Section 8(4) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(4)[ Fifty percent of the conversion charges shall be charged in case of conversion of land for establishment of enterprise(s) [or for modernization/expansion/diversification of existing enterprise(s) or for revival of sick industrial enterprise(s)] [Added vide Notification No. F. 6(6) Rev-6/92 Pt/42 dated 10-1-2011. Published in Rajasthan Gazette Part IV C dated 10-2-2011.], holding a valid entitlement certificate, under the Provisions of the Rajasthan Investment Promotion Scheme, 2010.]
