Section 10(2) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(2)If a person after issue of conversion order under rule 9 for establishment of a Tourism unit which is not covered under the definition of Tourism unit or at any time convert an established Tourism Unit into such unit which is not covered under the definition of a Tourism Unit, then such unit shall be treated as a commercial unit and he shall be liable to pay difference of conversion charges accordingly. The prescribed authority shall issue a revised conversion order.(2-A) If a person at any time after issue of conversion order for the purpose of establishment of green category industry under these rules, converts the established industry .
