Section 16(1) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(1)On completion of the period of lease, the lessee may apply for the renewal of the lease to the Collector/Sub-Divisional Officer as the case may be, and who, in consultation with the Asstt. Conservator of Forests having jurisdiction is of the opinion that the terms and conditions of the lease have not been breached, he shall renew the lease for further period of ten years.
