Section 8(2) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
(2)If land shall not be used within the period as prescribed above, the State Government may extend the period as deemed proper for valid reasons. In such cases, the applicant shall move application through the Rajasthan Renewable Energy Corporation who after examination of the case, forward the same to the State Government with his comments.
