Section 12A(vii) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
(vii)The Land shall revert to the Government free of all encumbrances and without payment of any compensation, in case the R.R.E.C. or Rajasthan Solar Park Development Company Limited or any of it's sub lessees, use it for any purpose other than solar plant/solar power plant/ solar PV power plant/solar thermal power plant, including essential welfare and supporting services or commit breach of any other condition of the lease or sub-leases; and
