Section 26(1) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
(1)Except that under sub-regulation (3) of regulation 17, a lessee shall have the right to sub-lease either in part or in full the built-up area developed on the railway land to one or more parties in a manner and in forms of agreement as may be determined by the Authority and subject to -(a)the issue of completion certificate of a building by the nominated officer of the Authority;(b)the terms and conditions specified in the lease agreement executed between the Authority and the lessee;(c)sub-lease agreement being executed on a standard form specified by the Authority from time to time;(d)the lessee maintaining a sub-lease register containing the details of all sub-lessees at any time in such forms and manner as may be determined by the Authority; and(e)the sub-lease register being updated by the lessee periodically and a copy being submitted to the Authority in a manner as may be determined by the Authority.
