Section 10 in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
10. Change in purpose of Conversion.
- [(1) If a person, after the issue of conversion order under Rule 9 for any specific purpose, intends to use it other non-agricultural purpose, he may submit an application online or in physical format in Form-C along with a copy of receipt as proof of deposit of the payment of the difference amount of conversion charges, if any. If application is submitted online then hard copy of complete application shall also be required to produce within 7 days to the prescribed authority.] [Substituted by Notification No. G.S.R. 51, dated 17.10.2016 (w.e.f. 5.4.2007).](2)If a person after issue of conversion order under rule 9 for establishment of a Tourism unit which is not covered under the definition of Tourism unit or at any time convert an established Tourism Unit into such unit which is not covered under the definition of a Tourism Unit, then such unit shall be treated as a commercial unit and he shall be liable to pay difference of conversion charges accordingly. The prescribed authority shall issue a revised conversion order.(2-A) If a person at any time after issue of conversion order for the purpose of establishment of green category industry under these rules, converts the established industry .(3)If a person, to [Whose land has teen converted] [Expression Substituted vide Notification No. F9(217) Revenue 6/2008/13 dated 11.6.2009 Published in Rajasthan Gazette Part IV-c (i) dated 22.6.2009.] under any Rules framed under the Act before the commencement of these Rules for any specific nonagricultural purpose, intends to use it for any other non-agricultural purpose, he shall submit an application to the prescribed authority in Form "C" and shall deposit the conversion charges as prescribed under these rules.(4)The prescribed authority shall follow, the same procedure as laid down in sub-rules (3), (4), (5) and (6) of rule 9 in disposing off an application under sub-rule (1) or [sub-rule (3)] [Expression Substituted vide Notification No. F9(217) Revenue 6/2008/13 dated 11.6.2009 Published in Rajasthan Gazette Part IV-c (i) dated 22.6.2009.] and issue a revised conversion order in Form "D".
