Section 9 in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
9. Restriction on use of land for any other purposes.
- The land allotted under these rules shall be used strictly for the purposes of setting-up of Wind Farm. The developer/invester shall not put the land of further sub-lease for any other purpose or shall not make any constructions on the sad land other than that is required for the setting, operation and maintenance of the wind Farms and evacuation of the energy generated thereof.
