Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Land Revenue (Industrial Areas Allotment) (Amendment) Rules, 2007 [27 November 2007] CONTENTS 1. Short title and Commencement 2. Substitution of rule 1-A and 1-AA 3. Amendment of rule 2 4. Amendment of rule 3A Rajasthan Land Revenue (Industrial Areas Allotment) (Amendment) Rules, 2007 [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: 1. Short title and Commencement :- ( i ) These rules may be called the Rajasthan Land Revenue (Industrial Areas Allotment) (Amendment) Rules, 2007. (ii) They shall come into force at once. 2. Substitution of rule 1-A and 1-AA :- 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)." 3. Amendment of rule 2 :- 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 Depart ment of Information Technology and Communi cation". 4. Amendment of rule 3A :- 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.