Section 3 in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
3. Applicability of these rules.
- These rules shall apply to the Government agriculture land for establishment of agro processing and agri-business enterprises on lease hold basis in the following cases, -(a)for projects which bring new technologies/processes not existing in the State or which help in enhancing brand competitiveness of the State.(b)for captive production and consumption for projects with investment of Rs. 50 crore or more.
