Section 7(1) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(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.
