Section 2 in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
2. Definitions.
(1)In these rules, unless the context otherwise requires -(a)"conventional Power Plant" means or gas based thermal, hydro or nuclear power plants.(b)[ "Developer" means a person who develops, and/or maintains Wind Farms, Wind Power Plant, Solar Parks and Solar Power Plant and also creates and/or maintains common infrastructure facilities for above units;] [Substituted by Notification No. G.S.R. 18, dated 6.8.2014 (w.e.f. 18.6.2007).](c)"DLC" means the committee constituted by the State Government for a District from time to time under clause (b) of sub-rule (1) of rule (2) of the Rajasthan Stamp Rules 2004.(d)"Form" means the Form appended to these rules.(e)"Investor" means a person investing in Renewable Energy Plant for generation of electricity.(f)"Polluting Plant" means polluting industries defined under environmental (protection) Act, 1986 (Act No. 29 of 1986).(g)"Power Producer" means Investor/Developer who develops Power Plant for generating grid-grade electricity from Renewable Energy Sources.(h)"R.R.E.C." means Rajasthan Renewable Energy Corporation Limited.(i)"Renewable Energy Power Plant" means a power. plant generating grid quality electricity from Renewable Energy Sources excluding conventional power plant.(j)"Renewable Energy Sources" (RES) means and includes non-conventional renewable energy generating sources such as mini hydel upto 15 MW, wind, solar and biomass as approved by the Ministry of New and Renewable Energy Sources, Government of India; and(k)"Wind farm" means a place where wind turbine generator is set up generate electricity through use of wind energy.(2)Words and expressions used but not defined in these rules shall have the same meanings as assigned to them in the Rajasthan Land Revenue Act, 1956 and Electricity Act, 2003 (Central Act No. 36 of 2003).
