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State of Rajasthan - Section

Section 3B in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959

3B. [ Allotment of Land for Tourism Units. [Inserted by Notification No. G.S.R. 35, dated 1.6.2015 (w.e.f. 2.1.1960).]

(1)For establishment and development of Tourism Units, the District Collector shall identify suitable land for the establishment of tourism units. 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 web-site of the District Collector and Tourism Department. 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 stars hotels 1200 square meters Up to 4000 square meters
2 4 stars hotels 6000 square meters Up to 12000 square meters
3 5 Star and above hotels 18000 square meters Up to 40,000 square meters
4 Other Tourism units   As per requirement/availability
(2)The reserve price for allotment of land set apart and reserved for tourism unit shall be equal to the rates recommended for assessment of market value of agriculture land by district level committee 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 for tourism units set apart and reserved for tourism unit under sub-rule (2) 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 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 of one year by the prescribed authority. If the land is not used within such extended period, the allotment shall be withdrawn after giving an opportunity of being heard.
(d)Land allotted under this rule shall be used only for the purpose of tourism unit and not for any other purpose at least for a period of thirty years.]
(4)[ Notwithstanding anything contained n clause (a) and (b) of sub-rule (3) allotment of land for the following categories of Tourism Unit Projects, which are pending on the date of commencement of the Rajasthan Industrial Areas Allotment (Second Amendment) Rules, 2016 before the allotting authority shall be made on reserve price of land as specified in sub-rule (2), namely:-
(a)The Tourism Unit Projects approved by the Department of Tourism for allotment of the land under the Rajasthan Tourism Unit Policy, 2007; or
(b)The Tourism Unit Projects involving allotment of Government land for which MOUs have been signed under the aegis of the Resurgent Rajasthan, 2015:
Provided that in case where more than one project has been approved or MOU signed for allotment of the same land or part thereof, preference shall be given to the project for which some adjoining land, forming a part of the project is already available with the promoter. Where there is more than one project for such preferential treatment, there shall be competitive bidding within such projects deserving preferential treatment and where there is no case of such preferential treatment, there shall be competitive bidding within all the approved projects.] [Added by Notification No. G.S.R. 5, dated 21.2.2018 (w.e.f. 2.1.1960).]