Section 10 in The Rajasthan State Aid to Industries (Allotment of Sheds in Industrial Estates) Rules, 1964
10. Lease of sheds.
- Allotment of sheds on lease basis shall be on the following terms and condition:-(i)the lessee shall execute a lease deed in Form IE (7);(ii)the lease shall be for a period of 30 years in the first instance renewable for an another period of 30 years at the option of the lessee on a rent not exceeding double the rent in the preceding period. The lease shall be liable to be terminated at any time by either party by giving in writing a notice of three months to that effect;(iii)the repairs due to ordinary wear and tear of the shed shall be responsibility of the Corporation but damages, if any, caused to the shed shall be got repaired by the allottee within one month or the Corporation shall get it done and recover the cost from the allottee;(iv)water connection in the shed shall be provided by the Corporation. The power connection will be taken by the lessee at his own cost;(v)[ All dues including those on account of water and power consumption and taxes including property tax shall be payable by the lessee] [Substituted by Notification dated 12-6-1970 (18-6-1970).];(vi)[ The rent as fixed by the Corporation from time to time according to the manner prescribed in the schedule shall be payable by the lessee in advance every month by 10th of the due date mentioned herein above, simple interest @ 12% per annum or as is determined by the Corporation from time to time shall be charged. Arrear of two months rent shall amount to breach of the terms of lease contract;] [Substituted by Notification dated 12-6-1970 (18-6-1970).](vii)he shed shall be used for setting up a small scale industry for which it is allotted by the Corporation and for no other purpose except with the previous permission of the Corporation;(viii)[ the lessee shall not sub-let, under-let, mortgage or otherwise alienate or transfer or part with the possession of the shed or any right or interest therein. He shall also not take any partner without the prior permission of the Corporation in writing: [Substituted by Notification dated 12-6-1970 (18-6-1970).]Provided that in case after the industry has been set-up and gone into production, the lessee at any time expresses his inability to carry on the industry due to financial or other reasons and the Corporation is satisfied that he is actually not in a position to run the industry, the lessee can sell the industry inclusive of the machinery and other material therein but excluding the shed and lease rights thereof, with the prior permission of the Corporation in writing.](ix)the production in the shed shall start within a period of six months from the date on which the possession is delivered. The Corporation may, however, at [its] [Substituted by Amendment Notification No. F 4(56), Ind/Gr. 1/79 dated 29-5-1980; R.G. Extraordinary, Part IV-C(I). dated 3-6-1980, Page 81(1).] option, extend the time limit upon a maximum period of three months for reasons to be recorded in writing;(x)failure on the part of the lessee to comply with any of the conditions stated above, shall amount to breach of contract and the Corporation shall have a right to get the shed vacated forthwith;(xi)the allottee shall not carry out any additions and alterations to the main shed and buildings without the prior approval of the Corporation; and(xii)in case the allottee suspends or closes running of the industry in the shed at any time for a period exceeding six months, the Corporation shall terminate the lease by giving one month's notice and resume the possession of the shed;(xiii)[ the lessee shall during the term of lease also keep the shed insured at his cost with an Insurance Company of repute with Corporation as beneficiaries against loss or damage by fire and all other risks and in such sum as determined by the Corporation and shall deposit with [it] [Substituted by Notification dated 12-6-1970 (18-6-1970).] such Insurance Policy and receipts for payment of premium in respect of the same.]
