Section 3 in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
3. Development charges.
- The premium to be charged by way of development charges from the lessee shall be-(i)[ Rupees One Thousand Five Hundred per acre in an industrial area situated within a radius of fifteen miles of Jaipur City, or Kota City.] [Inserted by No. F. 6(6) Revenue B/60, Dated 30-9-1963; published in Rajasthan Gazette Ordinary Part IV-C, Dated 5-12-63.](ii)[ Rupees Five Hundred per acre in a city having a population of three lakhs and above, other than the cities mentioned in the preceding clause.] [Inserted by No. F. 6(6) Revenue B/60, Dated 30-9-1963; published in Rajasthan Gazette Ordinary Part IV-C, Dated 5-12-63.](iii)[ Rs. 300 per acre in a town having a population of 50.000 or above but less than 3 lakhs.] [Re-numbered by No. F. 6(6) Revenue B/60, Dated 30-9-1963; published in Rajasthan Gazette Ordinary Part IV-C, Dated 5-12-63.](iv)[ Rs. 200 per acre in a town having a population of more than 10.000 and less than 50.000.] [Re-numbered by No. F. 6(6) Revenue B/60, Dated 30-9-1963; published in Rajasthan Gazette Ordinary Part IV-C, Dated 5-12-63.](v)[ Rs. 100 per acre in a town having a population of 10.00 and less:] [Re-numbered by No. F. 6(6) Revenue B/60, Dated 30-9-1963; published in Rajasthan Gazette Ordinary Part IV-C, Dated 5-12-63.][***] [Deleted 'Proviso' by Notification No. F 6(16) Rev. 6/91 Part/8 dated 2.4.2005.]
