Section 6(2) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
(2)[ Annual rent shall be charged at the rate of 5% per annum of the premium as specified in sub-rule (3) for 2 years from the date of allotment which shall be enhanced thereafter for every year at the rate of 5% per annum of the previous year.] [Substituted by Notification No. G.S.R. 18, dated 6.8.2014 (w.e.f. 18.6.2007).]
