Section 11A in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
11A. [ Allotment of land to the Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation.] [Inserted by G.S.R. 80, Dated 23-12-1983; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 2-1-84, p. 206.]
- Land shall be allotted to the Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] for setting up and developing Industrial Areas, on the following terms and conditions:-(i)The land shall be allotted on lease hold basis for a period of 99 years:(ii)[ The premium to be charged for the allotment of government land for industrial purposes shall be equivalent to the prevailing market price of the same class of agricultural land in the vicinity and shall be determined accordingly by the Colonization Commissioner in the Rajasthan Canal Project Colony Area and by the Collector concerned in other areas: [Substituted by Rajasthan Notification No. G.S.R. 36, dated 20.6.2017 (w.e.f. 2.1.1960).]Provided that no premium for allotment shall be charged from Rajasthan State Industrial Development and Investment Corporation where the land has been purchased by the Rajasthan State Industrial Development and Investment Corporation or acquired for Rajasthan State Industrial Development and Investment Corporation after its incorporation and the compensation is paid by the Rajasthan State Industrial Development and Investment Corporation.][Provided [further] [Inserted by G.S.R. 35, Dated 4-3-1991; published in Rajasthan Gazette Part 4(Ga)(I), Dated 7-3-91, p. 100.] that no premium for allotment [***] [Deleted 'or conversion' vide Notification No. F. 6(6) Rev-6/2001/28, dated 6.10.2003 (w.e.f. 2.1.1960).] shall be charged from Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] where the land has been purchased by Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] or acquired for Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] [after its incorporation] [Inserted by G.S.R. 26, Dated 6-7-1995; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 10-7-95, p. 55(2).] and the compensation is paid by Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 26, Dated 6-7-1995; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 10-7-95, p. 55(2).]][Provided that the premium to be charged for the allotment of Government Land for RIICO Ltd for Industrial purpose shall be equivalent to 25% of the prevailing market price of the same class of agricultural land in the vicinity since 15.11.2002 and shall be determined accordingly, by the Colonisation Commissioner in the Rajasthan Canal Project Command Area and by the Collector concerned in other areas.] [Inserted vide Notification No. F6(6) Rev. 6/94 Part/13 dated 10.3.2003, published in Rajasthan Gazette Part dated 27.3.2003 (w.e.f. 2.1.1960).](iii)Lease rent shall be payable at the rate of Re. 1/- per acre per annum;(iv)The Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] may sub-lease the leased land or part thereof, for industrial purpose [including essential welfare and supporting services: [Inserted by G.S.R. 83, Dated 4-11-1991; published in Rajasthan Gazette Part 4(Ga)(I), Dated 9-1-1992, p. 153.]Provided that in the case of Diamond and Gem Development Corporation to whom the land has already been leased out by RIICO for 90 years, the sub-lessee i.e. DGDC may further sublet and the terms and conditions and other provisions contained in the rules in so far as they relate to RIICO shall mutatis mutandis apply to DGDC also as if the land in question has been let out to them by State Government and rule 11-A ibid.][Provided further that where land was allotted and converted in favour of Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 26, Dated 6-7-1995; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 10-7-95, p. 55(2).] after its incorporation for industrial purpose but land was used for essential welfare and supporting services, such allotment and conversion shall be deemed to be for industrial purpose.][(vi-a) The sub-lessee of the Rajasthan State Industrial Development and Investment Corporation Limited may Further sub-leased land or part thereof on such terms and conditions as may he mutually agreed between such sub-lessee and subsequent sub-lessee. The terms and conditions applicable to sub-lessee shall also mutalis mutandis apply to such subsequent sub-lessee:] [Inserted vide Notification No. F. 6(6) Rev. 6/94/37, dated 12.10.2000, published in Rajasthan Gazette Extraordinary Part 4(Ga)(1), dated 20.10.2000.](v)The Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] may levy and recover such lease rent and other charges as may be determined by it, in respect of the lands sub-leased by it;(vi)The periods of the sub-leases by the Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] shall be determined by it, but shall not exceed 99 years, in all, in any case;(vii)The land shall revert to the Government free of all encumbrances and without payment of any compensation in case the Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] or any of its sub-lessees, use it for any purpose other than industrial [including essential welfare and supporting services] [Inserted by G.S.R. 83, Dated 4-11-1991; published in Rajasthan Gazette Part 4(Ga)(I), Dated 9-1-1992, p. 153.], or commit breach of any other condition of the lease or sub-leases;(viii)The sub-lessees of the Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] shall continue to be governed by all other terms and conditions prescribed in these rules, and any other analogous rules that may be promulgated or orders that may be issued, in this behalf by the State Government.]
