Section 8 in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
8. Setting up of Wind Energy farm.
(1)Wind Farm shall be set up within a period of 2 years from the date of allotment of land, failing which the land shall revert back to the State Government unless the period of two years is extended by the State Government under sub-rule (2).(2)If land shall not be used within the period as prescribed above, the State Government may extend the period as deemed proper for valid reasons. In such cases, the applicant shall move application through the Rajasthan Renewable Energy Corporation who after examination of the case, forward the same to the State Government with his comments.
