Section 15 in Andhra Pradesh (Telangana Area) Grant of Lease of Lands for Non Agricultural Purposes Rules, 1977
15. General Powers of Government.
- Notwithstanding anything in these rules, the Government may grant lease of a land for any public purpose free of rent and without any restriction as to the period of lease in favour of any local body or institution, association, society, company or a corporation registered under the relevant Acts or incorporated by an Act or Parliament or of any State Legislature.Appendix AForm AForm of Application for Grant under Rule 8 to be Filled in By the ApplicantToThe Tahsildar,Taluk, District.Dated the.Sir,I have the honour to apply for the grant of acres sq.ft. of a land situated in for the purpose of A ground plan of area required is attached (together with detailed plant) in triplicate and specifications of the proposed.I hold the following lands:I am prepared to abide by such conditions regarding the disposal of the land as the authority may lay down, and to deposit the cost, if any, of surveying and demarcating the land.I appended herewith an approximate statement of the intended outlay of the land and of the rent which it is proposed to charge for the sale.Appendix BForm BForm of order of Grant of State Land for Temporary Occupation for Non Agricultural PurposesThe land specified in the schedule is hereby granted to (Name and address of the grantee) . for temporary occupation for a period of . years months commencing from . (date, month and year), subject to the following conditions to which the aforesaid grantee has agreed.(1)The grant is liable to cancellation if it be found that it was grossly inequitable or was made under a mistake of fact or owing to misrepresentation or fraud or in excess of the limits of authority delegated to the officer granting the land, or that there was an irregularity in the procedure. Cancellation on any of these grounds may be ordered by any authority to whom the assigning authority is administratively subordinate.(2)In the event of such cancellation of the grant, the grantee shall not be entitled to compensation for any loss caused to him by the cancellation.(3)The grantee shall not transfer to any other person the rights hereby conveyed to him, without the previous sanction of the authority which has made the grant.(4)The grantee shall, so long as the grant be in force, pay clear of all deductions a sum of Rs. for credit to the general revenues of the State and a further of Rs. on account of rates, taxes, assessment and out goings, payable by the Government to the Corporation Municipality as result of his occupation of the land. The Consolidated charge shall be payable to the Government in advance annually monthly, the first of such payments to be made on the day of . and the subsequent annual monthly payments on the corresponding day of the succeeding years months.(5)In the event of the Corporation Municipality varying its demand, the assigning authority shall be at liberty to revise, without notice, the second part of the charge referred to in condition (4) as the sum payable by the Grantee on account of taxation by the Corporation Municipality and, on such revision, any balance due shall become immediately payable by the grantee.(6)The grantee shall not use the land or suffer it to be used except for the purposes of the which are the following :(7)The grantee may erect . in accordance with the plan (s) hereto annexed.(8)The land and the building (s) thereon shall not be used for political meetings.(9)The grantee shall not, except as provided in condition 7, erect any buildings, fences or structures of a permanent or temporary character on the land without the previous written sanction of the assigning authority.(10)The grantee shall maintain the said land in a clean and sanitary condition to the satisfaction of the assigning authority and shall also maintain the structures, if any, erected thereon as aforesaid, in good and substantial repair to the satisfaction of the assigning authority.(11)The grantee may urpoot, cut down or destroy such trees, plants, groves or bushes as, in the opinion of the assigning authority it is necessary to uproot, cut down or destroy, to make the land fit for the purpose of and may take them free of charge and dispose of them in any manner he likes. The grantee may level the round by removing embanked pathways and filling up low laying places on the land so as to make the ground fit for the purposes of and may move and cut the grass thereon and dispose of the same in any manner he likes and do any work on the land which, in the opinion of the assigning authority, is necessary for such purpose.(12)The grantee shall remove immediately any unauthorised building, fence or structure, on receiving notice from the assigning authority and in default of immediate compliance with any such notice the assigning authority shall have power to remove the same and the grantee shall, upon demand made by or on behalf of the assigning authority, pay the cost of removal and the cost of storing the materials removed and take delivery of the same. The grantee shall have no claim to any materials removed under this condition which shall not have been taken delivery of or the cost of removal and storage of which shall not have been paid by the grantee on demand made as aforesaid.(13)The grantee shall not, without previous written sanction of the assigning authority, permit any person to use the land or any structure thereon or any portion of the land or structure except as provided in condition (6).(14)The grantee shall, on the termination or revocation of this grant, restore the said land to the assigning authority in as good a condition as is consistent with the foregoing conditions.(15)The grantee shall be answerable to the Government of Andhra Pradesh for all or any injury or damage done to the said land and other Government property thereon except as is permitted by the foregoing conditions.(16)The assigning authority may revoke the grant wholly or in part, if the charge specified in condition (4) above or any part thereof shall remain unpaid for fifteen days after it has become payable, whether formally demanded or not or if the grantee shall have broken any of the conditions of the grant herein contained and assume control or otherwise dispose of all or any part of the land and any buildings, fences and structures thereon and the grantee shall not be entitled to any compensation therefor.(17)If the amount specified in condition (4) above or any part thereof is in arrear, it shall also be competent for the assigning authority to recover the same from the grantee as an arrear of land revenue.(18)The grant hereby given may be revoked by the assigning authority after giving ................ months notice in writing and by the Government or the Commissioner of Land Revenue without notice for emergent reasons (the said Government or the Commissioner of Land Revenue being the sole judge of the emergency) and shall be terminable by the grantee by giving to the assigning authority months notice in writing but without prejudice to any right of action of remedy of the assigning authority in respect of any antecedent breach of any of the foregoing conditions. The grantee shall not in case of such revocation or termination, be entitled to any compensation in respect of any buildings, fences and structures on the land or of any other improvements effected by the grantee to the land but he may, before the revocation or termination of the grant takes effect or if the grant is revoked without notice, within such time as may be allowed by the assigning authority in that behalf, remove such buildings, fences and structures.(19)The grant includes all rights, easements and appurtenances belonging to the land or reputed to belong to it or usually held or enjoyed with it. The existing and customary rights of Government and the public in roads and paths and rivers, streams and channels running through or bounding the land and the right of Government to the mines and quarries, subjacent to the said land are, however, reserved and are in no way affected by the grant.
