Section 173B in Rajasthan Panchayati Raj Rules, 1996
173B. Manner in which permission for sub-division and re-constitution of plots may be obtained.
(1)Any person who intends to sub-divide or reconstitute his plot or plots situated in abadi area of a village, shall obtain permission of the Officer or Authority authorised by the State Government. Application for permission shall be made in Form LI.(2)The application under sub-rule (1) shall be accompanied by proof for satisfaction of the Officer or Authority authorised by the State Government that plot or plots of the land intended to be subdivided or reconstituted belongs to the applicant and the land is a abadi land of the village.(3)The site plan and key map of such plot or plots of land, which shall be drawn to a suitable scale showing boundaries of aforesaid land and the adjoining areas with plot numbers or khasara numbers, as the case may be, shall be enclosed.(4)Existing structures, kachcha or pucca and use to which they are put, roads and access to the proposed site should be mentioned in the details of said plan.(5)Other existing physical features such as nallah, water bodies, well, electric, telephone, water supply lines and sever lines, if any, should also be indicated on the site plan as an additional information.(6)The north direction of plot or plots should be clearly indicated on the site plan as well as the scale thereof and index of notations etc. (7)The proposed uses of land should be clearly stated in the application or separately appended as a land use schedule providing therein,-(i)the sizes of plots, their setbacks;(ii)right of way to roads with width of the pavement; and(iii)open spaces, if any, in the vicinity;(8)In addition to the above, the applicant shall also furnish such other information as may be required by the Officer or Authority authorised by the State Government.(9)The application for sub-division or reconstitution of the plot or plots in the abadi area of a village shall be disposed of by the Officer or Authority authorized by the State Government within forty five days from the date of receipt of the application.(10)When the application for the sub-division or reconstitution is allowed, the Officer or Authority passing the order for approval of sub-division or reconstitution ask the applicant to deposit charges as specified in rule 173-D, within thirty days and when such charges are deposited, such Officer or Authority shall grant permission for the sub-division and reconstitution of the plot 01 plots in Form LII to which the approved plan of sub-division or reconstitution shall be appended, duly authenticated.(11)if the charges required to be paid is not deposited by the applicant within the period specified in sub-rule (10) the application shall be rejected.(12)Where the application for sub-division or reconstitution is rejected owing to default in depositing the amount of charges within a stipulated period, the order of rejection passed by the Officer or Authority authorised by the State Government may be revoked by the State Government if an application is filed within 90 days from the date of rejection. While revoking the order of rejection and allowing the application for sub-division or the reconstitution, the State Government may impose a penalty, as it may deem fit, not exceeding rupees fifty thousand, such officer or authority shall grant permission in Form LII in compliance of the order of the State Government.
