Section 2(10) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
(10)"Obnoxious Industry" shall be deemed to be carried on or in any site or building erected on a site, if the site or building is used for any of the following purposes, namely:-(i)melting tallow, dressing raw hides, boiling bones, offal or blood;(ii)as a soap house, oil-boiling house, dyeing house or tannery;(iii)as a brick field, brick kiln, charcoal kiln, pottery or line kiln;(iv)as any other manufacturing house, engine house, store house or place of business from which offensive or unwholesome smells, gases, noises or smoke arise;(v)as a yard or depot for trade in un-slaked lime, hay, straw, thatching grass, wood charcoal, coal or other dangerously inflammable material; and(vi)as a Store-house for any explosive petroleum or inflammable material;
