23. Lease may be cancelled in case of breach of rules.
- When any lessee makes default in the payment of the amount of the lease, or has been convicted under section 22, or having been sentenced under section 20 or section 21, is again convicted of any offence mentioned in the said sections, the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] may, with the sanction of the [Secretary, Local Administration Department] [Substituted for the words 'Subedar-e-Simt' (Subedar of the division) by A.P.A.O. 1957.] (in case the auction be for one year), or with that of the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.], (in case the auction be for a period of more than one year), cancel the lease and make any other suitable arrangement for the remaining period of the lease.
