Section 2 in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
2. [ Period for which land may be allotted. [Substituted by G.S.R. 54, Dated 5-7-1976; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 6-7-76, p. 259.]
- Land in industrial area may be allotted on lease-hold basis for a period of 99 years-(a)[ for setting up of a large scale industry and large scale tourism unit, as the case may be, anywhere in the State, the allotment shall be made by the Government in Revenue Department, and](b)for setting up of other industries -(i)in Jaipur district, by the Director of Industries, Rajasthan, Jaipur, Added by [provided that the case of a tourism unit the allotment shall be made by the] [G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] [Government in the Revenue Department] [Substituted 'Director of Tourism' Notification No. G.S.R. 35, dated 1.6.2015 (w.e.f. 2.1.1960).], and(ii)in any other district, by the Collector concerned].(c)[ All allotment of land under clause (a) shall be made within a period of 60 days and under clause (b) within a period of 30 days from the date of receipt of the completed application in Form-B.] [Inserted by Notification No. F.6(25)/Gr. 6/99/18, dated 30.4.2001, Published in the Rajasthan Government Gazette, Extraordinary, Part-4(ga)(1), dated 10.5.2001.][In case any Khatedar tenant submits complete application electronically in Single Window System Portal, it shall be disposed as per the provisions of the Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011.] [Added by Rajasthan Notification No. G.S.R. 23, dated 8.5.2015 (w.e.f. 2.1.1960).][Provided that the allotment of land for the purpose of setting up of Common Effluent Treatment Plant and related activities, anywhere in the State, shall be made by the State Government in the Revenue Department for a period of 10 years which shall be extendable for a period of 5 years.] [Added by Notification No. F. 11(4) Rev.6/14 part/04, dated 29.01.2016 (w.e.f. 2.1.1960).]
