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State of Rajasthan - Section

Section 11 in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

11. Categorisation of towns and rates of conversion charges.

(1)Municipal towns of the State shall be divided into five categories according to their population and overall importance as specified in Schedule I.[(1 a) A Mandi shall be deemed to be in category 5. as specified in Schedule I.] [Added by G.S.R. 35, Dated 7-8-82; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 7-8-82, page 105-108.]
(2)Each town shall further be divided into zones. Towns in categories No. 1, 2, 3, 4 and 5 shall have 5, 4, 3, 2 and 1 zones respectively.
(3)The area of each zone in a Municipal town shall be such as may be notified by the State Government in Official Gazette, except that in the case of towns of category 5, the entire Municipal area will constitute one zone:Provided that the zones already notified under the Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land of [Residential or Commercial or Public Utility] [As amended 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; &] Purposes in in Urban Areas) Rules, 1978 shall continue to be the zones for purposes of these rules till they are reconstituted or modified.
(4)[ The rate of conversion charges for residential purpose for each zone in a municipal town shall be as shown in column No. 3 of Schedule 111:Provided that in cases in which the agricultural land has been converted and used by the applicant for residential purpose prior to 20-8-1981 a concessional rate as shown in column No. 3 of schedule II shall be chargeable if the following conditions are fulfilled, namely:-
(i)The applicant was in physical possession of the land prior to 20-8-81. %
(ii)The application is filed before the Authorised Officer and the prescribed conversion charges and penalty are deposited in a Government Treasury and the applicant has acquired a clear title in respect of the land upto 31-5-1982.
(iii)The application is accompanied by a Treasury Challan in proof of the fact that the applicant has deposited the amount of conversion charges and penalty according to these Rules on the basis of his self-assessment, and the amount deposited as a result of self-assessment is not less than eighty percent of the amount assessed by The Authorised Officer under these Rules.
Explanation - If the amount has been deposited in the Treasury upto 31-5-1982 and the application is presented to the Authorised Officer within 30 days of the commencement of the Rajasthan land Revenue (Allotment, Conversion and REgularisation of Agricultural Land for Residential & Commercial Purposes in Urban Areas) (Amendment) Rules, 1984, the application may be deemed to have been validly presented under conditions (ii) and (iii) of the proviso to sub-rule (4) of rule 11 and shall he dealt with accordingly.] [Substituted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.]
(4a)[ The rate of conversion charge or penalty for use of land for public utility purpose shall he 50% to the rate of conversion charge applicable for residential 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]
(5)The rates of conversion charges for use of land for commercial purposes shall be three times the rates of conversion charges as given in Schedule [III]. [Substituted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.] In all other respects, the provisions of sub-rule (4) of rule 11 shall mutatis mutandis apply, substituting the word 'commercial' for residential'.(5-a) The rate of conversion charges for installing medical facilities of the following category shall be as follows, namely: [Inserted by G.S.R. 75, Dated 8-10-96; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 16-10-96.]
Category-A    
Charitable institution willing to install atleast one advanced diagnostic for curative plant/equipment fromwithin the list approved by the Government of Rajasthan from timeto time or provide some medical facility for advanced medicalservices or super speciality as per the plan approved by theState Government.   25% of the conversion charges applicable for useof land for commercial purposes.
Category-B    
Charitable institutions not covered undercategory A'   50% of the conversion charges applicable for useof land for commercial purpose.
Category-C    
Institution willing to set up specialityhospitals in specialities approved by the Government for aparticular area   50% of the conversion charges applicable for useof land for commercial purpose.
Category-D    
Nursing homes, hospitals, diagnostic centres,clinic and dispensaries run on commercial lands and not coveredby other categories]   Equal to conversion charges applicable for useof land for commercial purposes.
(6)The rates of conversion charges recoverable from persons belonging to Scheduled Caste or Scheduled Tribes shall be half of those given in Schedule [III] [Substituted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.].
(7)[ The conversion charges and penalty recoverable under these rules shall be based on the actual area of land held by the applicant and lands used for common purposes shall be excluded. Lands used for common purposes shall be deemed to have been surrendered to the local authority.] [Substituted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.]
(8)Where an individual member of a Society of whom a plot is allotted by the said Society applies for conversion of his plot, the conversion charges at the rate prescribed in Schedule [III] [Substituted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.] shall be chargeable for the actual area of land allotted to him by the Society.
(9)[ The rate of conversion charges recoverable from an applicant specified under proviso to rule 5(1) shall be as shown in column No. 4 of Schedule III:Provided that where the applicant has deposited, before coming into force of the Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural land for residential and commercial purposes in Urban Areas) (Amendment) Rules, 1977 the amount of conversion charges according to these rules on the basis of his self-assessment and the amount deposited as a result of self-assessment is not then 80% of the amount assessed by the authorised officer under the thus existing proviso to rule 5(1). In such cases the rate shall be as shown in column No. 4 of Schedule II read with the deleted sub-rule 9 of rule 11.] [Substituted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.]