Section 12(1) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
(1)If and when the Lessee or Sub-Lessee makes any default or contravenes any of the terms and conditions of allotment of land as set forth in the Lease Deed or any of the provisions of Rajasthan Land Revenue act, 1956 (Act 15 of 1956) and these rules or any of the provisions contained in any law relating to generation of electricity, the lease shall come to an end and the land shall revert back to the State Government.
