Section 4 in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011
4. Allotment.
(1)The applicant shall select appropriate site of land available in the area where the agro-processing and agri-business enterprises is proposed to be set up.(2)The application for allotment of the Government land shall be submitted by applicant, duly completed, in Form-A along with D.D/bankers cheque of Rs. 5,000/- (Rupees Five thousand) towards registration and processing fee, which shall be non-refundable, to the General Manager, Rajasthan State Agriculture Marketing Board (RSAMB).(3)Every application shall be given a registration number by the RSAMB and list of registered application shall be displayed on the Notice Board of RSAMB and on the website of RSAMB.(4)The RSAMB, after considering the application, is of view that application is complete in all aspects and applicant fulfills all the requirements for allotment of land as per provisions of these rules, shall process and forward the same to the District Collector concerned.(5)If the Collector, after considering the application, is satisfied that the proposals are complete in all respects, he shall send the application with his comments to the Committee, specifying the land required for the project within 30 days of the receipt of the application.(6)After receiving the application from the Collector the Committee may forward it with recommendation of the land to be allotted having regards to the size of investment and viability with purpose of the project, to the State Government in Revenue Department.(7)The State Government after considering recommendation of the Committee, may allot Government agriculture land on lease hold basis.
