Section 2A in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
2A. [ Execution of lease deed. [Substituted by Rajasthan Notification No. G.S.R. 55, dated 23.8.2012.]
- The lease deed shall be executed in Form A.- The allotting authority shall issue notice to the allottee to submit requisite stamps for execution of lease deed. The allottee shall submit requisite stamps within 30 days of receipt of such notice. The possession of allotted land shall be given to the allottee after execution of lease deed.Provided that the allottee who did not execute the lease deed of allotted land prior to commencement of the Rajasthan Industrial Area Allotment (Amendment) Rules, 2012, such allotment may be reglarzied by the allotting authority on payment of penalty of Rs. 30,000/-. The Allotting Authority shall issue notice of one month to such allottee to submit requisite stamps for execution of lease deed and deposit penalty and all dues of State Government. If the allottee submits the requisite stamps, deposit penalty and all dues, lease deed may be executed in favour of such allottee for the remaining period of lease.]
