Section 4(c) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(c)Land falling within the radius of 1.5 km of outer limits of abadi of a village for the purpose of an industrial unit of lime kiln or a crusher Unit or an Industrial area. This restriction shall not apply where the conversion is sought for the brick kiln or non-polluting Industry, small or cottage industry. [This restriction shall also not apply for the establishment of any class of industry within the radius as specified in the guidelines of Rajasthan State Pollution Control Board;] [Added by Notification No. G.S.R. 12, dated 17.4.2015 (w.e.f. 5.4.2007).]
