Section 5 in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
5. Land not available for allotment.
- The following land shall not be allotted under these rules : -(a)Land prohibited under section 16 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955),(b)Land situated in catchment area of any tank, river, Nala, Nadi,(c)Land reserved for allotment under any specific rules,(d)Land falling under urbanisable limit or peripheral belt as provided under section 90-B of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956),(e)For polluting plants land within radius of 1.5 km and land within radius of 0.5 km for non-polluting plants from outer limits of inhabitance (abadi) of a revenue village. In special circumstances after recording reasons for the same the State Government may relax this condition only for non-polluting plants,(f)Land falling within National Capital Region, or(g)Land falling within the boundary limits of any Railway Line or any other road maintained by Central or State Government or local authority as specified in any Act or Rules or within the limits specified in the guidelines given by the Indian Road Congress from time to time.(h)[ Land falling within the limit of 2 km. of both the sides from the middle point of Jaisalmer to Sam Road.] [Added by Notification No. G.S.R. 182, dated 8.11.2013 (w.e.f. 18.6.2007).]
