Section 11B in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
11B. [ Allotment of land to the Udhyam Protsahan Sansthan. [Inserted by Notification No. G.S.R. 150, dated 22.2.2016 (w.e.f. 2.1.1960).]
- Land shall be allotted to the Udhyam Protsajam Sansthan for the purpose of setting up of Common Effluent Treatment Plant (CETP) and related activities on the following terms and conditions:-(1)The land shall be allotted on least hold basis initially for a period of 10 years which shall be one time extendable for a period of 5 years;(2)The land shall be allotted free of cost;(3)Lease rent shall be payable at the rate of Rs. 1 per acre per annum;(4)Land shall be used strictly for the purpose for which it is allotted;(5)The Udhyam Protsahan Sansthan, may sub-lease the leased land or part thereof to others with prior approval of the Allotting Authority for setting up of Common Effluent Treatment Plant and related activities, however, the sub-lessee shall not further sub-lease the leased land or part thereof to others.(6)The sub-lease shall pay lease rent Rs. 2500/-per hectare per annum and the leased rent shall be increased by 5% after every 5 years;(7)The period of the sub-lease shall be 10 years which shall be extendable up to 5 years but such periods shall not exceed 15 years in all, in any case;(8)The land shall be revert to the Government free of all encumbrances in case lessee and any of it's sub-lessees use it for any other purpose and after the expiry of lease/ sub-lease period;(9)The lease rent and all other charges shall be deposited in Revenue Head 0029 by the lessee and all sub-lessee;(10)The lessee Udhyam Protsahan Sansthan may levy Rs. 250/- per hectare per annum from sub-lessee which shall be deposited in the head of Udhyam Protsahan Sansthan as administrative expenses;(11)The leased land shall not be mortgaged by lessee and sub-lessee in any case;(12)The lessee and sub-lessees shall be governed by all other terms and conditions prescribed in these rules and any other analogous rules that may be promulgated or orders that may be issued, in this behalf by the State Government; and(13)No commercial activities shall be carried out either by the lessee or sub-lessee in any form.]
