Section 9(3) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
(3)Whenever any leased area is sub-divided as a consequence of sub-lease under sub-rule (2), all terms and conditions of lease as applicable to the lessee shall also be applicable to the sublessee except lease rent. The Sub-lessee in the sub-lease period, may assign his interest to any financial institution for the purpose of taking loan for establishing or developing [Wind Farms, Wind Power Plant, Solar Parks and Solar Power Plant] [Substituted 'Wind Energy Farm' by Notification No. G.S.R. 40, dated 24.11.2014 (w.e.f. 18.6.2007).], such assignment shall be subject to first charge of the Government.
