Section 5 in Lease (Government Land for Ratanjot/Karanj Plantation and Bio-diesel Based Processing Unit) Rules, 2006
5. Procedure for Grant of lease.
(1)The application for lease shall be made to the collector in the format given in Schedule 1.(2)Within one month of the receipt of the application, the committee constituted under rule 3 shall examine it and give its recommendation.(3)Collector shall send the proposal to the Revenue Department in the format given in Schedule 2 along with the recommendation of the committee,(4)Revenue department shall submit the cases received by it after examination to Chhattisgarh Bio-diesel Development Authority.(5)On receipt of the recommendation of Chhattisgarh Bio-diesel Development Authority the case shall be submitted for decision to the Interdepartmental Committee of the Revenue Department. The decision of the Interdepartmental Committee with respect to the lease shall be final and shall be deemed to be the decision of the State Government.(6)The decision of the interdepartmental committee shall be communicated to the collector by the Revenue Department,(7)The decision of the State Government shall be communicated to the applicant in writing by the Collector.(8)If the State Government has decided to grant lease, the lease shall be executed by the Collector.(9)If more than one application is received for the same land, Chhattisgarh Biodiesel Development Authority shall recommend one applicant keeping in view' the previous experience of the applicants, knowledge in the field of bio-fuel and the possibility of proper utilization of land.(10)Land situated within 16 Kms of the limits of the area of a Municipal Corporation, 8 Kms of the Limits of the area of a Municipal Committee/District Headquarters or 4 Kms of the limits of the area of a Nagar Panchayat shall not be given on lease under these rules.
