Section 7 in Lease (Government Land for Jatropha/Karanj Plantation and Bio-diesel Based Processing Unit) Rules, 2005
7. Cancellation of lease.
- (i) If during the course of lease period lessee contravenes any provision of the Act for the time being in force or conditions of the lease in this behalf, State Government may after giving an opportunity of being heard to the lessee cancel the lease.(ii)After cancellation of the lease possession of the lessee shall be deemed as un-authorized possession under section 250 of the Code and revenue officer shall be competent to proceed against such lessee under Section 250 of the Code.(iii)In addition to action under Section 250 of the Code lessee shall be liable to pay penalty of Rs. 1000/- per hectare till the vacation of the land.(iv)After cancellation of the lease government may allot the waste land to other lessee in the same rent.(v)State Government may without assigning any reason cancel the lease at any time before the completion of the period.(vi)State Government may cancel the lease before the completion of lease period in case of necessity of the land for any other special project.
