Section 7 in Haryana Management of Municipal Properties and State Properties Rules, 2007
7. Lease of site/building by auction.
(1)The municipality may be authorized to lease out municipal shops for a period of five years each through open auction which may be renewed after the expiry of the said period on a revised rent by increasing it at the rate of 25% of the existing rent for a further period of not more than five years and so on. Such auction shall be held in the presence of President or Executive Officer, Deputy Commissioner or his nominee. Reserve price of each shop shall be got approved from the Deputy Commissioner.(2)With the prior approval of the State Government the municipality may lease out any vacant land falling in their area by auction for a period of not more than five years in the first instance, which may be renewed after the expiry of the said period on a revised rent by increasing it at the rate of 25% of the existing rent for a further period of not more than five years and so on.(3)The municipality shall move the case to Deputy Commissioner after ascertaining the building/site in question in the same manner as provided as sub-rules (2) to (4) of rule 6 :Provided the building/site -(a)is not reserved for any public purpose and is not being used for common purposes;(b)is not a part of any town planning scheme;(c)cannot be utilized for the benefit of the people or in the interest of the municipality; and(d)is not part of street/road and its disposal shall not hinder the smooth movement of the traffic/people.(4)Deputy Commissioner shall recommend the lease along with Collector's and market rates, with the condition that the lessee after expiry of lease period shall remove malba at his risk and cost.
