Section 4 in Lease (Government Land for Jatropha/Karanj Plantation and Bio-diesel Based Processing Unit) Rules, 2005
4. Conditions of the lease.
- (i) Government may lease out the waste land to public, private and joint sector Indian Company or partnership firm or society for Jatropha and Karanj plantation and installation and running of bio-diesel based processing unit.(ii)Lessee shall apply to the Collector of the District for allotment/lease of waste land in lease in form appended to the rule including project report, budgetary provision, credit rating, pre-feasibility report and other relevant material in support, of its project relating to Jatropha and Karanj plantation and installation and running of bio-diesel based processing unit.(iii)Waste land not exceeding 200 hectares may be allotted to lessee by the State Government on the recommendation of Collector of such District.(iv)After recording the reasons in writing the State Government may allot more than 200 hectares of the Waste land to any lessee.(v)Waste land shall be allotted for 10 years subject to the renewable for further period of 20 years.(vi)Lessee shall not use the land except for the purpose of plantation of Jatropha and Karanj and installation and running of bio-diesel based processing, unit.(vii)Lessee shall invest 50 percent of the total project cost within first 2 years and invest total project within 3 years.(viii)Lessee shall not construct any construction of permanent nature.(ix)Lessee shall use the land personally and shall not sub-lease the land.(x)Lessee shall be liable to pay all government and public dues like tax, cess etc.(xi)Waste land necessary for present and future use of concerned village shall not be lease out.
