Section 12A in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
12A. [ Allotment of Land to the R.R.E.C. or Rajasthan Solar Park Development Company Limited. [Inserted by Notification No. G.S.R. 18, dated 6.8.2014 (w.e.f. 18.6.2007).]
- Land may be allotted to the R.R.E.C. or Rajasthan Solar Park Development Company Limited for setting up and developing Solar Park, on the following terms and conditions, namely: -(i)The land shall be allotted on lease hold basis for a period of 99 years;(ii)The premium to be charged for the allotment of government land for setting up and developing Solar Park shall be equivalent to 25% of the DLC of the same class of agricultural land in the vicinity and shall be determined accordingly;(iii)Lease rent shall be payable at the rate of Rs. 1/- per acre per annum;(iv)The R.R.E.C. or Rajasthan Solar Park Development Company Limited, may sub-lease the leased land or part thereof for setting up and developing Solar Park for solar plant/ solar powder plant / solar PV power plant/solar thermal power plant/solar farm purposes;(v)The R.R.E.C. or Rajasthan Solar Park Development Company Limited, may levy and recover such lease rent and other charges as may determined by it, in respect of the lands sub-leased by it;(vi)The periods of the sub-leases shall be determined by the R.R.E.C. or Rajasthan Solar Park Development Company Limited, but such period shall not exceed 30 years, in all, in any case.(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(viii)The sub-lessees of the R.R.E.C. or Rajasthan Solar Park Development Company Limited shall continue to be governed by all other terms and conditions prescribed in these rules and any other analogous rules that may be promulgated or orders that may be issued, in this behalf by the State Government.]
