Section 12(2) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
(2)Without prejudice to the generality of provisions contained in sub-rule (1),(ii)when the order allotment are issued, the lease deed shall be signed by the Collector. only after Security Money is deposited by the Power Producer with the RREC as per the provisions of said Policy and premium as per these rules.(ii)where lease deed is not executed in prescribed time the allotment shall automatically be cancelled.(iii)the Power Producer shall follow the time frame for completion of project and running the same.
