Section 5 in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
5. Period of allotment and terms and conditions of lease.
(1)After receiving the proposal from the District Collector under sub rule (2) of rule 3, allotment of land for setting up of Wind Farms for generation of Wind energy, shall be made by the State Government.(2)Land for Farms shall be initially allotted on lease hold basis for a period of 30 years from the date of allotment. The lease may be renewed for a further period of 10 years.(3)On the expiry of lease period the land allotted under these rules shall revert back free from all encumbrances to the State Government.(4)The lessee shall abide by all the terms and conditions prescribed in the lease deed.(5)Every Developer/Investor shall abide by all the terms and conditions imposed by the Department of Energy, Government of Rajasthan in accordance with the Law relating to electricity for the time being in force or any other directions given by the Rajasthan State Electricity Regulation Commission.
