Section 10(4) in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
(4)The land given for agro-processing and agri-business enterprises shall not be used for any other purpose. Land so allotted shall neither use nor allow the land to be used for any other purpose and shall not make any construction on the said land other than that which is required for the setting operation and maintenance of agro-processing and agribusiness enterprises.
