Section 2B in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
2B. [ Land not available for allotment under these rules. [Rule 2-B inserted vide Notification No. F 10(8)Rev-6/2001/23 dated 12.9.2013 Published in Rajasthan Government Gazette, Part IV-C dated 30.9.2003.]
- The following categories of lands shall not be allotted under these rules namely: -(i)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 within the limit [specified in the guidelines of Indian Road Congress] for establishment of industry from the middle point of National Highway/State Highway, whichever is longer or the land falling within 100 feet of the middle of any road or any rural pathway which link with village or not.(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.]
