Section 33 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
33. Grant of land for salt manufacture.
(1)Unalienated unoccupied land may be granted under Section 38 in leasehold rights by the Collector subject to the previous sanction of the State Government for the term of 25 years for the manufacture of salt, on payment of rent equal to 5 per cent of the full market value of the land determined under Chapter VII of the Code and the rules thereunder or rupees 65 per hectare whichever more, with option at the instance of the lessee for one renewal of the lease for a like period in favour of the lessee, subject to the payment of revised rent to be fixed by the State Government, and such additional conditions as the Collector with the previous sanction of the State Government, may having regard to the circumstances obtaining on the date of such renewal, deem fit to impose.(2)The leasehold rights under this rule may be disposed of to a bona fide manufacturer of salt, but other things being equal, preference in the disposal shall be given to a cooperative society as against an individual, provided that, the society satisfy the Collector that it is technically capable of manufacturing salt, and that it has adequate financial capacity for the maximum utilisation of the salt land within a reasonable period.(3)The grant of lease shall be subject to the provisions of the Code and the rules, made thereunder, and to the following additional conditions, namely:-(a)the land shall be liable to resumption, in case it is not used for the manufacture of salt or in case it is used for any purpose other than the manufacture of salt;(b)the land shall be liable to resumption, wholly or in case it is required for Government purposes, on payment of compensation for improvements, if any, made by the lessee at original cost minus depreciation.(4)An agreement in Form VI shall be executed by the lessee before he is put in possession of the land.D. Grant of land in leasehold rights for any non-agricultural purpose
