Section 4 in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
4. Land for which conversion not to be permitted.
- No permission shall be granted for conversion, of the -(a)[the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 (Central Act No. 30 of 2013);] [Substituted 'The Land Acquisition Act 1894' by Notification No. G.S.R. 51, dated 17.10.2016 (w.e.f. 5.4.2007).](b)Land falling within the boundary limits of any Railway Line. National Highway. State Highway or any other road maintained by the Central of State Government or any Local Authority as specified in any Act or Rules of the Central or State Government made in this behalf, or within the limit specified in the guidelines of the Indian Road Congress for establishment of industry from the middle point of National Highway/State Highway/Major District Road/Other District Road/Rural Roads, whichever is longer;(c)Land falling within the radius of 1.5 km of outer limits of abadi of a village for the purpose of an industrial unit of lime kiln or a crusher Unit or an Industrial area. This restriction shall not apply where the conversion is sought for the brick kiln or non-polluting Industry, small or cottage industry. [This restriction shall also not apply for the establishment of any class of industry within the radius as specified in the guidelines of Rajasthan State Pollution Control Board;] [Added by Notification No. G.S.R. 12, dated 17.4.2015 (w.e.f. 5.4.2007).](d)Land falling under catchment areas of 'tank or village pond, river, nala, tank lake or land used as pathway to any cremation or burial ground or village pond, even if not, so recorded in the village revenue map or revenue record.(e)[ Land falling within the radius of 10 meter of boundaries of right of way of underground pipeline of all companies. [Clauses (e) to (g) of Rule 4 added vide Notification No. F. 6(6) Revenue VI/92/Part IV/13 dated 15.5.2008, published in Rajasthan Gazette Part IV-C(I) dated 26-5-2008.](f)Land falling within the radius of 50 meter of boundaries of oil companies storage depots.(g)Land or Building restricted under rule 79 and 80 of the Indian Electricity Rules, 1956.](h)[ Land falling within the radius of 1 .5 km. of boundaries of defence ordinance depot.] [Added by Notification No. G.S.R. 175, dated 16.1.2012 (w.e.f. 5.4.2007).]
