Section 3 in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
3. Application for allotment.
(1)The Power Producer shall select appropriate site of land available in the area where the Renewable Energy Power Plant is proposed to be set up.(2)The application for allotment of Government land for setting up Renewable Energy Power Plant shall be submitted by the Power Producer in Form "A", duly completed, to the Rajasthan Renewable Energy Corporation.(3)Every application shill be given a registration number by RREC and list of registered application shall be displayed on the Notice Board of RREC.(4)The application shall be processed and recommended by the RREC to the District Collector, if found complete in all aspects and if 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.(5)If the Collector after considering the application is satisfied that the proposals are complete in all respects, he shall send the application with his comments to the State Government.
