Section 6(3) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
(3)Premium of whole of the land allotted for Renewable Energy Power Plant shall be [equal to] [Substituted '10% of' by Notification No. G.S.R. 18, dated 6.8.2014 (w.e.f. 18.6.2007).] the market price of the land calculated on the basis of market value determined by the DLC. After 30 years if the lease is renewed for a further period of 10 years, the premium shall be [equal to] [Substituted '10% of' by Notification No. G.S.R. 18, dated 6.8.2014 (w.e.f. 18.6.2007).] the market price of the land arrived at by the D.L.C., at the time of renewal.
