Section 11(3) in Rajasthan Land Revenue (Allotment of Land for Setting up of Power Plant based on Renewable Energy Sources) Rules, 2007
(3)The lease holder shall have to remove all structures and installations from the land at his own cost and upon his failure to do so, the Collector shall have power to do so and to dispose off the same and recover the expenses of so doing from the Developer or Investor or both.
