Section 6 in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
6. Land not available for allotment.
- No land shall be allotted under these rules, if-(i)falling within the boundary limits of any Railway line. National Highway, State Highway or any other road maintained by the Central or State Government or any Local Authority as specified in any act or Rules or within the limit specified in the guidelines given by the Indian Road Congress from time to time or falling within the 100 ft. from the middle of any road or any rural pathway which linked villages or public places, wherther shown in the revenue map of a village or not.(ii)falling within the radius of 1.5 km. of outer limits of inhabitancy (abadi) of a Village.
