Section 15 in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
15. Execution of lease deed and renewal.
(1)The lessee shall submit necessary stamp for execution of lease deed and execute the lease deed in form-VII within 30 days from the date of allotment. In case where the lessee fails to submit the stamp and execute the lease deed within the above period, the same shall be submitted and executed with a late fee of Rupees five hundred within three months. If the lessee fails to submit stamps and execute the lease deed even with late fee as mentioned above, the allotment shall stand cancelled.(2)Application for renewal shall be submitted to the allotting authority at least 30 days before the date of expiry of the lease. In case where the lessee fails to submit application for renewal within the said period, a late fee of Rupees two hundred shall be charged up to the expiry period and thereafter a late fee at the rate of Rupees three hundred per month shall be charged up to a period of twenty-four months. The Government shall have the power to renew the lease beyond this period up to a further period of 24 months on payment of Rupees five hundred per month.(3)An application for renewal, complete in all respects with prescribed lease rent and late fee, if any, shall be disposed off by the appropriate authority within sixty days of the receipt of application.
