In exercise of the powers conferred by Sec. 74 read
with Sec. 73-A of the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of
1959) and all other powers enabling it in this behalf, the State Government
hereby makes the following rules, further to amend the Rajasthan Urban Areas
(Sub-Division, Reconstitution and Improvements of Plots) Rules, 1975 and orders
with reference to proviso to sub-sec. (2) of Sec. 74 of the Rajasthan Urban
Improvement Act, 1959 (Act No. 35 of 1959), that the previous publication of
these rules is dispensed with, as the State Government, in public interest,
considers that they should be brought into force at once, namely: (1) These rules may be
called the Rajasthan Urban Areas (Sub-Division, Reconstitution and Improvement
of Plots) (Amendment) Rules, 2013. (2) They shall come into
force with immediate effect. The
existing Notes (1), (2) and (3) appearing below sub-rule (2) of Rule 9 of the
Rajasthan Urban Areas (Sub-Division, Reconstitution and Improvement of Plots)
Rules, 1975, herein after referred to as the said rules, shall be deleted. The
existing Rule 11 of the said rules shall be substituted by the following,
namely: "11. Saleable area,The saleable area in
any scheme of sub-division, reconstitution or improvement of plots shall not
exceed 66% of the total area, however, in the schemes of development upto 2
Hectares it may be more subject to provisions of the prevailing Township
Policy.". The
existing Rule 12 of the said rules shall be substituted by the following,
namely: "12. Sub-division or re-constitution of
plots. (1) No plot which is
residential or intended to be used for residential purpose, shall be less than
35 Sq. Yds. or bigger than 1500 Sq. Yds. in the scheme of sub-division,
reconstitution or improvement of plots: Provided
that the Trust may with the previous sanction of the State Government, grant
permission for reconstitution or sub-division of plots bigger than 1500 Sq.
Yds. in the schemes of reconstitution or sub-division, as the case may be, of
plots on the condition that the set back of the reconstituted plots shall be as
per the scheme of prevailing building bye-laws applicable on the size of the
reconstituted plots, whichever is greater and in case of sub-division of plots
set back of original plot shall be maintained. The maximum coverage and height
of such reconstituted plots shall be as per prevailing building bye-laws. (2) Due regard shall
always be given to the existing character of development envisaged on the
street or scheme in which a sub-division of plot is sought and other set back
lines shall remain unaltered. (3) No plot which is
commercial or intended to be used for commercial purpose, shall be less than 10
Sq. Yds. or bigger than 1500 Sq. Yds. in the schemes of subdivision,
reconstitution or improvement of plots: Provided
that the Trust may with the previous sanction of the State Government, grant
permission for reconstitution or sub-division of plots bigger than 1500 Sq.
Yds. in the schemes of reconstitution or sub-division, as the case may be, of
plots on the condition that the set back of the reconstituted plots shall be as
per the scheme of prevailing building bye-laws applicable on the size of the
reconstituted plots, whichever is greater and in case of sub-division of plots
set back of original plot shall be maintained. The maximum coverage and height
of such reconstituted plots shall be as per prevailing building
bye-laws.".THE RAJASTHAN URBAN AREAS (SUB-DIVISION, RECONSTITUTION AND
IMPROVEMENT OF PLOTS) (AMENDMENT) RULES, 2013
PREAMBLE