Section 28 in The Rajasthan Urban Areas (Sub-Division Reconstitution and Improvements of Plots) Rules 1975
28. Powers of the Trusts regarding applications.
(1)The Trust may approve plan for sub-division, reconstitution or improvement of plots with or without modifications or reject any plan submitted by a developer, for one or more of the following reasons,-(i)the proposals of the plan are not in accordance with the master plan, if already, approved by Government:(ii)that proper standards and provisions prescribed by the Act or any rules made under the Act, have not been complied with;(iii)the restrictions imposed by the Government have not been complied with;(iv)that the site is under compulsory acquisition for the purposes mentioned in the master plan or for any scheme of improvement of any urban area sanctioned by the Government or public institutions:(v)that the Trust itself would like to develop the site for the reasons to be mentioned, in such manner as it deems fit: and(vi)that the land is unsuitable for any improvement.(2)The Trust shall be guided by the advise of Chief Town Planner and Architectural Adviser to the Government with respect to the approval with or without modifications or the rejection of a plan submitted to it by private individuals, and local authority, a company whether incorporate or not, a society or coloniser.(3)Where the Trust decides to reject a plan for sub-division under these rules, 90% of the fee deposited under sub-rule (2) of rule 6 shall be refunded to the developer within 30 days of the date of rejection of the plan.
