Section 7(3) in Rajasthan Land Revenue (Allotment of Land for Setting up of Wind Farm) Rules, 2006
(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.
