Section 10(4) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
(4)Whenever any leased area is sub-divided as a consequence of sub-lease under sub-rule (3), all terms and conditions of lease as applicable to the lessee shall be applicable to the sub-lessee except lease rent. The sub lessee may be allowed in sub-lease period to assign his interest to any financial institution for the purpose of taking loan for establishing or developing Wind Energy Farm by the Collector, with the consent of Developer and prior approval of the State Government.
