Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007

(3)All Lands allotted for establishment of Renewable Energy Power Plant and lease deeds executed in favour of any Power Producer under and in accordance with the administrative decisions or rules so repealed shall except in the matters which are repugnant or inconsistent to these rules, be deemed to have been allotted and executed under and in accordance with the provisions of these rules.Form - A(See Rule 3)Application Form for Submitting Proposals Under the "Policy For Promoting Generation of Electricity Through Non-Conventional Energy Sources
I. Company Details  
1. Name of the applicant / organization :
2. State whether the applicant / organization is a :
  a) Company registered under Indian Companies Act1956; :
  b) Co-operative Society; :
  c) Any other corporate entity. :
3. Address:  
  i) Office :
  a) Telephone No. :
  b) Fax No. :
  c) Email Address :
  ii) Name and Address of the authorised person :
  a) Name :
  b) Address :
  c) Telephone No. :
  d) Fax No. :
4. In case of any other corporate entity, givedetails of partners / directors/ owners :
5. Whether income tax assessee, if yes, pleasestate the year up to which assessment mane (copies of assessmentfor last three years to be enclosed) :
6. If answer to 5 is No, state whether the promoteris en assessee. :
7. Income tax permanent A/c. NO. :
8. Present activity / business carried on by theapplicant/ organisation. :
9. Give details of the turn over of theorganization in last three years (copies of the profit and lossaccount and Balance Sheet / Annual Report to be enclosed). :
10. Do you propose set up the plant in the name ofexisting company or propose some sister concern. :
II Proposed Power Project  
1. a) Proposed Gross Capacity (MW) :
  b) Auxiliary Consumption (MW) :
  c) Net Capacity (MW) :
  d) Plant Load Factor (PLF)% :
  e) Net expected power generation per annum : …............... lacs KWh
2. a)Location of proposed site with details. :
  b) Land details of the power plant site :
  i) Name of village :
  ii) Khasra Nos. :
  iii) Area of land from each Khasra No. :
  iv) Land map with clear markings of land :required for the project. :
  v) Is it Govt. land or Pvt. land :
3. Nearest Railway Station :
4. Name of the manufacturer with address forsupply, installation and commissioning of the power generationsystem, if identified. :
5. Financing Arrangement: :
  a) Own funds (promoters) :
  b) IREDA/ PFC/REC/ Financial Institution /Commercial Banks :
  c) Equity :
  d) Others :
6. Time frame and pert chart for major activities. :
  i) Acquisition of land :
  ii) Signing of PPA :
  iii) Expected financial closure :
  iv) Date of commissioning / synchronization :
  v) Proposed Commercial Operation Date (COD) :
7. Power Plant proposed to be set up for :
  a) Captive use :
  b) Sale to RVPN/DISCOM on approved rate :
  c) Third party sale at mutually agreeable rateson payment of approved wheeling charges to RVPN. :
8. Please tick the Non Conventional Source ofEnergy on which the project is proposed to be based :
  a) Biomass :
  b) SPV SPY - Wind Hybrid :
  c) Wind :
  d) Mini-Small Hydel :
  e) Biogas :
III Details of Proposed Power Projects  
a) For Biomass based Power Plants:  
i) Biomass proposed to be used (i.e. Rice husk,mustard stalk,wood chips, saw dust, coconut shell, groundnuthusk, woodwaste fire wood industrial waste of paper millsplywood industry etc. : Name and type of Biomass
ii) Name of Technology (Pyrolysis, Gasification,Incineration/Palletisation/ Briquetting, through gas/ Steamturbine, duel fuelengine/gas engine route or combination thereof/ Bagasse /Biomass Cogeneration) :
iii) Required quantity of Biomass :..................... MT per year
iv) Available quantiiy of Biomass :..................... MT per year
a) From own sources year :..................... MT per year
b) From other sources :..................... MT per year
v) Calorific value of proposed biomass to be used :....................Kcal/Kg
vi) Cost of biomass to be used : Rs. ...............per tone
vii) Is the biomass available for 10 years : Yes/No......................
c) Solar Photovoltaic Power Plant(SPV)/SPV-Wind Hybrid:  
i) No. of Solar Modules proposed :
ii) Capacity of PCU :
iii) Battery bank proposed : Yes/No
iv) If yes, its capacity: :
v) Duration and time of day during which supply ofpower is proposed : :
d) Wind farms : -  
i) Total capacity of the proposed Wind Farm, alongwith Micro siting plan as per C-WET guidelines. Type testapproval and Power Curve of WEG proposed should also be enclosed. :
ii) No. of Wind Energy Generators (with capacities)proposed to be installed along with individual capacity ofgenerators (Technical Parameters of WEG should be indicated). :
iii) Location at which Wind Farm is proposed alongwith category of Land i.e. Revenue/ Forest, Khasra wise area andJama bandi map (only out of eight potential locationsauthenticated by C-WET). :
iv) Wind assessment, Feasibility report, DPR ofproposed site is enclosed. (Applications not accompanied withFeasibility report will not be entertained). Feasibility reportshould include Site details, Wind assessment data, Basis/Sourceof Wind Data Estimated generation on the basis of Power Curve ofWEG proposed and cash flow analysis including profitabilitystatement, assumptions made etc. :
v) Please furnish the details of previousexperience in the field of wind power generation and ormanufacturing of WEGs, or experience in generation of gridquality power. :
e) Hydel Power Plant:  
i) Capacity of proposed Mini/Micro Estimatedannual generation :
ii) Design head discharge :
iii) No. of turbines their capacity :
iv) Type of turbine :
v) Generation voltage :
vi) Location of proposed plant: :
a) Dam/Canal/River :
b) Village :
c) District :
vii) Whether feasibility report of proposed site isenclosed (without feasibility report application will not beentertained). Format is enclosed :
f) Biogas Plants:  
i) Type of fuel used(i.e. cattle dung / digested slurry / Kitchenwaste/ Agro waste etc.) :
ii) Required quantity of bio-fuel : ...............MT per year
iii) Available quantity of bio-fuel :
a) From Own Source : ...............MT per year
b) From Other Source ...............MT per year
iv) Cost of bio-fuel available for 10 years :...................Rs./MT
v) Is the bio-fuel available for 10 years :...................Yes/No
IV. Electrical Details  
1. Transmission of Power Evacuationplan/interconnection facility for the proposed plan :
2. Interfacing scheme proposed :
3. For captive power plant  
    i) Present consumption of Electricity. :
      a) From Vidyut Vitaran Nigam :
      b) Captive Generation :
    ii) Connected load of the company :
    iii) HT/LT consumer. :
    iv) Nearest Sub-station of RVPN/NVN and distancefrom the proposed power plant. :
    v) Voltage ratio of the Sub-station :
V. Financial Details  
1 Estimated cost of the project proposed :
2. Cost of power generation per unit (Pleaseenclose Cash Flow Chart also). : ......................Rs./kWh
3. How do you propose to raise the required financefor the project: :
  a) Equity share capital :
  b) Promoters contribution :
  c) Term Loans :
4 Do you envisage any foreign collaboration, if soplease furnish the details :
5. Details of the application/processing feeremitted : (@ Rs 50000/- per MW)
  a) Amount Rs. :
  b) Demand Draft/Cheque No. :
  c) Date :
6. Detail of Security amount remitted (as perclause 15.2 of Policy 2004) - :
  • For Wind energy projects:  
  (1) In Jaisalmer district : Rs. 10 lac per MW
  (2) In other districts : Rs. 5.0 lac per MW
  • For Biomass and Solar energy projects : Rs. 1.0 lac per MW
  a) Amount Rs. :
  b) Demand Draft/Cheque No. :
  c) Date :
7. Detail of fee for creation of facility forreceiving station (as per clause 5.1.2 of Policy 2004) :
  a) Amount Es.  
  b) Demand Draft/Cheque No.  
  c) Date  
8. Detail of fee for Transmission and DistributionNetwork Augmentation (as per clause 5.1.4 of Policy 2004):  
    • Rs. 15.00 lac / MW for wind energy power plants.  
    • Rs, 5.00 lac / MW for biomass power projects aswell as for wind energy power projects up to 20 MW capacitysituated outside Jaisalmer-Barmer-Jodhpur region and notutilizing the EHV network of Jaisalmer-Barmer-Jodhpur andJaisalmer-Phalodi-Jodhpur.  
  a) Amount Rs. :
  b) Demand Draft/Cheque No. :
  c) Date :
9. Can you help access bilateral grants/concessional loans from GoR to provide soft loan for your project(if yes, give details of the agency and preliminary terms andconditions)  
VI. Any Other Relevant InformationForm "B"(See rule 10)Lease DeedThis lease deed made on the .........day of............(month) 200...........Between the .............(hereinafter called the lessee, which expression shall, unless excluded by or repugnant to the contest includes his hairs, successors, executors, administrators and assigns) of the first part and the Governor of Rajasthan (hereinafter called the lessor, which expression shall unless excluded by repugnant to the context includes his successors in Office and permitted assigns) through Collector, District.............. of the second part.Whereas the lessor has agreed to grant and the lessee has agreed to accept a plot of land measuring .............. hectare situated ............(name of place) and more particularly described in the schedule hereto (hereinafter called the plot) on lease on the condition hereinafter appearing:Now This Indenture Witness As Follows: