Section 2 in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
2. Definitions.
(1)"Act" means the Rajasthan Colonisation Act, 1954 (Rajasthan Act 27 of 1954);(2)"Colonisation Commissioner" means an officer appointed by the State Government as Colonisation Commissioner or Additional Colonisation Commissioner;(3)"Committee" means the Mandi Development Committee constituted under Condition 3 (1);(4)"Development" means and includes:-(i)Clearing, cutting, filling, levelling and scraping of the land;(ii)Horticulture and arboricultural operations;(iii)Providing services such as roads, lanes, paths, drainage, sewage, water supply, electricity and street lightening;(iv)Bringing water supply and electricity from the nearest possible supply points;(v)Constructing approach roads and providing outfall drains and sewers wherever necessary; and(vi)Utilising an area for the provision of community facilities e.g. parks, play grounds, schools, hospitals, dispensaries, welfare and community centres, places of entertainment, banks, Krishi Upaj Mandis, market compounds, post offices, police stations, fire stations, buildings required for the administration of the Mandi, cremation and burial grounds [dhobi ghats and warehouses.] [Substituted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69.](5)"Executive Officer" means a person appointed by the State Government to discharge and exercise the functions and powers of the Executive Officer of the Committee constituted under condition 3(1);(6)"Form" means a form annexed to these Conditions;(7)"Joint Family" means an undivided Hindu family and shall include in the case of the other persons a group or unit of members which are by custom or usage joint in estate or residence;(8)"Low Income group", means group of persons having an income up to Rs. [1500/-] [Substituted by Notification No. F. 18(46) Revenue/Col/76, dated 07.12.1988-Rajasthan Gazette, Part IV-(C), dated 16.03.1989, page 201, for the figure '400/-'] p.m. or such other limit as the State Government may from time to time fix;(9)"Mandi" means an area forming part of a Colony commanded by Bhakra or Indira Gandhi Canal Project which has been or may hereafter be declared by the State Government as 'A', 'B', 'A' or other class Mandi or shown as such in Schedule I;(10)"Obnoxious Industry" shall be deemed to be carried on or in any site or building erected on a site, if the site or building is used for any of the following purposes, namely:-(i)melting tallow, dressing raw hides, boiling bones, offal or blood;(ii)as a soap house, oil-boiling house, dyeing house or tannery;(iii)as a brick field, brick kiln, charcoal kiln, pottery or line kiln;(iv)as any other manufacturing house, engine house, store house or place of business from which offensive or unwholesome smells, gases, noises or smoke arise;(v)as a yard or depot for trade in un-slaked lime, hay, straw, thatching grass, wood charcoal, coal or other dangerously inflammable material; and(vi)as a Store-house for any explosive petroleum or inflammable material;(11)"Reserve price" means the price of plot as determined by the State Government from time to time after taking into consideration:-(i)The cost of land;(ii)The cost of Development; and(iii)The Administrative charges equal to 20% of (i) and (ii);(12)"Sale" means Transfer of lease hold rights for a period not exceeding 99 years and the words 'sell', 'sold', 'seller' and 'purchaser' shall mean accordingly;(13)"Schedule" means a Schedule appended to these Conditions;(14)"Area Development Commissioner" Indira Gandhi Canal Project, Bikaner" means an officer appointed by the State Government as such.
