Section 11B(5) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(5)The Udhyam Protsahan Sansthan, may sub-lease the leased land or part thereof to others with prior approval of the Allotting Authority for setting up of Common Effluent Treatment Plant and related activities, however, the sub-lessee shall not further sub-lease the leased land or part thereof to others.
