Section 10(6) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
(6)In case of sub-lease, following conditions shall also be applicable; namely-(i)the Lessee can make sub-lease only after taking prior permission of the State Government;(ii)the sub-lease shall be liable to make payment of charges specified under these rules;(iii)the sub-lease shall be permissible only for the purposes for which the land was leased out to the Lessee;(iv)sub-lease period shall not exceed the remaining period, of the original or renewed lease period, as the case may be;(v)the terms and conditions applicable to lessee shall mutatis mutandis apply to all sub-lessees unless otherwise specified by the State Government;(vi)the rights and liabilities between the Developer (Lessee) and- investor (sub-Lessee) shall be determined among themselves and those shall not be binding on the State Government.(vii)the State Government shall not be liable for any dispute arising between the lessee and sub-Lessee; and(viii)any other conditions which may be specified by the State Government, from time to time.
