Section 3 in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
3. Purposes for which agricultural land may be permitted to be used.
(1)Subject to other provisions of these rules, agricultural land may be permitted to be used for-(a)construction of a residential house, or(b)for any commercial purpose, or [(c) for public utility purpose.] [Inserted by G.S.R.45, Dated July 31, 1998, published in Rajpatra Part 4(ga), dated 7-8-1998, page 151(2), w.e.f. 7-8-1998.](2)No agricultural land shall be converted for residential or commercial purpose referred to in sub-rule (1), unless necessary permission from the Authorised Officer has been obtained and lease deed under rule 16 has been executed therefore.(3)If any agricultural land (including Government un-occupied agricultural land) has already been used for residential or commercial purpose before the commencement of these rule without permission of the Government in accordance with provisions of sub-section (3) of Section 90-A of the Land Revenue Act such use may on an application be regularised by the Authorised Officer by charging the price of land, conversion charges and penalty as provided of these rules and such development charges, peripheral development charges and compounding and other charges as may be prescribed under any other law or rules applicable:Provided that the Authorised Officer may also suo-moto, or on the report of Sub-Division Officer/Tehsildar having jurisdiction, take action as provided in these rules.
