Section 10 in Lease (Government Land for Ratanjot/Karanj Plantation and Bio-diesel Based Processing Unit) Rules, 2006
10. Cancellation of lease, return of possession and re-allotment.
(1)The State Government may, after giving an opportunity of being heard, cancel the lease at any time if the lessee contravenes, any provision of any Act or Rules for the time being in force or the conditions of the lease.(2)On the basis of the inspection report under rule 9 or on non-compliance with the conditions of the lease by 'he lessee in any other manner, Chhattisgarh Bio-diesel Development Authority may recommend the cancellation of lease to the State Government, and the State Government may cancel the lease on the basis of this recommendation after giving an opportunity of being heard to the lessee.(3)After cancellation of the lease the possession of the lessee shall be deemed to be unauthorized possession under Section 248 of the Code and revenue officers shall be competent to take action against such lessee under section 248 of the Code.(4)In addition to the action under Section 248 of the Code the lessee shall be liable to pay a penalty of Rs. 10,000/- per hectare per month till the land is vacated by the lessee.(5)After the cancellation of the lease the State Government may allot the waste land to another lessee.(6)State Government may cancel the lease at any time before the completion of the lease period without assigning any reason.(7)State Government may cancel the lease before the completion of the lease period if the land is needed for some other special project.
