Section 3 in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
3. Application for allotment.
(1)The application for allotment of Government land for setting up a wind farm shall be submitted by the Developer in Form "A", duly completed, to the Rajasthan renewable Energy Corporation. The application shall be processed and recommended by the RREC to the District Collector, if found complete in all aspects and the applicant fulfills all the requirements for allotment of land as per the policy for promoting generation of electricity through non-conventional energy sources declared by the Energy Department, Government of Rajasthan, from time to time.(2)If the Collector is satisfied with the proposals in all respects, he shall send the record with his comments to the State Government.(3)Before submitting the application, the Developer shall select appropriate site of land available in the area where the wind farm is proposed to be set up. For this purpose, all required assistance shall be made available to the Developer by the local Revenue officials, including copies of revenue record and maps of the land available for allotment as per procedure prescribed under relevant rules/orders.
