Section 8 in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
8. Restriction on use of land for any other purposes.
- The land allotted under these rules shall be used strictly for the purposes of setting-up of Renewable Energy Power Plant. The Power Producer shall neither use, nor allow, the land to be used for any other purpose and shall not make any constructions on the said land other than that Which is required for the setting, operations and maintenance of the Renewable Energy Power Plant and evacuation of the energy generated thereof.
