Section 7 in Rajasthan Tenancy (Government) Rules, 1955
7. [ Allotment or setting apart of pasture land. - (1) The Collector may, in consultation with the Panchayat, change the classification of any pasture land, as defined in sub-section (28) of Section 5 of the Act or any pasture land set-apart under Section 92 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956), as unoccupied culturable Government land (Sawai Chak), for allotment for agricultural or any non-agricultural purposes:
Provided that in case where the area of the land sought to be so allotted or set-apart exceeds 4 hectares, the Collector shall obtain prior permission of the State Government :[Provided further that the classification of pasture land shall not be changed as unoccupied culturable government land (Sawai Chak) for mining purposes without the prior permission of the State Government. The permission by the State Government shall be granted only if applicant has surrendered equal area of khatedari land in favour of the State Government in the same village or nearby village within the same Panchayat and has deposited development charges for the development of such surrendered land as pasture land. The development charges for the year 2017-2018 shall be increased by five percent every year. The Development charges so deposited may also be used for the welfare of the cattle of the village by the village Panchayat with prior approval of the District Collector. The land so classified as unoccupied culturable government land (Sawai Chak) shall always remain and treated as government land for all purposes;] [Substituted by Notification Dated 19-5-1993, Published in Rajasthan Gazette Part 4(C), Dated 29-5-1993, p. 40.]Provided also that any such land, falling within the boundary limits of the Jaipur Region as defined in the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982) or within the periphery of 2 kms. of a municipality, shall not be allotted except for the purpose of a public utility institution or for expansion of abadi.(2)Where classification of any pasture land is changed under sub-rule (1), the Collector may set-apart an equal area of unoccupied culturable Government land, if available, as pasture land[in the same village or nearby village within the same Panchayat:] [Substituted 'in the same village' by Notification No. G.S.R. 38, dated 20.6.2017 (w.e.f. 17.12.1955).][Provided that where land is required for infrastructure projects viz air strip, lift irrigation, pumping station and rehabilitation purpose and unoccupied culturable government land is not available in the same village or nearby village within the same Panchayat and the necessity is absolute necessity and absence of alternative means is proved, the equal area of unoccupied culturable land may be set apart in the nearby village of adjoining Panchayat. If land is not available in the adjoining Panchayat for such purpose, it may be set apart, in exceptional cases, from the other Panchayat of the District with the prior approval of the State Government.] [Added by Notification No. S.O. 248, dated 30.11.2017 (w.e.f. 17.12.1955).][Chapter II-A [Inserted by No. F. 5(8) Revenue/Gr. IV/84/34, Dated 24-7-1984, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 26-7-1984, p. 75.] Rules To Give Effect To The Provisions Of Section 15AAA
