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State of Rajasthan - Section

Section 3 in Rajasthan Panchayati Raj (Allotment, Change of Use of Land and Regularization of Abadi Land in Panchayat Area for Tourism Units) Rules, 2015

3. Allotment of abaid land for tourism units.

(1)For establishment and development of tourism, units, the District Collector in consultation with the Panchayati Raj Institution concern, shall identify suitable land in abadi area of a village for the establishment of tourism units and the land so identified shall be set apart and reserved for tourism units under intimation to the Tourism Department and same shall be uploaded on the website of the District Collector, Zila Parishad, Department of Panchayati Raj and Tourism Department of Government of Rajasthan. The maximum and minimum land areas to be reserved for Tourism Units shall be as under: -
S. No. Category Minimum Land Area Maximum Land Area
1 2 3 4
1. Budget Hotels and 1 to 3 star hotels 1,200 sqm. Upto 4,000 sqm.
2. 4 star Hotels 6,000 sqm. Up to 12,000 sqm.
3. 5 star and above hotels 18,000 sqm. Up to 40,000 sqm.
4. Other Tourism unit   As per requirement/ availability
(2)The reserve price for allotment of land set apart and reserved for Tourism units shall be equal to the rates recommended for assessment of market value of abadi land by district level committee (DLC) under Rule 58 of the Rajasthan Stamp Rules, 2004.
(3)Allotment of land for tourism units shall be made in the following manner, namely: -a. The allotting Authority shall invite bids for allotment of land set-apart and reserved for tourism units under sub-rule (1), through advertisement published in National and State level news paper. The reserve price for allotment of land shall be mentioned in the advertisement.b. In case of more than one bid received within the specified time period, the allotment of land shall be made through competitive bidding. In case only single bid is received in the specified time period, the allotment of land shall be made to the single bidder on the prevailing reserve price or the price offered by the bidder, whichever is higher.c. Land allotted under this rule shall be used for establishment of tourism unit within the time limit specified as under: -i. three years for a tourism unit having less than 200 rooms;ii. four years for a tourism unit having more than 200 rooms :Provided that above period may, in appropriate case, further be extended for a period up to one year on payment of 0.5% per quarter of the price of land allotted, by the officer or authority authorized by the State Government, if the land is not used within such extended period, the allotment shall be withdrawn and price paid in lieu of land shall be forfeited after giving an opportunity of being heard.d. Land allotted under this rules shall be used only for the purpose of tourism unit and not for any other purpose at least for a period of thirty years.