Section 7 in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
7. Assessment of premium and annual Lease rent.
(1)The lease rent payable on the land allotted for developing Wind Farm shall be payable annually.(2)Annual rent shall be charged at the rate of Rs. 500/- per bigha per year. Such rent shall be liable to be revised by the State Government after every 10 years. The enhancement in rent at each such revision shall not exceed 25% of the rent payable for the period immediately preceding such revision.(3)Premium of whole of the land allotted for wind farm shall be calculated congressionally @10% of the market value of the land arrived at by the DLC for a period of 30 years and after expiry of lease period if the lease renewed for further 10 years, the premium shall be charged @10% of the market value of the land arrived at by the D.L.C., at the time of renewal.(4)The ownership of the lend shall continue to west in the State Government.(5)The Developer shall be liable to pay annual rent and premium for the whole of the allotted land irrespective of the fact that he has utilized only a part or portion of the land for erecting structures and installing machines for the generation of electricity at the Wind Farm.
