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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007

(2)For setting up of residential colonies/projects in rural area, 40% of total land shall be reserved for public facilities including roads and remaining 60% land shall be utilized for residential colonies/projects including 50% area of total land for commercial and institutional purpose. The conversion charges at the rate of residential colony/project shall be payable on the total area of the residential colonies/projects. The layout plan/building plan/certificate of completion of the project for residential colony/project/industrial area/ industrial estate in rural areas shall be approved by a committee consisting of the following:-
1 District Collector Chairperson
2 Additional District Collector (Administration) Member-Secretary
3 Sub Divisional Officer concern Member
4 Exclusive Engineer posted in Zila Parishad Member
5 Zonal Senior Town Planner/Deputy Town Plannerof the Town Planning Department Member
The Committee shall approve the lay out plan if it fulfils the conditions mentioned above and it has an approach- way to the project not less than 30 feet in the width and such approved lay out plan shall be part of the conversion order. No lay out plan is required to be approved for any other purpose but the approach road to the proposed land is required :Provided that once an applicant is allowed to covert his land for industrial purpose in a district, he shall be allowed to convert other price of khatedari land for the same industrial purpose or its expansion in the same district only if the existing industry for the same purpose is running :Provided further that no application for conversion shall be required where tenant desires to establish a micro, small scale industrial unit, kjawa (small brick-kiln) or desire to use of land for institutional purpose, medical facilities purpose or public utility purpose on his own khatedari land upto an area not exceeding one acre and such land shall be deemed to have been converted for such a micro, small scale industrial unit, kjawa (small brick kiln), institutional purpose, medical facilities or public utility purpose. No conversion charges shall be payable for such conversion :Provided also that no application for conversion shall be required, if the entire piece of land and building constructed thereon is to be used exclusively for setting up of Information Technology Industry with the permission of Empowered Committee on Investment chaired by the Chief Secretary. However, the conversion charges shall be payable under these rules:Provided also that in case of heritage hotels, if parking arrangement is made available by the owner in premises or elsewhere, the requirement of width of approach road shall not be applicable.] [Substituted by Notification No. G.S.R. 51, dated 17.10.2016 (w.e.f. 5.4.2007).]