Section 194(6) in Rajasthan Municipalities Act, 2009
(6),(a) The Municipality shall frame rules and bye-laws under Sections 339 and 340 for uniform applicability regarding the conditions, restrictions, norms, specifications and the manner of processing the application submitted under this Section;(b)Where the application submitted under sub-Section (1) pertains to non-residential building, multi-storied building, complex or construction of basement, the Municipality shall obtain the advice of the town planner of the area before granting permission sought for and shall ensure that proposed plan and construction is not inconsistent with the rules, bye-laws and public convenience.
