Section 4 in Rajasthan Panchayati Raj (Allotment, Change of Use of Land and Regularization of Abadi Land in Panchayat Area for Tourism Units) Rules, 2015
4. Change of use of land of Heritage Properties into Heritage Hotels.
(1)Notwithstanding anything contained in the Rajasthan Panchayati Raj Rules, 1995, if a person holding title or any person, who lawfully holding a heritage property, situated on land in abadi area of a village, applies in writing on a plain paper to the Authorised Officer for change of use of land of Heritage Property into a Heritage Hotel along with title document and recommendation of the Department of Tourism, Government of Rajasthan, an order for change of use of land may be issued by the Authorized Officer. No charges shall be payable for change of use of land under this rule. The Heritage property allowed to be used as a Heritage Hotel under this rule may be used for commercial purpose up to maximum of 1000 sq. meters or 10 percent of plinth area of the existing heritage building whichever is less.(2)Change of use of land for the purpose of establishment of Heritage Hotel shall be permitted if their is 30 feet wide approach road as available :Provided that in case of Heritage Hotels, if parking arrangement is made available by the owner in premises or elsewhere and arrange for a dedicated alternative parking on a 40/60 feet wide road and provide for the park-and-ride system from hotel to parking place, the requirement of width of approach road shall not be applicable.(3)The person allowed to use for setting up of a Heritage Hotel under sub-rule (1) shall setup that Heritage Hotel within a period of three years :Provided that the said period may be extended by the State Government for a period of one year on the application of the person who was permitted to setup Heritage Hotel. If the said heritage property is not use within such extended period, the order permitting to setup Heritage Hotel shall be withdrawn or revoked by the Authorized Officer.(4)Notwithstanding anything contained in sub-rule (1), if the Authorized Officer, fails to dispose off the application for change of use of land for the establishment of Heritage Hotel within forty five days from the date of receipt of the completed application along with required documents, then such change of use of land shall be deemed as allowed.
