Section 11(4) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
(4)The amount received from disposal of Articles shall first of all be adjusted towards the dues, if any, standing expenses incurred for removal of structures/ machineries and those incurred on disposal of these articles and any residue sum shall he remitted to the Developer/Investor.
