Section 9(iv) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(iv)[ Provided also that in case of sick unit as per BIFR guidelines, the lessee with the prior permission of the State Government, may transfer his right or interest in the leased land subdivided under the above proviso, on the following conditions - [Inserted by dated 24.2.2006 (w.e.f 2.1.1960).]
