Section 4 in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959
4. Scrutiny of plans and approval.
(a)On receipt of any application under the foregoing rules, the committee shall verify that the applicant possesses a valid deed of conveyance in his favour duly registered and the intended construction conforms with the terms of such conveyance. The committee shall then scrutinise the application in light of these and other rules for the time being in force for granting such sanction.(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.(c)After scrutiny of the application and plan, if the committee is satisfied that there in no objection in grant of the permission applied for, it shall retain two sets of the documents and shall return one set to the applicant duly signed by the [Executive Officer] [Substituted by Notification No. G.S.R. 34(1), Dated 22-4-1975; published in Rajasthan Gazette Part 4(Ga)(I), Dated 1-5-75, p. 66(1).] to the committee in token of approval.(d)It shall be lawful for the Committee to convey approval to the plan subject to any change or modifications in the original plans and designs.
