Section 2 in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
2. Definitions.
(1)In these rules, unless the context otherwise requires-(a)"Developer" means a person who develops Wind Farms and transfers the same to the Investors;(b)"LLC" means District Level Committee constituted by the State Government for a District to fix the price of land for the purpose of registration of documents under the Rajasthan Stamp Rules, 2004.(c)"Form" means the Form appended to these rules.(d)"Investor" means Rajasthan Renewable Energy Corporation;(e)"R.R.E.C" means Rajasthan Renewable Energy Corporation; and(f)"Wind farm" means a place where wind turbine generator is set up to generator is set up to generate electricity through use of wind energy.(2)Words and expressions used but not defined in these rules shall have the same meanings as assigned to them in the Rajasthan Land Revenue Act, 1956
