Section 17 in Haryana Management of Municipal Properties and State Properties Rules, 2007
17. General conditions of lease/transfer.
- General conditions of lease/transfer shall be as follows :-(i)The lessee/transferee shall not be entitled to sub-divide the site;(ii)The lessee/transferee shall not be allowed to place empty packing cases, baskets or jinx or another material on the roof of the building or in the open site around it;(iii)The covered passage (verandah) in front of or on the sides of the building shall not be encroached upon or used any purpose other than a public passage;(iv)The right of displaying advertisement on and of use of end walls of the end sites and the benefits derived therefrom shall vest in the municipality;(v)The lessee/transferee shall be liable to pay all such fee or tax as may be levied by the State Government/municipality in respect of sites or buildings or both under any law;(vi)The municipality shall not be responsible for levelling the uneven sites or for filling in sites which are at the lower level than the other sites;(vii)The Executive Officer shall be entitled at all convenient times to enter upon and inspect the site or building with a view to ensure that no provision of the Act or of the rules/by-laws made thereunder including these rules is being violated. Executive Officer may authorize any person subordinate to him to carry out the above said inspection;(viii)The lessee/ transferee shall not be entitled to transfer the site or the building without the permission of Executive Officer; provided that such permission shall not be granted in a case where site/building has been allotted for institutional purposes on lease hold basis for ninety nine years or allotted under any rehabilitation scheme like auto market etc. on reserve price and such lessee/allottee or his partner/family member shall not be permitted to reopen his old shop from where he was shifted under rehabilitation scheme. In case of failure action shall be taken under Section 131 of the Act;(ix)No building, whether existing or to be constructed on any site leased out/transferred under these rules, shall be used for a purpose other than that for which it has been leased/transferred;(x)No obnoxious trade shall be permitted on or in any site or building;(xi)The State Government may in its absolute discretion prescribe such further conditions, as may be consistent with the provisions of the Act in the allotment letter and lease deed/ conveyance deed either generally or under particular scheme;(xii)The allotment/lease shall be governed by the provisions of the Act as amended from time to time and the rules made thereunder.
