Section 2(b) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(b)for setting up of other industries -(i)in Jaipur district, by the Director of Industries, Rajasthan, Jaipur, Added by [provided that the case of a tourism unit the allotment shall be made by the] [G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] [Government in the Revenue Department] [Substituted 'Director of Tourism' Notification No. G.S.R. 35, dated 1.6.2015 (w.e.f. 2.1.1960).], and(ii)in any other district, by the Collector concerned].
