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State of Rajasthan - Section
Section 7 in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
7. Conversion charges.
- The premium payable for conversion of agricultural land for non-agricultural purposes, fro the area not [covered by Rule 5, 6, 6-A 6-B & 6-C] [Substituted 'covered by rule 5 and 6,' by Notification No. G.S.R. 51, dated 17.10.2016 (w.e.f. 5.4.2007).] shall be as under:| [Purpose [Substituted by Notification No. G.S.R. 175, dated 16.1.2012 (w.e.f. 5.4.2007).] | Rate |
| (i) Residential unit | Rs. 5/- per sq. mts. or 5% amount of the DLC rate of agriculture land or 5% amount of the purchase rate of that agricultural land as mentioned in registered sale deed, if any, whichever is higher. |
| (ii) Residential Colony/Project | Rs. 7.50 per sq. mtrs. or 7.5% amount of the DLC rate of agriculture land or 7.5% amount of the purchase rate of that agricultural land as mentioned in registered sale deed, if any, whichever is higher. |
| (iii) Commercial purpose | Rs. 107/- per sq. mts. or 10% amount of the DLC rate of agriculture land or 10% amount of the purchase rate of that agricultural land as mentioned in registered sale deed, if any, whichever is higher. |
| (iv) Industrial Area/Industrial purpose/ Industrial Estate | Rs.5/- per sq. mts. or 5% amount of the DLC rate of agriculture land, or 5% amount of the purchase rate of that agricultural land as mentioned in registered sale deed, if any, whichever is higher. |
| (v) Salt manufacturing purpose | Rs.0.50 per sq. mts. or 0.5% amount of the DLC rate of agriculture land, or 0.5% amount of the purchase rate of that agricultural land as mentioned in registered sale deed, if any, whichever is higher. |
| (vi) Public Utility purpose | Without premium up to 10,000 sq. meters and Rs. 5/- per sq. meters or 5% of DLC rate or 5% amount of the purchase rate of that agricultural land as mentioned in registered sale deed, if any, for area exceeding 10,000 sq. meters, whichever is higher. |
| (vii) Institutional purpose | Rs.5/- per sq. meters or 10% of DLC rate of agricultural land or 10% amount of the purchase rate of that agricultural land as mentioned in registered sale deed, if any, whichever is higher |
| (viii) Medical Facilities. | Rs. 10/- per sq. meters or 10% of DLC rate of agriculture land or 10% amount of the purchase rate of that agricultural land as mentioned in registered sale deed, if any, whichever is higher. |
| (ix) For development of SEZ | Rs. 100/- (irrespective of the area of land.) |
| (x) Agri-processing and Agri-business unit | 50% of rate as prescribed for industrial purpose. |
| (xi) Solar Power Plant. | 10% of the rate as prescribed for industrial purpose.] |