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State of Rajasthan - Section
Section 11 in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
11. [ ***] [Deleted by Notification No. F. 6(54) Rev/6/2001 /28 dated 6.10.2003, Published in Rajasthan Gazette Part IV-C dated 23.10.2003 (w.e.f. 2.1.1960).]
| 11. Provisions of lands for industrial purposes in certain circumstances.-[(1) Where no area of land has been declared for setting up of an industry or industries, or where no land is available in an industrial area, the industrialist requiring land for industrial purposes may purchase any land approved by the Collector for the purpose and thereafter surrender it formally to the Government and apply for the allotment of the said land for industrial purposes under these Rules.] [Added by G.S.R. 110, Dated 25-11-1987; published in Rajasthan Gazette Part 4(Ga)(I), Dated 31-12-87, p. 402.][Explanation.- Where an Industrialist purchases any land approved by the Collector and thereafter surrenders if formally to the Government for the purpose of allotment to him. In such cases price of land shall not be charged.] [Added by G.S.R. 35, Dated 4-3-1991; published in Rajasthan Gazette Part 4(Ga)(I), Dated 7-3-91, p. 100.](2) [ Notwithstanding anything contained in sub-rule (1) conversion of agricultural land for non-agricultural purposes shall not be allowed in the area not shown as reserved for industries in the approved or Draft, master plan, if any, prepared for the city or town or within Municipal limits of a city or town except prior consultation with Town Planning Department of the State Government in the cities of Ajmer, Bikaner, Ganganagar, Udaipur, Jaipur, Kota, Jodhpur, Alwar, Beawar, Bharatpur, Bhilwara, Pali, Sikar, Mount Abu, Jaisalmer, Hanumangarh and Chittorgarh:] [Substituted by G.S.R. 29, Dated 14-4-1988; published in Rajasthan Gazette Part 4(Ga)(I), Dated 21-7-88, p. 73.][Provided that a Tourism unit may also be allowed to be set up in any industrial area under the master plan.] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).](3) Conversion of agriculture land for the establishment of a factory or a mill shall be allowed only if an industrial area within the master-plan limits is not available, if an industrial area is available, the industry should be allowed to be set-up within the area:[Provided that a Tourism unit may be established in an industrial area under the master plan or in any area, in consultation with Town Planning Department.] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).](4) If the person holding land for the purpose of agricultural himself wishes to set-up a small industry such as chaff-cutting machine, flour mill or the like on a portion of his holding, he may apply for using the land for such a non-agriculture purpose under the Rajasthan Land Revenue (Conversion of Agricultural into Non-agricultural Land) Rules, 1961. |