Section 7 in The Rajasthan Land Revenue (Allotment and Conversion of Lands for the Construction of Seed Godowns) Rules, 1965
7. [ Restrictions on allotment/conversion. [G.S.R. 78, Dated 31-10-1983; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 29-12-83, page 272.]
(1)The following land shall not be allotted or converted under these rules-(i)agricultural land which has been allotted or converted, or has been reserved for allotment, for any special purpose or on special terms:(ii)land which is situated within 35 metres of any Railway boundary;(iii)land which is situated within the distance indicated below from the central line of the following roads-(a)National Highways 100 metres.(b)State Highways 50 metres.(c)District Roads 30 metres.(2)No land which is situated within the Municipal limits of a town or a city having a population of more than 50,000 shall be allotted of converted under these rules without the prior approval of the State Government.]
