Section 8 in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
8. [ Land not to be used for other purpose. [Amended by G.S.R. 35, Dated 4-3-1991 (w.e.f. 2.1.1960).]
(1)The land given for industrial purpose shall not be used for any other purpose except constructing factory premises and such other residential quarter as are required for those engaged in that industry. No constructions shall be permitted which may have the object of using it has a commercial undertaking other than the industry permitted to be established.][Provided that the State Government on the application of the lessee for establishment of industry other than the industry for which the land was given, may grant permission for establishment of such industry.] [Added by Notification No. G.S.R. 34, dated 19.5.2011 (w.e.f. 2.1.1960).](2)The permission for construction of the labour colony shall be given [if required at the time of the establishment of an industry] [Substituted by G.S.R. 35, Dated 4-3-1991; published in Rajasthan Gazette Part 4(Ga)(I), Dated 7-3-91, p. 100.].(3)The industrialist shall be free to use an arig upto 200 sq. metre for his own residential purpose on first floor of the factory premises.
