Section 8(7) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(7)[ No conversion charges shall be payable for conversion of land upto an area of 4,65,000 square meters for establishment of,-(a)Information Technology Park or Information Technology Campus notified by the Department of Industries or Department of Information Technology and Communication; and(b)Information Technology Industries i.e. Information Technology or Information Technology Enabled Service Unit or Company on the condition that such part, campus unit or company on the condition that such part, campus unit or company, as the case may be, shall abide all the provisions of the Environment (Protection) Act, 1986 and rules and regulations made thereunder.]
