Section 6(5) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
(5)The Power Producer or Developer shall be liable to pay annual rent and premium for the whole of the allotted land irrespective of the fact that he has utilized only a part or portion of the land for erecting structures and installing machines for the generation of electricity from the Renewable Energy Power Plant.
