Section 25E in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
25E. Circumstances in which sanction may be accorded.
- [(1)] [Substituted and renumbered by Notification No. BR/F. 45 (Misc.) RA/64/30465, dated 26-7-1964, Published in Rajasthan Gazette, Part IV-C, Extraordinary, dated 27-7-1964.] In according sanction the Tehsildar shall take into consideration the following matters :-(i)whether the proposed construction would definitely be an improvement within the meaning of clause (19) of Section 5 of the Act;(ii)if the construction for which sanction is applied for a dwelling house whether the construction of the proposed dwelling house on the holding is absolutely necessaiy for agricultural purpose;(iii)whether the proposed construction would. be too costly for the purpose for which it is intended;(iv)whether the applicant has already got a building for the convenient or profitable use or occupation of the holding in its immediate vicinity and if so, what is the Justification for having a dwelling house on the holding itself;(v)whether the applicant has a residential house in the Abadi of the village and if so whether the construction of a dwelling house on the holding itself is absolutely essential for agricultural purpose;(vi)if the construction for which sanction is applied for is a cattle shed, whether a cattle-shed or cattle-shed already exists or exist on the holding and if so, whether the construction of a further cattle-shed is necessary in consideration of the number of cattle belonging to the applicant; and whether the area to be covered by the proposed cattle-shed is excessive;(vii)if the construction for which sanction is applied for is a store house, whether a store house or store houses already exists or exist on the holding and if so whether the construction of a further store house is necessary in consideration of the total annual produce for which storage accommodation is required; and whether the area to be covered by the proposed store house is excessive;(viii)if the construction for which sanction is applied for is some construction other than a dwelling house, cattle-shed or store house, the Tehsildar shall consider whether any such construction is essential for the convenient or profitable use or occupation of the holding;[(viii-A) whether the proposed construction would be within one hundred yards of the railway boundary, or of the national highway, or any road maintained by the State Government or a Municipality.] [Inserted and Submitting vide Notification No. BR/F. 45 (Misc.) RA./64, 304645, dated 26.7.1964.](2)[ Where the area of the holding exceeds thirty acres, the maximum area to be covered by dwelling houses, cattle-sheds, store houses and other constructions shall not exceed two thousand four hundred and twenty square yards and where the area of the holding does not exceed thirty acres, the maximum area to be covered by any such improvement shall not exceed one thousand square yards :Provided that there shall not be more than one dwelling house for the use of the tenant or the land holder on his holding.] [Inserted and Substituted by vide Notification No. BR/F. 45 (Misc.) RA./64, 304645m dated 26-7-1964, Published in Rajasthan Gazette, Part IV-C, Extraordinary, dated 27-7-1964.]
