Section 6(2) in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
(2)The applicant shall enclose with the application a receipt in proof of the payment of the fees of an amount calculated at [Rs. 3/-per square yard] [Substituted by Amended Notification No. F. 3 (299) UDH/III/86, dated 16-7-1987, Published in Rajasthan Gazette Part IV-C(l), dated 13-8-1987, page 161.] of the whole area of the land intended to be subdivided, reconstituted or improved:[Provided that if the applicant is a Housing Co-operative society it shall pay a fee of Rs. 25/- per unit of house site provided for or a sum of Rs. 1000/- whichever is more for cash contiguous area of housing projects.] [Inserted by Amended Notification dated 3-7-1976, Published in Rajasthan Gazette Part IV-(I). dated 8-7-1976, page 162.]
