Section 196(1) in Rajasthan Municipalities Act, 2009
(1)Each person or agency raising a construction, within the municipal area shall, before starting any construction, display the following particulars relating to the proposed construction in a prominent place on the building site, unless specified otherwise, on a display board made by any sturdy material, excluding card board or plain paper, of the size of 4x4 feet, unless otherwise specified by the Municipality:-(i)name of the person or agency, including address and telephone number, if any, raising construction;(ii)particulars of the building site, including the name, address and telephone number, if any, of the owner;(iii)number and date of permission, if required, obtained from the Municipality or any other Authority or Urban Improvement Trust;(iv)broad particulars of the proposed construction i.e. proposed use, total number of floors, number of units, proposed area of construction in square feet, number of public parking units;(v)date of starting and finishing of the construction; and(vi)reasons in case the building permission is not required.
