajasthan Gazette Part IV-C(I), dated 11-8-1983, page 461 and again by Notification No. F. 9(3) UDH/Gr. 3/85, dated 25-9-1987, Published in Rajasthan Gazette Ordinance, Part IV-C(I), dated 28-1-1988, page 432.]The following procedure shall be adopted for sale of plots by public auction:-

(a)Wide publicity of the auction shall be given by publishing the notice of auction in Newspapers and by describing the plots proposed to be sold together with their dimensions and area so completely that the description may enable their identification and by notifying the date and time of auction and the conditions thereof.

(b)Auction shall be held by an auctioner appointed by the Trust and under the supervision of an officer of the Trust authorised in this behalf, and the Collector concerned or his representative:

Provided that where an auctioner has not been so appointed or is not present, the auction shall be held by an officer of the Trust appointed in this behalf by the Trust.

(c)Conditions of bidding shall be read out before the auction starts.

(d)Every bidder shall be required before being permitted to bid in auction to deposit an amount [as fixed by the concerned trust] [Substituted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002 for the words 'specified below'.] which shall be refunded to him at the close of the bid or adjusted against premium in case of successful bidder,-

[x x x] [[Clauses (i) to (iii) deleted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002, which was under:-'(i) in case of residential plots a sum equivalent to 5% of the cost of plot calculated on the basis of reserve price fixed for that scheme subject to minimum of Rs. 250/-

(ii)in case of commercial plot other than cinemas and hotels, a sum equivalent to 50% of the cost of the plot calculated on the basis of reserve price fixed for that scheme; and

(iii)in case of cinemas, and hotels 2% of the cost of the plot calculated on the reserve price of the plot.']]

(e)Proceeding shall be drawn up stating the name of every bidder and the amount for which he made.

(f)[ (i) The successful bidder shall be required to deposit one-fourth of the amount of his bid forth with on the acceptance of the bid and the remaining three forth of the amount of the bid shall be deposited by him within one month of the acceptance of the bid and in case of failure to deposit within the next [60 days] [Substituted by Amended Notification No. F. 9(63) UDH/II/81, dated 24-8-1982, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 25-8-1982, page 157.], interest @ 15% per annum shall be charged retrospectively from the date of acceptance of the bid]:

Provided that in case of default in depositing the three-fourth amount of bid within the period prescribed, above, the one-fourth of the amount of the bid deposited by the bidder shall be forfeited and auction of land shall automatically stand cancelled:[Provided further that the Chairman may regularise such auction of land withdrawing the automatic cancellation within a period of one year from the date of such automatic cancellation if the successful bidder is prepared to pay the ¾th amount of the bid money plus interest 15% per annum upto the date of regularisation of auction of land and in addition also an amount of penalty at the following rates:-

(a) Upto six months	5.00%	of the amount
(b) more than six months	10.00%	remaining unpaid]

[Substituted by Amended Notification No. F. 9(8) UDH/Gr. III/86, dated 19-2-1987, Published in Rajasthan Gazette Part IV-C(I), dated 2-4-1987, page 13.]

(ii)[ After the expiry of the period of one year from the date of the said automatic cancellation, the Chairman shall have no power to regularise such auction of land, but the Trust will have power to extend this period by one year more on payment by the bidder, the outstanding amount of bid plus interest and penalty as provided in sub-clause (i) above.] [Substituted by Amended Notification No. F. 9(8) UDH/Gr. III/86, dated 19-2-1987, Published in Rajasthan Gazette Part IV-C(I), dated 2-4-1987, page 13.]

(iii)[ If the trust in its interest refers the case to the State Government for such regularisation or a purchaser applies to the Government stating the facts in detail for such regularisation, the State Government may permit such regularisation on payment by the bidder, the outstanding amount of bid plus interest and penalty as provided in sub-clause (i) above.] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.]

(g)The bid shall be subject to the sanction of the Chairman of the Trust in whom are reserved the rights to accept or reject any bid without assigning any reason thereof.

(h)Attempt shall be made to ensure that rings are not formed.

(i)The officer holding or supervising the auction may at any time cancel bid if he finds it is not free and competitive.

Annexure - B(Rule 17)

1. The lots will be drawn [manually or by computer] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.] by the Committee appointed by the Trust.

2. The lots will be drawn on the date, time and place as may be fixed by the Trust and such lots shall be drawn by one of the person selected at random from amongst the spectators.

3. The date, time and place fixed for the draw of lots will be given wide publicity.

4. Lots will be drawn separately for different sizes of plots in each scheme, and for different categories of applicants.

5. List of all eligible applicants will be prepared in the following form lot-wise after scrutining that each applicant is eligible for allotment of a plot under the scheme:-

List No.............Name of the Scheme.................Size of the plot....................Category of Applicant................

S. No.	Name of the applicant with address	Number of the application form as printed on it	Identification number of the applicant	Remarks
1	2	3	4	5

Signature of Secretary

6. For the purpose of drawing lots, [manually] [Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.] two boxes of suitable sizes (Box No. 1 and Box No. 2) will be taken. Box No. 1 will contain paper slips (Rounded up in the shape of balls) bearing the number of the eligible applicants and Box No. 2 will contain paper slips (Rounded up in the shape of balls) bearing the number of the plots to be allotted.

Specimen of Slip for Box No. 1.

1. Name of the applicant.

2. Number of applications as printed thereon.

3. List No.

4. Serial No. of the applicant on the list.

Specimen of Slip for Box No. 2.

1. Name of the Scheme.

2. Size of plot.

3. Number of the plot.

7. After the Trust Committee has satisfied itself that slips have been duly prepared for all eligible applicants and the available plots for a particular draw, all slips would be converted into balls and will be put into the respective boxes, thereafter the lots will be drawn as per para 2 above. Two slips (one from each of the 2 boxes) will be drawn simultaneously. Separate numbered boxes would be used for the eligible applicant belonging to each category and the boxes would be labelled accordingly.

8. In a draw of lots in which the number of eligible applicants is larger than the number of plots, a statement in Form 'A' given below will be used for recording the result of the draw. Columns First and Second of the statement will be completed before the draw takes place. Columns 2, to 5 will be completed in respect of each plot as soon as it is drawn in the lots.

9. The successful drawee in respect of each plot will also be announced simultaneously before the gathering. It shall, however, be made clear that the plots will be allotted to the successful applicants after approval of the Trust.

In respect of a draw of lots in which the number of applicants is less than the number of plot available statement in Form 'B' given below will be used for recording the result of draw of lots.

10. As soon as a particular draw of lots is over the Chairman of the Trust will sign the result of the draw to the same, the case will be submitted to the Trust for according approval to the allotment of the plots.

11. After the proposal has been approved by the Trust each successful allottee will be informed of the plot allotted to him, and he will be required to pay the premium etc. under the terms and conditions relating to the allotment.

Form 'A'Name of the Scheme..........................Size of the plot............................Category of the applicant...................Total number of plots available.............Number of eligible applicants...............

S. No.	Serial No. of plot	Name of the successful drawee in whose favourplot mentioned in col. No. 2 has been drawn
1	2	3

Printed No. of the application of the draweeconcerned	Identification number of the application of thedrawee concerned	Signature of Chairman
4	5	6

Form 'B'Name of the Scheme......................Size of the plots.......................Category of the applicant.................Total number of the plots available.......Number of eligible applications...........

S. No.	Name of the eligible applicants	Printed No. on the application of the applicant	Identification No. of the application to theapplicant	No. of the plot drawn	Signature of the Chairman
1	2	3	4	5	6

Annexure-CMunicipality/TrustRegister for Stray Plots

S. No.	Ward, where plot is situated	Location of the plot	Boundaries and descriptions	Area with length of each side	Remarks
1	2	3	4	5	6

[Schedule] [Substituted by Notification No. F. 3(106), dated 13.4.2016 (w.e.f. 7.3.1975).]Rule 17(4)

S. No.	Category of person	Plot size not exceeding in Sq. meters	Rate to be charged
1.	Low Income Group 'A' (economically weaker section) whoseincome does not exceed Rs. 10,000/- per month	45	25% of the reserve price
2.	Low Income Group 'B' (whose income is Rs. in 10,001/- to Rs.15,000/- per month	49-90	60% of the reserve price
3.	Middle Income Group whose income is Rs. 15,001/- to Rs.30,000/- per month	91-220	Reserve Price
4.	Middle Income Group 'A1 (whose income is Rs. 30,001/- to Rs.45,000/- per month	221-350	105% of the reserve price
5.	Middle Income Group 'B' (whose income is Rs. 45,001/- to Rs.65,000/- per month	351-500	110% of the reserve price
6.	Higher Income Group whose income is Rs. 65,001/- and above permonth	501-550	120% of the reserve price

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State of Rajasthan - Act