Section 11(2) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(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.
