Section 13 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
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.
