213. Publication of proposed transferee and lease.
(1)In every case of transfer or lease falling under Rules 209, 210, 211 or 212, the Council shall publish a notice of the proposed transfer or lease giving full particulars of the immovable property proposed to be transferred or leased, the name of the proposed transferee or lessee and the consideration for the transfer of the rent reserved the lease under-(a)in a local newspaper if the consideration money for the transfer exceeds Rs. 5,000 (five thousand) or if the rent reserved under the lease exceeds Rs. 500 (five hundred) per annum, and(b)by affixture in a conspicuous position-(i)at the offices of the Council;(ii)at the Ward in which the property is situated; and(iii)on the property to be transferred or leased.(2)In every case where such transfer or lease is to be by public auction, a notice with full particulars of the property to be transferred or leased shall be published-(a)in a local newspaper circulated within the jurisdiction of the Council if the consideration for the transfer exceeds Rs. 5,000 (five thousand) or if the rent reserved under the lease exceeds Rs. 500 (five hundred) per annum.(b)in the manner specified in Clause (b) of Sub-rule (1), and(c)by beat of drum in suitable places.(3)The Council may dispense with the publication in a local newspaper as required by Sub-rules (1) and (2) in the-case of leases which are granted during the course of a financial year owing to the failure of the original lessee to fulfil the terms of his lease.
