Section 3 in The Rajasthan Urban Improvement (Change of Use of Residential Land or Premises for Commercial Purposes) Rules, 1974
3. Purpose for which change of use permissible.
- Whenever a person who has residential land and/or premises wishes to change, the sue of the land so used by him, to commercial purpose, he may submit an application in writing in Form 'A' to the Collector of the District. Such applications shall be verified by the applicant as a plaint according to the provisions of Code of Civil Procedure, 1908.
