Section 4 in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
4. Period of allotment and terms and conditions of lease.
(1)After receiving the proposal from the District Collector under sub-rule (5) of rule 3, allotment of land for setting up of Renewable Energy Power Plant may be made by the State Government.(2)Land for Renewable Energy Power Plant shall be initially allotted on lease hold basis for a period of 30 years from the date of allotment. The lease may be renewed for a further period of 10 years.(3)On the expiry of lease period the land allotted under these rules shall revert back free from all encumbrances to the State Government.(4)The lessee shall abide by all the terms and conditions prescribed in the lease deed.(5)Every Power Producer shall abide by all the terms and conditions of allotment and directions issued by the State Government and R.R.E.C. from time to time.(6)The Lease holder shall have limited rights in the land allotted to him for the purpose of setting up Renewable Energy Power Plant.(7)The lease-holder in the lease period, may assign his interest to any financial institution for the purposes of taking loan for establishing or developing the Renewable Energy Power Plant, such assignment shall be subject to first charge of the Government.
