Section 20(2) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(2)The lease deed shall specify the terms and conditions, inter alia, the following matters, in addition to the other conditions specified in the auction notice: -(a)duration of the lease;(b)amount of each instalment of the lease amount and the due date before which it is payable;(c)lease liable for cancellation in case the instalment of the lease amount is not paid within seven days on the expiry of the due date or such larger period or as the Executive Authority or the Commissioner or the Secretary, as the case may be, may fix and not exceeding thirty days from the due date, at any rate;(d)liability of the lessee to make good, the loss, if any, caused to the Panchayat on re-auction, departmental management of the property or right of re-auction, owing to the default on the part of the lessee to fulfil the terms of his contract;(e)the rate of fees leviable by the lessee in respect of public markets, landing places, halting places, cart-stands, slaughter houses, fisheries and ferries under the control of the Panchayat;(f)restrictions and controls to be imposed for preventing damages to the lease property in any way as would affect the revenue yielding capacity of the property and should it happen, the lessee shall restore the property to its original position or state, failing which the damage shall be restored at his cost which shall be recoverable from him besides cancellation of the lease;(g)prohibition against indiscriminate cutting of any branch of a tree or palmy rah or coconut leaves for a better yield;(h)liability of the lessee to pay assessment, ground-rent, peshkash or quit-rent at such rate as the Inspector may fix, from time to time;(i)right to enjoy the lease is subject to the satisfactory compliance with all the terms and conditions in the auction notice, as well as that of the lease deed; and(j)any other conditions or terms which may be found necessary in the case of a different type or particular kind of lease.
