Section 11 in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
11. Application for allotment.
- An application for allotment of a plot on lease shall be submitted to the General Manager, District Industries Centre in Form III for open area and to the Commissioner/Director in Form-IV for reserved area. Application shall be accompanied with a non-refundable registration fees of rupees fifty and a security deposit of one thousand rupees in case of application for open area and five thousand rupees in case of application for reserve area in form of bank draft in favour of the Allotting Authority. Registration fee is non-refundable and amount security deposit shall be adjusted against the lease rent in case when lease is granted and refundable if lease is not granted. Security amount shall be forfeited if application fails to deposit lease rent within the time limit after allotment of plot.
