Section 8 in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
8. Assessment of premium and annual lease rent.
(1)The lease rent payable on the land allotted for setting up of agro processing and agri-business enterprises shall be paid annually.(2)The rent shall be charged at the rate of 10% of the prevailing DLC rate of agricultural land at the time of allotment.(3)The lease rent shall be increased by 15% after every two years.(4)The increased lease rent shall not be less than 10% of the prevailing DLC rates.
