Section 30 in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
30. Consequences of approval or non approval of the plans for sub- division etc.
(1)As soon as a plan is approved by the Trust with or without modification the developer shall deposit with the Trust cost of development within 30 days from the date of communication of the approval by the Trust to the developer. The date of development charges shall be based on the prevailing P.W.D. Schedule inclusive of necessary escalation charges, [If any, and reducing therefrom the share of conversion charges, if any, that may have been transferred in respect of the land by the Board of Revenue for Rajasthan in pursuance of the orders of the Revenue Department of the Government of Rajasthan for the time being in force.] [Inserted by Amended Notification No. F. 7(6)/TP/11/74, dated 26-12-1977, Published in Rajasthan Gazette Part IV-C (1), dated 5-1-1979, page 234.](2)As from the date of the approval of the sub-division by the Trust, ownership of roads, parks and open spaces shall vest in the Trust.(3)In case the developer is unable to deposit the development charges under sub-rule (1), he may transfer the ownership of such number of plots to the Trust in lieu of development cost within the time specified in sub-rule (1) as shall be equivalent to the development charges determined by the Trust under sub-rule (1). The plots so obtained by the Trust shall be sold as soon as may be possible by open public auction.(4)In the event of failure to deposit the development charges by the developer under sub-rule (1) or by transfer of plots to the Trust under sub-rule (3) within the time specified therein, the approval accorded by the Trust shall be deemed to have been cancelled, and the fee deposited by the developer shall lapes to the Trust.(5)No plans, for sub-division etc., shall be released by the Trust to the developer unless requirements or sub-rule (1) or sub-rule (3) have first been complied with.(6)If any person whether developer or the purchaser of plot does any work in contravention of the approval accorded by the Trust under rule 27 and, despite refusal for the approval under rule 27, and rule 28, the Trust may direct such person by notice in writing to stop the work in progress and remove and pull down any work or restore the land to its original condition after such person has been given an opportunity of explanation:Provided that despite the removal of the work or restoring the land to its original condition under this rule, any person again does any work in contravention of the provisions of the Act and these rules or sells or purchases the land shall be liable to resumption by the Trust on payment of such amount as the Collector of district may determine.
