(3)For non-agricultural purposes other than building sites the following Revenue Officers may subject to the provisions of Rule 10(3) grant lands to the extent noted against each on collection of market value which should include conversion fine also to be determined by them.(i)Deputy Commissioner. - Up to an extent of four hectares;(ii)Divisional Commissioner. - Exceeding four hectares but not exceeding 8 hectares;(iii)In any other case in excess of the extent specified in sub-clause (ii) the proposals shall be submitted to Government for sanction.
