Section 9(2) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
(2)[ Where the Developer desires to sub-lease any of the area or part of the area allotted to him and his interest in the leased area for the propose of generating the wind energy or solar energy, he may be allowed to do so by the Collector or [recommendation of R.R.E.G., and on payment of fifty percent of prevailing market value of land after deducting premium charged under sub-rule (3) of Rule 6] [Substituted by Notification No. G.S.R. 40, dated 24.11.2014 (w.e.f. 18.6.2007).] The transferee shall pay fifty percent additional lease rent annually.]
