Section 15 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
15. Allotment and sale of non- residential land.
-Land for non-residential purposes shall be allotted to public and charitable institutions on terms and conditions prescribed under these rules provided that lands of commercial nature shall be disposed of by public auction in the manner [as prescribed in Annexure (A)] [Substituted by Amended Notification No. F. 9(63) UDH/91, dated 29-7-1983, Published in Rajasthan Gazette Part IV-C(I), dated 11-8-1983, page 461.] provided further that lands reserved for cinemas, [Luxury hotels] [Substituted by Amended Notification No. F. 9(63) UDH-II/81, dated 29-3-1982, Published in Rajasthan Gazette Extraordinary, Part IV-C(I), dated 30-3-1982, page 461.], [Film Studios and Amusements Parks] [Inserted by Amended Notification No. 22-A, dated 14-3-1995.], [Hospital, Diagnostic Centre, Nursing Homes and Tourism Unit] [Inserted by Amended Notification No. F.(7) UD/3/96, dated 30-6-1997, published in Rajasthan Gazette Part 6-B, dated 8-7-1997.], petrol pumps and for setting up godowns by [x x x] [Deleted by Amended Notification No. F. 9(63) UDH/81, dated 23-8-1982, Published in Rajasthan Gazette Part IV-C(I), dated 2-9-1982, page 323.] persons having authorised agencies of domestic gas allotted to them shall be disposed of in accordance with the directions of the State Government that may be issued from time to time:[Provided that plots of land for consumer Co-operative Stores duly certified to be registered with the Assistant Registrar, Co-operative Societies of the concerned District, shall be allotted in the commercial areas on the reserve price of the scheme. The price shall be recovered in four equal annual installments:Provided further that the number and size of such plots shall be determined by the Trust in consultation with the Government.] [Added by Amended Notification No. F. 5(46)/UDH/77, dated 19-9-1979, Published in Rajasthan Gazette Part IV-C(I), dated 27-9-1979, page 338.][Provided further also that the price for allotment of land for gas godowns to be set up by War widows, member of Scheduled Castes and Scheduled Tribes and handicapped persons shall be the reserve price determined for land meant for commercial use in the scheme and for other category of persons the price shall be double the reserve price determined for land meant for commercial use in the scheme.] [Added by Amended Notification No. F. 9(63) UDH/81, dated 23-8-1982, Published in Rajasthan Gazette Part IV-C(I), dated 2-9-1982, page 323.][Provided also that 30% of the land for shops and constructed shops/Kioska shall be reserved for the members of the Scheduled Castes and Scheduled Tribes.] [Added by Notification No. G.S.R. 10, dated 11.5.2007 (w.e.f. 7.3.1975).][15A. Allotment or Regularization of Certain Lands. - Notwithstanding anything contained in these rules, all lands, which shall be available for allotment or regularisation under the provisions of sub-section (4) of Section 60 of the Rajasthan Urban Improvement Trust Act, 1959, shall be allotted or regularised on such terms and conditions and subject to payment of the Trust of such charges or premium or both as the case may be, and at such rates as may be specified by the Government from time to time.] [Inserted by Amended Notification No. F. 9 (63) UD/81, dated 4-2-2000, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 1-3-2000.][15B. Notwithstanding anything contained in these rules, land may be allotted with the prior approval of the State Government for infrastructure projects which includes power-plant, telecommunication. transport facilities, tourism units, public utilities, information technology, water supply, technical educational institutions, waste disposal project, on such terms and conditions and at such rates as may be determined by the State Government from time to time.] [Inserted by Amended Notification No. F. 9 (63) UD/3/8/Pt, dated 13-4-2001, published in Rajasthan Gazette Extraordinary, Part IV-C (i), dated 21-4-2001.]
