Section 37(1) in Jodhpur Development Authority Act, 2009
(1)Every person who intends to sub-divide his land or his plot or make or lay-out a private street on such land or plot on or after the date of the publication of the draft plan in the official Gazette under section 23 shall submit the intended lay-out plan for such purpose together with such particulars and such fees, as may be determined by regulations or by Government orders, to the Authority for sanction.
