[27 November 2007] In exercise of the powers conferred by section 1O0
of the Rajasthan Land Revenue Act, 1956 the State Government hereby makes the
following rules further to amend the Rajasthan Land Revenue (Industrial Areas
Allotment;) Rules, 1959, namely: (i) These rules may be called
the Rajasthan Land Revenue (Industrial Areas Allotment) (Amendment) Rules,
2007. (ii) They shall come into force
at once. The existing rule 1-A, 1-AA of the Rajasthan Land
Revenue (Industrial Areas Allotment) rules, 1959 hereinafter referred to as the
said rules, shall be substituted by the following, namely:-- "1A Definition: - In these rules, unless there
is anything repugnant to the subject or context; (i) "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; (ii) Industrial Area means an
area o f land which may have been reserved and set apart or may hereafter be
reserved or set apart under section 92 of the Rajasthan Land Revenue Act, 1956,
for the purpose of-setting such industry or, industries including essential
welfare and supporting services e.g. post office, labour colony, residential
colony/housing complex and township, educational institution, R.S.E.B. power station
and water and sewerage facility es dispensary or hospital, police fire service
station, bank, weighbridge/shops and markets, cinema, hotel and restaurant and
petrol pump; (iii) IT Industry means IT
Hardware, Software Industry, IT Services. IT Enable Services, IT Infrastructure
and IT Training Institutions. It shall cover development, production and a
service related to IT Products and includes IT and Telecommunications; (iv) IT Enabled Service means any
product or service that is provided or delivered using the resources of
information and Communication Technology: (v) IT means information
technology; (vi) Peripheral bait means the
peripheral belt as indicated in the Master Plan or Master Deve? lopment 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 Deve? lopment 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, whole village shall be
deemed to be within the peripheral belt (vii) Rural Area means an area
which is not included in the notified area of urban bodies and their
urbanisable limits or periphery belt; (viii) 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 acco? mmodation, having at least
fifty tents along with bathroom and toiled facilities; (d) a holiday resort providing
sports and recr? eational facilities,
riding, swimming and social amenities with boarding & loading arrangements
in cottages: and (e) an amusement park providing
various type of rides, games and amusement for children as well as for adults. (ix) 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)." After the existing clause(b) to the rule 2 of the
said rules, fallowing pew clause (bb) shall be inserted, namely:-- "(bb) -
for the setting up of IT Industries, Government land shall be allotted by the
State Government in the Revenue Department on the recommendation of the
Department of Information Technology and Communication". ? After the existing rule 3A of the said rules
following proviso shall be inserted, namely: -- "Provided that for the allotment of Government
agricultural land for setting up of IT Industries in rural areas, the price of
the land shall be charged from the allotee at the rate of 75% market rate
determined by the District level committee of the same class of agricultural
land subject to the condition that the IT Industry should be established before
31 March 2012". [No.F.9 (234) Rev.VI/2007/57] By order of the
Government K. G. Agarwal Deputy Secretary to Govt.Rajasthan Land Revenue (Industrial Areas
Allotment) (Amendment) Rules, 2007