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Rajasthan Imposition Of Ceiling On Agricultural Holdings (Amendment) Act, 2020

Rajasthan Imposition Of Ceiling On Agricultural Holdings (Amendment) Act, 2020

Rajasthan Imposition Of Ceiling On Agricultural Holdings (Amendment) Act, 2020

?[11 September 2020]

An Act further to amend the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973.

Be it enacted by the Rajasthan State Legislature in the Seventy-first Year of the Republic of India, as follows:-

Section - 1. Short title and commencement :-

(1)     This Act may be called the Rajasthan Imposition of Ceiling on Agricultural Holdings (Amendment) Act, 2020.

(2)     It shall come into force at once.

Section - 2. Amendment of section 17, Rajasthan Act No. 11 of 1973 :-

In section 17 of the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Act No. 11 of 1973),-

(i)       after the existing sub-section (5) and before the existing sub-section (6), the following new sub-section shall be inserted, namely:-

"(5-A) Nothing in sub-sections (1) to (4) shall apply to a person who has acquired or acquires any land in excess of the ceiling area applicable to him and has proposed or proposes to use the said land for the purpose of Solar Farm/Park, Solar Plant/Solar Power Plant or related activities as defined in Rajasthan Solar Energy Policy, 2019 or Wind Farm, Wind-Solar Hybrid Projects or related activities as defined in Rajasthan Wind and Hybrid Energy Policy, 2019 for the generation of solar or wind power:

Provided that such person shall have to-

(i)       submit an application to the State Government within one year from the date of coming into force of the Rajasthan Imposition of Ceiling on Agricultural Holdings (Amendment) Act, 2020 (Act No. 20 of 2020) or within a period of one year from the date of acquisition of land, for the purpose of using such land for setting up Solar Farm/Park, Solar Plant/Solar Power Plant, or Wind Farm, Wind-Solar Hybrid Projects or related activities. The State Government may entertain such application after expiry of one year if the applicant satisfies the State Government that there were sufficient reasons for not moving the application within the period of one year;

(ii)      commence the use of said land for development of Solar Farm/Park, Solar Plant/Solar Power Plant, or Wind Farm, Wind-Solar Hybrid Projects or related activities within a period of three years from the date of permission to use the said land for such purpose. The State Government on sufficient cause being shown may extend the period by further period of two years."; and

(iii)     in sub-section (7), the existing expression "in sub-section (5) or sub-section (6) contravenes the provisions of sub-section (5) or sub-section (6)", the expression "in sub-section (5), (5-A) or sub-section (6) contravenes the provisions of subsection (5), (5-A) or sub-section (6)" shall be substituted.