Section 13(e) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
(e)that suitable land of the size, as specified under the minimum standards of veterinary education regulations, to house all structures and encamp all necessary facilities with respect to the proposed increased student intake capacity, as specified under the minimum standards of veterinary education regulations, is owned and possessed by the applicant or is possessed by the applicant under a lease of thirty years or more from the concerned Government or Government agency and that the said piece of land or the lease, as the case may be, stands duly registered in the name of the applicant and all infrastructural facilities, except for the instructional livestock farm complex, shall be on a single contiguous plot of land.
