Section 7(1) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
(1)A Renewable Energy Power Plant shall be set up within a period of two years from the date of allotment of land:Provided that a Power Plant based on biomass shall be set up within a period of three years from the date of allotment:Provided further that the State Government may extend the period of setting up of Power Plant for valid reasons on the application made by lessee and recommended by R.R.E.C.
