Section 4 in The Rajasthan Land Revenue (Conversion of Agricultural Land for Non-Agricultural Purposes in Rural Areas) Rules, 1992
4. Land for which conversion not to be permitted.
- No permission granted for conversion of the-(a)Land which is under acquisition under t he Land Acquisition Act. 1894.(b)Land falling within the boundary limits of any railway line, national Highway, State Highway or any other road maintained by the Central or State Government or any local authority, as specified in any Act or Rules of the Central or State Government made in this behalf, or 20 feet of the middle of any rural pathway, as shown in the revenue map of a village.(c)Land falling within the radius of 1 km. of the outer limits of abadi of a village for the purpose of an industrial unit [x x x] [Deleted by No. G.S.R. 84, Dated 1-10-1994; published in Rajasthan Gazette Part 4(Ga), Dated 20-10-94.] or lime kiln or an industrial areas. [This restriction shall not apply where the conversion is sought for brick kiln or non- polluting industry, small or cottage industry.] [Inserted by No. G.S.R. 84, Dated 1-10-1994; published in Rajasthan Gazette Part 4(Ga), Dated 20-10-94.](d)Land used as catchment areas of a tank or village pond or land used as pathway to any cremation or burial ground or village pond, even if not so recorded in the village revenue map or revenue record.
