Section 2 in The Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Construction of Cinemas, (X X X) and Establishment of Petrol Pumps or Medical Facilities) Rules, 1978
2. Definitions.
- In these rules, unless the context otherwise requires-(a)'Act' means the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956):(b)'Cinema' means the entire area licensed for cinematographic exhibitions and includes all appurtenances, plants and apparatus located thereon:Inserted by Notification No. G.S.R. 6, dated 18.4.2006 (w.e.f. 26.10.1978).[(bb) 'Chief Controller means the Chief Controller of explosive appointed under the Explosive Rules, 1983 made under the Explosive Rules, 1983 made under the(c)'Form' means a form appended to these rules:(d)'Government' and 'State' respectively means the Government and the State of Rajasthan:(e)'Hotel' means a building or a part of a building where lodging with or without board or other service is by way of business, provided for a monetary consideration:(ee)[ 'Medical facilities' means Hospitals, Diagnostic centres and Nursing Homes as approved by the Government in the Medical and Health Department for rural area excluding charitable medical institutions.] [G.S.R. 52, Dated 20-8-1996; published in Rajasthan Gazette Extraordinary Part 4-G(I), Dated 27-8-96, page 105(3).](f)'National value' shall mean and include conversion charges as may be prescribed and penalty in cases of regularisation, plus the cost of land m case of encroachment on Government agricultural land:(g)"Periphery village" means a village situated within a distance of half a mile of the boundary of a municipal area: and(h)'Petrol pump' means the place where petroleum, diesel, crude oil and any other oil and products being used in automobiles are kept for sale and includes a service station and such constructions as may be necessary.(i)[ x x x] [G.S.R. 55, Dated 26-8-1998; published in Rajasthan Gazette Part 4-C(I), 4-9-98, page 167(2).](2)Words and expressions, not defined in these rules but defined in the Art, shall, wherever used in these rules, be constructed to have the meaning assigned to them in the Act.
