Section 194(2) in Rajasthan Municipalities Act, 2009
(2)(a)The application as mentioned in sub-Section (1) shall be accompanied by the following, namely:-(i)all documents in support of the title over the land or the building, as the case may be, along with a personal affidavit on oath regarding the genuineness of the documents and undisputed title over the land or the building;(ii)a photocopy of the receipt of the prescribed fee deposited with the Municipality;(iii)six copies of the map (showing the details of the proposed work in different colour) and the site plan. The map would particularly show the specification of construction, height of the building, permissible covered area, open spaces, set backs, parking spaces, ventilation etc.; and(iv)any other information or documents required by the Municipality for its satisfaction, from time to time;(b)The maps required under clause (a) shall be signed and authenticated by the qualified architect or engineer registered and approved by the Municipality, Urban Improvement Trust, Jaipur Development Authority, Chief Town Planner of the State or by any other authority empowered by the State Government for such purpose from time to time.
