Section 3(1) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
(1)The application for allotment of Government land for setting up a wind farm shall be submitted by the Developer in Form "A", duly completed, to the Rajasthan renewable Energy Corporation. The application shall be processed and recommended by the RREC to the District Collector, if found complete in all aspects and the applicant fulfills all the requirements for allotment of land as per the policy for promoting generation of electricity through non-conventional energy sources declared by the Energy Department, Government of Rajasthan, from time to time.
