Section 6(7) in The Punjab Village Common Lands (Regulation) Rules, 1964
(7)[The leases of cultivable land in shamilat deh shall be auctioned for rent-in-cash at a time to be determined by District. Development and Panchayat Officer concerned of his district to the maximum advantage of the inhabitants of the village and the annual lease money shall be paid as under] [Substituted by Punjab Notification No. GSR 132/PA/18/61/section 15/Amendment (7)77 dated 9.11.1976.] :-(a)for the first year of the lease, one-fourth of the annual rent shall be paid by the bidder on the spot and the remaining three-fourth, before the possession of the land is delivered to him :Provided that the possession of the land shall not be delivered by the Panchayat to the lessees concerned earlier than February next. Where in any land uncut or ungathered crops of the previous lessees are standing in any part thereof, the possession of that part shall be delivered when the crops have ripened and the person concerned has been allowed a reasonable time to harvest them.(b)For the remaining years of lease, if any, the annual rent shall be paid in advance in February every year.[(6-A) (a) the approximate value of the surplus and useless tress to be auctioned by a Panchayat shall be got determined by it by the Forest Department.(b)The auction of the trees shall be held in the presence of a Committee consisting of :-(i)The Sub Divisional Officer (Civil) the Block Development and Panchayat Officer and the Sarpanch concerned where the value of the said trees does not exceed fifty thousand rupees;(ii)The District Development and Panchayat Officer, the Sarpanch concerned and any officer from the Headquarters of the Department where the value of the said trees exceed fifty thousand rupees, but does not exceed two lac rupees; and(iii)The Additional Deputy Commissioner (Development), the Divisional Deputy Director, Rural Development and Panchayat and the Sarpanch concerned where the value of the said trees exceeds two lac rupees.][7-A. (a) The auction of lease of land in shamilat deh; shall be held in presence of :-(i)[Social Education and Panchayat Officer of the block or the Extension Officer authorised by the Block Development and Panchayat Officer], where the land does not exceed twenty acres;(ii)Block Development and Panchayat Officer of the Block where the land exceeds twenty acres but does not exceed one hundred acres;(iii)District Development and Panchayat Officer of the District where the land exceeds one hundred acres;(b)Where the lease money in the auction of shamlat land is less than that of previous year, the gram panchayat, conducting the auction shall obtain the approval of the panchayat samiti on the recommendation of :(i)the Block Development and Panchayat Officer - where the auction was held in the presence of the [Social Education and Panchayat Officer or the Extension Officer] [Substituted by Punjab Notification No. GSR 75/PA/81/61/section 15/Amendment 8(77) dated 8.7.1977.];(ii)The District Development and Panchayat Officer - where the auction was held in the presence of Block Development and Panchayat Officer;(iii)The Divisional Deputy Director Panchayati Raj - where the auction was held in the presence of the District Development and Panchayat Officer;]
