Section 14 in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
14. [ Use of land after conversion. [Rule 14 substituted vide Notification No. F. 9(32) Rev-6/2009/4 dated 19.1.2010, Published in Rajasthan Gazette Part IV(C) I dated 10.6.2010.]
- Any agricultural land converted for a non-agricultural purpose, shall be used for such converted purpose within a period of two years from the date of issue of the conversion order or such longer period as the State Government may prescribe keeping in view of nature of the project and the quantum of investment required to be made in the completion of the project failing which the conversion order shall be withdrawn and the amount of conversion charges deposited shall be forfeited to the State Government:Provided that the said period of two years or the period prescribed by the State Government, as the case may be, may be further extended by the State Government if the State Government is satisfied about the reason on account of which the land could not be utilised the prescribed period:][Provided that if any person fails to use of land for such converted purpose within the period stipulated above, then the period may be extended by the Collector for next five years on payment of twenty five percent amount of the conversion charges prevailing at the time of extension of such land by him. If the land is not used for the said non-agricultural purpose within such extended period the conversion order shall be withdrawn] [Substituted by Notification No. G.S.R. 51, dated 17.10.2016 (w.e.f. 5.4.2007).][Provided also that if any person who got converted his agricultural land after the commencement of these rules fails to use land within prescribed period or extended period and such period is lapsed before 16th January, 2012 and the conversion order has not been withdrawn, the period may be extended by the Collector for next five years on payment of twenty five percent amount of the conversion charges prevailing at the time of extension of such land by the such person. The period shall be counted from the date of commencement of the Rajasthan Land Revenue (Conversion of Agricultural Land for Non-agricultural Purposes in Rural Areas) (Amendment) Rules, 2012. If he desires to further extension of the period, the Collector may, after charging hundred percent amount of conversion charges prevailing at the time extension, extend the period for another five years:Provided also that any person who got converted his agricultural land under the Rajasthan Land Revenue (Conversion of Agriculture Land for Non-agriculture Purposes in Rural Areas) Rules, 1992 and fails to use such land within two years from the date of issue of conversion order or within extended period and the conversion order has not been withdrawn, may apply to the Collector within six months from the date of commencement of the Rajasthan Land Revenue (Conversion of Agricultural Land for Non-Agricultural Purposes in Rural Areas) (Second Amendment) Rules, 2016 for extension of period. The Collector may, after such inquiry as he deems fit, extend period upto two years after charging hundred percent amount of conversion charges prevailing at the time of extension.] [Added by Notification No. G.S.R. 51, dated 17.10.2016 (w.e.f. 5.4.2007).]
