Section 7(1) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(1)[Rate. - Urban Assessment or ground rent shall be fixed on the basis of the reserve price at 2 ½% in case of land given on lease for residential, educational, social and charitable institutions [medical clinics and nursing homes] [Substituted by Amended Notification No. F. 9(3) UDH/Gr. 3/85, dated 25-9-1987, Published in Rajasthan Gazette Ordinance, Part IV-C(I), dated 28-1-1988, page 432.], [tourism unit, multiplex unit and auditorium] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 20-1-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 29-1-2001.] purposes and 5% in case of land given on lease for commercial and other purposes.][Provided that the State Government shall have powers to permit charging urban assessment on such rates, terms and conditions as may be specified by the State Government on merits of each case, where the land is allotted under rule 18.] [Inserted by Amended Notification No. F. 9 (63) UD/3/81, dated 22-9-2000, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 18-10-2000.]
