Section 2B(ii) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(ii)Land falling within the radius at 1.5 Km. of the outer limit of abadi of a village for the purpose of an industrial unit or lime kiln or a kreshar unit or an Industrial area. This restriction shall not apply where the conversion is sought for brick kiln or non-polluting industry, small or cottage industry.]
