Section 7(1) in The Rajasthan Land Revenue (Allotment and Conversion of Lands for the Construction of Seed Godowns) Rules, 1965
(1)The following land shall not be allotted or converted under these rules-(i)agricultural land which has been allotted or converted, or has been reserved for allotment, for any special purpose or on special terms:(ii)land which is situated within 35 metres of any Railway boundary;(iii)land which is situated within the distance indicated below from the central line of the following roads-(a)National Highways 100 metres.(b)State Highways 50 metres.(c)District Roads 30 metres.
