Section 8 in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
8. Exemption of conversion charges.
(1)No conversion charges shall be payable by any department of State Government or a local authority for conversion of land for non-agricultural purpose for any official use.(2)[ No conversion charges, as prescribed in rule 7, shall be payable, for conversion of land held by tenant for establishment a tourism unit as defined in clause (r) of sub-rule (1) of rule 2 upto [31.3.2015] [Substituted vide GSR No. 6 Notification No. F6(6) Revenue 6/92/Part/8 dated 20.3.2008, Published in Rajasthan Gazette Part IV(C)(1) dated 5.4.2008.].](2A)[ No conversion charges as prescribed in Rule 7 shall not be payable for conversation of land held by tenant for setting up of agro-processing and agri-business enterprises whose project is sanctioned before 31.3.2014 under the policy for promotion for agro-processing and Agri-business-2010.] [Substituted by Rajasthan Notification G.S.R. 30, dated 24.4.2013 (w.e.f. 5.4.2007).](3)[ Fifty percent of the conversion charges shall be charged in case of conversion of land for establishment of eligible unit as approved by the prescribed authority under the provisions of Rajasthan Investment Promotion Scheme, 2003.] [Inserted vide No. F-6(6) Revenue-6/92P1/7 dated 25.5.2009 Published in Rajasthan Gazette Extraordinary Pt-IV-C(i) dated 11.6.2009.](4)[ Fifty percent of the conversion charges shall be charged in case of conversion of land for establishment of enterprise(s) [or for modernization/expansion/diversification of existing enterprise(s) or for revival of sick industrial enterprise(s)] [Added vide Notification No. F. 6(6) Rev-6/92 Pt/42 dated 10-1-2011. Published in Rajasthan Gazette Part IV C dated 10-2-2011.], holding a valid entitlement certificate, under the Provisions of the Rajasthan Investment Promotion Scheme, 2010.](5)[ No conversion charges shall be payable in case of conversion of land, on recommendation of the Department of Technical Education for the purpose of establishment of technical education institutions.] [Added by Notification No. G.S.R. 63, dated 6.9.2011 (w.e.f. 5.4.2007).](6)No conversion charges shall be payable in respect of conversion of land to be used for establishment of industries declared as green category industries by the order of Rajasthan State Pollution Control Board.(7)[ No conversion charges shall be payable for conversion of land upto an area of 4,65,000 square meters for establishment of,-(a)Information Technology Park or Information Technology Campus notified by the Department of Industries or Department of Information Technology and Communication; and(b)Information Technology Industries i.e. Information Technology or Information Technology Enabled Service Unit or Company on the condition that such part, campus unit or company on the condition that such part, campus unit or company, as the case may be, shall abide all the provisions of the Environment (Protection) Act, 1986 and rules and regulations made thereunder.]
