Section 33(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(1)Unalienated unoccupied land may be granted under Section 38 in leasehold rights by the Collector subject to the previous sanction of the State Government for the term of 25 years for the manufacture of salt, on payment of rent equal to 5 per cent of the full market value of the land determined under Chapter VII of the Code and the rules thereunder or rupees 65 per hectare whichever more, with option at the instance of the lessee for one renewal of the lease for a like period in favour of the lessee, subject to the payment of revised rent to be fixed by the State Government, and such additional conditions as the Collector with the previous sanction of the State Government, may having regard to the circumstances obtaining on the date of such renewal, deem fit to impose.
