Section 4(7) in The Haryana Municipal Common Lands (Regulation) Rules, 1976
(7)The leases of cultivable land in shamlat deh shall be auctioned for rent-in-cash ordinarily in the month of October or November and the annual lease [money] [See Haryana Government GSR 41/HA 15/74/Section 10 dated 4.3.1977.] shall be paid as under :-(a)for the first year of the lease, one-fourth of the annual rent shall be paid by the bidder on the spot and the remaining three-fourth before the possession of the land is delivered to him :Provided that the possession of the land shall not be delivered by the committee to the lessees concerned earlier than February next. Where in any land or in any part thereof uncut or ungathered crops of the previous lessees are standing, the possession of such land or part thereof, shall be delivered when the crops have [ripened] [See Haryana Government GSR 41/HA 15/74/Section 10 dated 4.3.1977.] and the lessess concerned have been allowed reasonable time to harvest them;(b)for the remaining years of lease, if any, the annual rent shall be paid in advance in February every year.
