Section 6 in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
6. Period of allotment.
(1)After receiving the recommendation from the Committee, allotment of land for setting up of agro-processing and agri-business enterprises may be made by the State Government.(2)The land for agro-processing and agri-business enterprises shall be initially allotted on lease hold basis for a period of 15 years from the date of allotment and the period of lease may be renewed by the State Government for a further period of 15 years, upon the recommendation of the Committee.
