Section 13(2) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
(2)Without prejudice to the generality of provisions contained in sub-rule (1).(i)every application shall be given a registration number by RREC and the list of registered applications shall be displayed on the notice Board of RREC.(ii)when orders of allotment are issued, the lease deed shall be signed by the Collector only after deposit Security Money by the Developer with the RREC as per the provisions of said policy.(iii)the power producer shall initiate activities on the identified/allotted land only after the Lease Deed is executed.(iv)the allotment of land shall be cancelled if power project is not completed within the time frame specified above in rule 8.(v)where for want of deposit of security amount or otherwise the Lease Deed is not executed by the Developer in prescribed time, the priority of such Developer shall be lapsed:Provided that the developer after losing priority shall, however, be eligible for applying afresh and seeking re-registration of project, if application is filed within 30 days from the date of lapse of priority.(vi)the Developer shall follow the time frame for completion of project and running the same.(vii)land other than Government land shall be procured by the Developer at his own cost and permission shall be sought for establishment of Wind Energy Farm from appropriate authorities in accordance with law.
