Section 1A(vi) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(vi)"Peripheral Belt" means the peripheral belt as indicated in the Master Plan or Master Development Plan of a city of a town prepared under any law for time being in force and where there is no Master Plan or Master Development Plan or where peripheral belt is not indicated in such plan, the area as may be notified by the State Government in the Urban Development and Housing Department from time to time and where any part of a village falls within the peripheral belt, the whole village shall be deemed to be within the peripheral belt;
