Section 3(3) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
(3)Before submitting the application, the Developer shall select appropriate site of land available in the area where the wind farm is proposed to be set up. For this purpose, all required assistance shall be made available to the Developer by the local Revenue officials, including copies of revenue record and maps of the land available for allotment as per procedure prescribed under relevant rules/orders.
