Section 11A(v) in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
(v)The Rajasthan State Industrial Development and Investment Corporation Ltd. [or Rajasthan Tourism Development Corporation] [Inserted by G.S.R. 46, Dated 8-5-1997; published in Rajasthan Gazette Part 4(Ga), Dated 3-7-97, p. 75(4).] may levy and recover such lease rent and other charges as may be determined by it, in respect of the lands sub-leased by it;
