Section 6(2) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(2)The minimum premium (reserve price of fixed price) shall be worked out after adding the following items:(i)cost of undeveloped land this would be subject to change to the extent of final cost of compensation determined by the competent court;(ii)cost of development based on the prevailing PWD Schedule of rates for the area;(iii)[20%] of the items (i) and (ii), to cover administrative and establishment charges; and(iv)20% of the items (i), (ii) and (iii) to cover maintenance costs for a period upto five years.
