Section 27 in Rajasthan Urban Land (Certification of Titles) Act, 2016
27. Certification cum guarantee charges.
(1)Every person, who seeks a certificate of title under the provisions of this Act, shall be liable to pay, by way of certification cum guarantee charges, an amount equal to 0.5 per centum of the prevailing DLC rates of the land to which certificate relates.(2)Where any change in the certification of title is recorded under section 26, the title holder shall pay by way of certification cum guarantee charges an additional amount equal to 0.05 per centum of the prevailing DLC rates of the land to which certificate relates.(3)The amount of certification cum guarantee charge shall be payable at the time of issue of the provisional certificate of title.
