- Every lease granted or renewed under these rules may at any time be cancelled by the Divisional Forest Officer or the Conservator of Forests(a)if the lessee or any co-sharer of the land held by the lessee is convicted of any Offence under section 33 and such conviction is not subsequently reversed or quashed; or(b)if the land included in the lease or any portion of it is subjected, without the previous sanction of the Divisional Forest Officer or of the Conservator of Forests, to any mortgage charge, sub-lease or alienation; or(c)if the land included in the lease or any portion of it is subjected to dalhi cultivation; or(d)if any instalment of rent due in respect of the land is not paid, or recovered under section 82, before the close of the revenue year in which it is payable; or(e)if the lessee ceases to be a resident of the village in which the land is situate.When a lease is cancelled under this rule, it shall be deemed for the purposes of Rule 53 to cease to be in force from such date as shall be fixed in this behalf by the officer cancelling the same.
