Section 5(4) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(4)Land in which is situated within the following limits(a)[ a railway boundary, or [16] [Substituted by No. G.S.R. 192, Dated 4-1-84; published in Rajasthan Gazette Part $(C)(I), Dated 23-2-84. page 868.] metres from the centre of the railway track, whichever, is further, without the prior written consent of the Railway Department],(b)within the distances indicated below from the centre lines of the following roads-(i)National Highways and State Highway 15 metres.(ii)[ National Highways and State Highways passing through municipal area except bye-pass and Major District Roads and main city through fares 10 metres.] [Substituted by No. 6(25) Revenue/4/87/3, Dated 17-9-88.](iii)Other District Roads and main colony roads 7.5 metres.(iv)Other roads........[3 metres] [Substituted by No. G.S.R. 61, Dated 28-8-82; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 31-8-82. page 169.].
