Section 10 in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
10. Conditions of conversion or regularisation.
- Conversion or regularisation of the use of agricultural land for [Residential or Commercial or Public Utility] [As amendment by G.S.R.45, Dated July 31, 1998, published in Rajpatra Part IV(ga), dated 7-8-1998, page 151(2), w.e.f. 7-8-1998.] purpose under these rules shall be made in accordance with the following conditions-(1)The applicant shall pay to the Government such conversion charges and penalty as are prescribed under these rules, and shall also pay to the local body concerned the prescribed development charges, peripheral development charges, compounding fee and such other charges as may be prescribed by law or by the local body concerned.(2)In all cases in which an applicant applies for conversion or regularisation of land he shall be deemed to have surrendered his tenancy rights upon such conversion or regularisation, but with the stipulation that he shall have the right to revert to the original use of the land at any stage subsequently. On such reversion, his status shall be the same as he held before conversion or regularisation, but he will not be entitled to any refund of the amount paid by him for obtaining the conversion or regularisation.(3)[ Where Government agricultural land has been encroached upon and converted for a [Residential or Commercial or Public Utility] [Substituted by G.S.R. (I), Dated 6-4-84; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 12-4-84, page 1&2.] purpose prior to 20-8-1981. and the case is otherwise found fit for regularisation under these rules, the price of such agricultural land shall be deemed to be equivalent to the conversion charges prescribed, as the case may be, for the land used for residential purposes under sub-rule (4) of rule 11 or for the land used for the commercial purposes under sub-rule (5) of rule 11 of these rules and the price as aforesaid shall be chargeable in addition to the conversion charges and penalty prescribed under these rules.][(3-a) Where Government Agricultural land has been encroached upon and converted for a [Residential or Commercial or Public Utility] [Added by G.S.R. 40. Dated 23-7-87; published in Rajasthan Gazette Part 4(C)(1), Dated 20-8-87. page 167-168.] purpose after 20-8-81 and upto 30-6-87 and the case is otherwise found fit, for regularisation under these rules, in such case normal conversion charges, penalty and cost of the land equal to 5 times of the normal conversion charges applicable to the type of conversion shall he charged.][(3-b) Where Government Agricultural Land has been encroached upon and converted by construction for [Residential or Commercial or Public Utility] [Inserted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.] purpose after 30-6-1987 and upto 23-4-97 and the case is otherwise found fit for regularisation under these rule-, in such cases penalty and cost of the land equal to 15 times of the normal conversion charges applicable to the type of conversion shall be charged.](4)[x x x] [Deleted by No. F. 2(8) Revenue/9/90, Dated 3-3-92; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 4-3-92.]
