Section 23(17) in The Punjab Village Common Lands (Regulation) Rules, 1964
(17)That, in case, the lessee fails to pay the rent or to cultivate the lands he shall deliver the possession of the land in question to the sarpanch of the Panchayat (lessor) or any other person authorised by the lessor. The lessee shall, on the expiry of lease, vacate, and give possession of the land to the lessor.
