Section 3B(3) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(3)Allotment of land for tourism units shall be made in the following manner, namely: -(a)The Allotting Authority shall invite bids for allotment of land for tourism units set apart and reserved for tourism unit under sub-rule (2) through advertisement published in National and State Level news paper. The reserve price for allotment of land shall be mentioned in the advertisement.(b)in case more than one bid received within the specified time period, the allotment of land shall be made through competitive bidding. In case only single bid is received in the specified time period, the allotment of land shall be made to the single bidder on the prevailing reserve price or the price offered by the bidder, whichever is higher.(c)Land allotted under this rule shall be used for establishment of tourism unit within the time limit specified as under :-(i)three years for a tourism unit having less than 200 rooms.(ii)four years for a tourism unit having more than 200 rooms :Provided that above period may, in appropriate case, further be extended for a period of one year by the prescribed authority. If the land is not used within such extended period, the allotment shall be withdrawn after giving an opportunity of being heard.(d)Land allotted under this rule shall be used only for the purpose of tourism unit and not for any other purpose at least for a period of thirty years.]
