Section 5 in Rajasthan Panchayati Raj (Allotment, Change of Use of Land and Regularization of Abadi Land in Panchayat Area for Tourism Units) Rules, 2015
5. Change of use of land or tourism units.
(1)When any person lawfully holding abadi land in a village intend to use the same for establishment of a tourism unit, he may, do so after seeking permission of the Authorised Officer.(2)Change of use of land for the purpose of establishment of tourism units shall be permitted if there is 30 feet wide approach road is available.(3)No charge for change of use of land for Tourism Unit shall be payable.(4)The person allowed to set up a tourism unit under sub-rule (1) shall establish that Tourism Unit within a period of three years :Provided that the said period may be extended by the State Government for a period of one year on the application of the person who was permitted to use the land for Tourism Unit. If the said land is not use within such extended period, the order permitting change of use of land shall be withdrawn or revoked by the Authorised Officer.(5)Notwithstanding anything contained in sub-rule (1), if the Authorised Officer, fails to dispose of the application for change of use of land for the establishment of tourism unit as defined in Rule 2 within forty five days from the date of the receipt of the completed application along with required documents, then such change of use of land shall be deemed as allowed.
