Section 6(c) in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959
(c)Prohibition as to obnoxious trades-No purchaser or occupier of a plot or plots shall use the land or building thereon for any of the following obnoxious trades or business without the sanction of the authorities.(i)melting tallow, dressing raw hides, boiling homes, offal or blood;(ii)as a soap house, oil boiling houses, dyeing house or tannery;(iii)as a brick field, brick kiln, charcoal kiln, pottery or lime kiln;(iv)as any other manufactory, engine house, store houses, or place of business from which offensive or unwholesome smells, gases, noises or smoke arise.(v)as a yard or depot for trade in unslaked lime, hay straw, thatching grass, wood, charcoal or other dangerously inflammable material;(vi)as store-house for any explosive or for petroleum or any inflammable material.
