Section 1A in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
1A. [ Definition. [Substituted '1A and 1AA' by Notification No. F 9(234) Rev. VI/2007/57 dated 27.11.2007, published in Rajasthan Gazette Part IV-C (1), dated 3.12.2007.]
- In these rules, unless there is anything repugnant to the subject or context;(i)"District Level Committee" means the committee constituted by the State Government for a district from time to time under clause (b) of sub-rule (1) of rule 2 of the Rajasthan Stamps Rules, 2004;(ii)"Industrial Area" means of land which may have been reserved and set apart or may hereafter be reserved or set apart under section 92 of the Rajasthan Land Revenue Act, 1956, for the purpose of setting up an industry or industries including essential welfare and supporting services e.g. post office, labour colony, residential colony/ housing complex and township, educational institution R.S.E.B. power station and water and sewerage facilities, dispensary or hospital, police fire service station, bank, weigh-bridge, shops and markets, cinema, hotel and restaurant and petrol pump;(iii)"IT Industry" means IT hardware, Software Industry, IT Services, IT Enabled Services, IT Infrastructure and IT Training Institutions. It shall cover development, production and services related to IT Products and includes IT and Telecommunications;(iv)"IT Enabled Service" means any product or service that is provided or delivered using the resources of Information and Communication Technology;(v)"IT" means information technology;(vi)"Peripheral Belt" means the peripheral belt as indicated in the Master Plan or Master Development Plan of a city of a town prepared under any law for time being in force and where there is no Master Plan or Master Development Plan or where peripheral belt is not indicated in such plan, the area as may be notified by the State Government in the Urban Development and Housing Department from time to time and where any part of a village falls within the peripheral belt, the whole village shall be deemed to be within the peripheral belt;(vii)"Rural Area" means an area which is not included in the notified area of urban bodies and their urbanisable limits or periphery belt; 47(viii)"Tourism unit" means tourism project of the following categories approved by the Tourism department, Government of Rajasthan.(a)a heritage hotel;(b)any other hotel with accommodation of 25 rooms and more;(c)a camping site with furnished tented accommodation, having at least fifty tents along with bathroom and toilet facilities;(d)a holiday resort providing sports and recreational facilities, riding, swimming and social amenities with boarding & lodging arrangements in Cottages; and(e)an amusement park providing various type of rides, games and amusement for children as well as for adults.(ix)"Urban Bodies" means bodies constituted under the Rajasthan Municipalities Act, 1959 or the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959) or the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982).]
