Section 4 in The Rajasthan Urban Improvement (Change of Use of Residential Land or Premises for Commercial Purposes) Rules, 1974
4. Scrutiny and enquiry of application.
(1)Within 30 days of receipt of application, it shall scrutinised and enquired by the Collector or any other officer authorised by the State Government in this behalf. He shall refer each application to the Chief Town Planner/Urban Improvement Trust/Municipal Board/Council for advice.(2)On receipt of the reference, the Chief Town Planner/Urban Improvement Trust/Municipal Board/Council shall give advice within one month recommending the case for permission for change of use or give reasons for its rejection. If such advice is not given by any authority within one month from the date of receipt of the communication from the Collector, the Collector or any other Officer authorised by the State Government in this behalf shall proved further in the matter without waiting for advice and it shall be presumed that the Chief Town Planner, Urban Improvement Trust, Municipal Board/Council concerned has no objection to such permission.(3)The Collector shall submit his report to the State Government with the relevant record together with his recommendations. Before submitting the report to the Government, the Collector shall consider the following points:-In case of conversion of land and/or premises for hotels.
