Section 15 in Haryana Management of Municipal Properties and State Properties Rules, 2007
15. Rent and consequences on non-payment.
- In case of disposal of land/building on lease hold basis for ninety nine years by allotment for institutional purposes, in addition to the premium and development charges the lessee shall pay rent as under -(a)Annual rent shall be 5% if the premium for the first thirty- three years which shall be enhanced to 10% for the next thirty-three years and it will be further enhanced to 20% after sixty six years for the remaining period;(b)Rent shall be paid annually on the due date without any demand from the municipality;(c)If the rent is not paid by the due date, interest calculated on fixed deposit and 3% penal interest shall be charged for the delayed amount.
