Section 2(1) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(1)In these rules, unless there is any thing repugnant to the subject or context;(a)"Act" means the Rajasthan Land Revenue Act, 1956 (Rajasthan. Act No. 15 of 1956):(aa)[ "Agri-business" means large-scale business that derives most of its revenue from agriculture and shall include production, processing, manufacturing and distribution of agricultural products. [Inserted vide Notification No. F. 6(6) Rev-6/92/Part/24 dated 14-10-2010. published in Rajasthan Government Gazette Part (IVC) dated 29-12-2010.](aaa)"Agro processing" means process that use agricultural products, agri-waste and intermediate agricultural products to produce products in a manner that there is a transformation in the nature of the agricultural product at the six digit level in the Indian Trade Classification (Harmonised System) and there must be at least 30% value addition.](aaaa)[ "Ceiling area" means the maximum area of agricultural land as defined in clause (d) of Section 2 of the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Act No. 11 of 1973);] [Inserted by Notification No. G.S.R. 51, dated 17.10.2016 (w.e.f. 5.4.2007).](b)"Commercial purpose" means the use of any premises for any trade or commerce or business, which shall include a shop, commercial establishment, bank, office, guest house, hostel, hotel, restaurant, dhaba (whether pucca or temporary structure), show-room, cinema, multiplex, petrol pump, explosive magazine, weigh bridge, godown, workshop or any other commercial activity and shall also include the use thereof partly for residential and partly for commercial purposes but shall not include tourism units;(c)"Developer" means a person, who desires or undertakes sub-division, reconstitution or improvement of plots;(d)District Level Committee' means the committee constituted by the State Government for a district from time to time under clause (b) of sub-rule (1) of rule 2 of the Rajasthan Stamps Rules, 2004;(e)"Form" means a form appended to these rules,(ee)[ Hydrocarbon exploration purpose means use of land for the purpose of exploration and production of hydrocarbons including its processing and storage facilities like terminals, well pads, warehouses, pipelines and its associated facilities.] [Inserted by Rajasthan Notification No. G.S.R. 35, dated 24.4.2017 (w.e.f. 5.4.2007).](f)[ "Industrial Areas/Industrial Estate" means an area of land developed by the Rajasthan Industrial Development and Investment Corporation or private investors as the case may be, for setting up an industry or industries including essential welfare and supporting services e.g. Post Office, Residential colony for employees, Educational Institutions, Cold storage,, Pollution control treatment plant, Electric Power Station, and Water-supply and Sewerage facilities, Dispensary or Hospital, Bank, Police Station, Fire-fighting Station, Weigh bridge;] [Substituted by G.S.R. 6 Notification No. F 6(6) Revenue 6/92/Part/8 dated 20-3-2008 Published in Rajasthan Gazette Part (IV)(C) I dated 5-4-2008.](g)"Industrial purpose" means the use of any premises or workshop or an open area for any industry including information Technology Industry, whether a small or medium or large scale unit, or a tourism unit and shall include a brick kiln or a kiln but shall not include any premises used for a purpose as defined in clause (b),(h)"Institution purpose" means the use of any premises or an open area by any establishment, organization or association for the promotion of some object specially of general utility, charitable, educational or like nature, except public utility purpose;(i)"Medical facilities" shall include Clinics, dispensaries, Medical hospitals, diagnostic centres and Nursing-homes;(j)"Master Plan Area" means the area covered by Master Plan prepared and approved for any urban area in accordance with the provisions of the Rajasthan Urban Improvement Act. 1959 (Act no. 35 of 1959), Jaipur development Authority Act. 1982 (Act No.25 of 1982);(jj)[ "Micro and small enterprise" means micro and small enterprise as defined in the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act No. 27 of 2006)) and] [Inserted by Notification No. G.S.R. 51, dated 17.10.2016 (w.e.f. 5.4.2007).](k)"Peripheral Belt" means the peripheral belt as indicated in the Master Plan or Master Development Plan of a city or a town prepared under any law for time being in force and where there is no Master Plan or Master Development Plan or where peripheral belt is not indicated in such plan, the area as may be notified by the State Government in the Urban Development and Housing Department from time to time and where any part of a village falls within the peripheral belt, the whole village shall be deemed to be within the peripheral belt;(l)"Person" means a human being and shall include a firm, registered society, association of persons, corporate body or any other legal person;(ll)[ "Petroleum and petrochemical installation" means any premises wherein any place has been specially prepared for the storage of petroleum in bulk, but does not include a well-head tank or a service station;] [Inserted by Notification No. G.S.R. 22, dated 8.5.2015 (w.e.f 5.4.2007).](m)"Prescribed Authority" means the authority as prescribed in rule 9;(n)"Public Utility Purpose" means dharmshala, religious place, gaushala or public park;(o)"Rural Area" means an area which is not included in the notified area of urban bodies and their periphery belts;(p)"Residential unit" means use of any premises for dwelling of human beings not exceeding area of [2500] [Substituted for '1250' Notification No. F9(101) Revenue-6/2008/20 dated 17.9.2008 Published in Rajasthan Gazette Extraordinary Part IV-c (i) dated 26-9-2008.] sq. meters;(q)"Residential Colony/Project" means residential plots/flats/house being developed by Developer to sale further to interested persons;(qq)[ 'SEZ' means Special Economic Zone notified under the provisio to sub-section (4) of section 3 and sub-section (1) of section 4 of the Special Economic Zone Act, 2005 (Act No. 28 of 2005) including free trade and warehousing zone.] [New Cluase (qq) inserted vide Notification No. F. 6(6) Revenue VI/92/Part IV/13 dated 15.5.2008, published in Rajasthan Gazette Part IV-C(I) dated 26.5.2008.](qqq)[ "service station" means any premises specially prepared for the fuelling of motor vehicles and includes such places within the premises which have been specially approved by the licensing authority for the servicing of motor vehicles and for other purposes;] [Inserted by Notification No. G.S.R. 22, dated 8.5.2015 (w.e.f 5.4.2007).](qqqq)[] [Renumbered '(r)' by Notification No. G.S.R. 51, dated 17.10.2016 (w.e.f. 5.4.2007).] "Tourism Unit" means tourism project of the following categories approved by the Tourism Department, Government of Rajasthan-(a)a heritage hotel,(b)any other hotel with accommodation of 25 rooms and more;(c)a camping site with furnished tented accommodation, having at least fifty tents along with bathroom and toilet facilities;(d)a holiday resort providing sports and recreational facilities, riding, swimming and social amenities with boarding and lodging arrangements ill cottage;(e)an amusement park providing various type of rides, games and amusement for children as well as for adults; and(f)a restaurant or project costing more than 1 crore rupees (verified by SDO),(r)[ 'Tourism Unit' means tourism project of the following categories approved by the Tourism Department, Government of Rajasthan - [Substituted by Notification No. G.S.R. 6, dated 20.3.2008.](a)s heritage hotel,(b)any other hotel with accommodation of 25 rooms and more:(c)a camping site with furnished tented accommodation, having at least fifty tents along with bathroom and toilet facilities;(d)a holiday resort providing sports and recreational facilities, riding, swimming and social amenities with boarding and lodging arrangement in cottage;(e)an amusement park providing various type of rides, games and amusement for children as well as for adults; and(f)a restaurant or project costing more than 1 crore rupees (verified by SDO)](s)"Urban Bodies" means bodies constituted under the Rajasthan Municipalities Act, 1959 or the Rajasthan Urban Improvement Act, 1959. (Act No. 35 of 1959) or the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982) and(t)[ "Wind Power Plant" means a group of wind tubines in the same location used for production of election power.] [Added by Rajasthan Notification No. G.S.R. 31, dated 24.4.2013.]
