Section 4(a) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(a)If the use to which the land has been put or is proposed to be put does not conform to the land use indicated in the Master Plan of the area and the rules and regulations, of the competent local authority having jurisdiction in the area:
