Section 6 in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
6. Assessment of premium and Annual Lease Rent.
(1)The lease rent payable on the land allotted for setting up of Renewable Energy Power Plant shall be paid annually.(2)[ Annual rent shall be charged at the rate of 5% per annum of the premium as specified in sub-rule (3) for 2 years from the date of allotment which shall be enhanced thereafter for every year at the rate of 5% per annum of the previous year.] [Substituted by Notification No. G.S.R. 18, dated 6.8.2014 (w.e.f. 18.6.2007).](3)Premium of whole of the land allotted for Renewable Energy Power Plant shall be [equal to] [Substituted '10% of' by Notification No. G.S.R. 18, dated 6.8.2014 (w.e.f. 18.6.2007).] the market price of the land calculated on the basis of market value determined by the DLC. After 30 years if the lease is renewed for a further period of 10 years, the premium shall be [equal to] [Substituted '10% of' by Notification No. G.S.R. 18, dated 6.8.2014 (w.e.f. 18.6.2007).] the market price of the land arrived at by the D.L.C., at the time of renewal.(4)The ownership of the land shall continue to vest in the State Government.(5)The Power Producer or Developer shall be liable to pay annual rent and premium for the whole of the allotted land irrespective of the fact that he has utilized only a part or portion of the land for erecting structures and installing machines for the generation of electricity from the Renewable Energy Power Plant.
