Section 50A in Maharashtra Industrial Development Act, 1961
50A. [ Power to Collector to reject applications for conversion of use of land for industrial purpose in adjoining areas in certain cases. - If in respect of any land held for the purpose of agriculture and situated outside an industrial area but within a distance of 10 kilo metres on all sides from the outer boundary of that industrial area, any person applies for .permission of the Collector under the Maharashtra Land Revenue Code, 1966, for conversion of its use for the non-agricultural purpose of setting up an industrial undertaking thereon, other than a small scale industry, and the Corporation submits its objection in writing to the Collector to such permission being granted, the Collector shall hold such inquiry as he deems fit. If after holding such inquiry, the Collector is satisfied that setting up of such industrial undertaking on that land is likely to hamper orderly development of the industrial area, it shall be lawful for the Collector, notwithstanding anything contained in the said Code or any other law for the time being in force, to reject the application for conversion of use of the land for the non-agricultural purpose aforesaid. Where such application is rejected, the Collector shall state the reasons in writing of such rejection.
Explanation. - For the purpose of this section "a small scale industry" means an industry, which has a capital investment in plant and machinery of not more than rupees ten lakhs, irrespective of the number of persons employed therein.] [Section 50A was inserted by Maharashtra 18 of 1975, Section 17.]
