Section 19 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
19. Manner of Payment.
(1)The selected developer or lessee or sub-lessee shall have to make payments to the Authority in consideration of the lease rights on the land as may be specified in the payment schedule in the tender documents or incorporated in the agreement with the Authority, as the case may be.(2)The payments referred in sub-regulation (1) may involve one or more among following as may be specified in the tender documents -(a)upfront lease premium;(b)annual lease rent;(c)percentage revenue share;(d)any other form of payment.(3)The upfront lease premium shall have to be paid in one or more installments with or without interest and on such dates and within such time frame as may be determined by the Authority.(4)The annual rent shall have to be paid in advance before a specified date each year for the entire period of lease and the same shall be subject to a periodic increase as may be determined by the Authority.(5)The percentage revenue share shall have to be paid for the entire period of lease in such form and in such installments as may be specified for each lessee and shall be subject to a minimum guaranteed annual payment, which shall be further subject to a periodic increase, as may be determined by the Authority.
