Section 4(b) in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959
(b)The committee may require any person who has submitted and application to erect or re-erect any building to submit in addition to the plans and specifications submitted by him such further particulars and plans as may be deemed fit in the particular case, and in case the applications and the drawing etc. do not fulfill the requirements of these rules, the same shall be returned to the applicant pointing out to him the short comings therein and requiring the applicant to remedy the defects within such time as may be specified by the Committee.
