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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in Rajasthan Panchayati Raj (Allotment, Change of Use of Land and Regularization of Abadi Land in Panchayat Area for Tourism Units) Rules, 2015

(1)For establishment and development of tourism, units, the District Collector in consultation with the Panchayati Raj Institution concern, shall identify suitable land in abadi area of a village for the establishment of tourism units and the land so identified shall be set apart and reserved for tourism units under intimation to the Tourism Department and same shall be uploaded on the website of the District Collector, Zila Parishad, Department of Panchayati Raj and Tourism Department of Government of Rajasthan. The maximum and minimum land areas to be reserved for Tourism Units shall be as under: -
S. No. Category Minimum Land Area Maximum Land Area
1 2 3 4
1. Budget Hotels and 1 to 3 star hotels 1,200 sqm. Upto 4,000 sqm.
2. 4 star Hotels 6,000 sqm. Up to 12,000 sqm.
3. 5 star and above hotels 18,000 sqm. Up to 40,000 sqm.
4. Other Tourism unit   As per requirement/ availability