Section 10 in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
10. Terms and conditions of allotment.
(1)Agro processing and agri-business enterprises shall be set-up within a period of two years on the land allotted for the purpose unless the period of two years is extended for such period as the Government deems fit.(2)if the land is not put to use for the purpose, for which it was allotted within the stipulated period or such time as extended by the Government as per provisions of sub-rule (1) the land shall revert back to the State Government free from all encumbrances.(3)Lessee shall have limited rights in the land allotted to him for the purpose of setting up agro-processing and agri-business enterprises/captive production and consumption for agro processing and agri-business projects(4)The land given for agro-processing and agri-business enterprises shall not be used for any other purpose. Land so allotted shall neither use nor allow the land to be used for any other purpose and shall not make any construction on the said land other than that which is required for the setting operation and maintenance of agro-processing and agribusiness enterprises.(5)If the land is used for any purpose, other than the purpose it was allotted, the allotment shall be cancelled and the land shall be vested in the State Government free from all encumbrances.(6)The Lessee shall have the limited owner-ship on the land leased, till the lease subsists and shall have the right of assignment only for the purpose of taking a loan of the development of the enterprise. The Lessee shall have no right to transfer/sub-lease the land.
