Section 10(2) in Lease (Government Land for Ratanjot/Karanj Plantation and Bio-diesel Based Processing Unit) Rules, 2006
(2)On the basis of the inspection report under rule 9 or on non-compliance with the conditions of the lease by 'he lessee in any other manner, Chhattisgarh Bio-diesel Development Authority may recommend the cancellation of lease to the State Government, and the State Government may cancel the lease on the basis of this recommendation after giving an opportunity of being heard to the lessee.
