Section 24(2) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(2)Any stray plot having an area less than 1,500 sq. meters and not covered by the scheme aforesaid or any other scheme shall not be sold, leased or otherwise transferred in any manner other than by public auction [in the manner as prescribed in Annexure (A)] [Substituted by Amended Notification No. F. 9(63) UDH/91, dated 29-7-1983, Published in Rajasthan Gazette Part IV-C(I), dated 11-8-1983, page 461.] of these rules. The Trust shall prepare a list of all such stray plots in their jurisdiction and record and authenticate the same in a register kept for the purpose in the form prescribed in Annexure-C.
