Section 6 in Lease (Government Land for Ratanjot/Karanj Plantation and Bio-diesel Based Processing Unit) Rules, 2006
6. Conditions of Lease.
(1)Waste land will be allotted first for 20 years, the State Government may renew' the lease after considering the compliance with the conditions of the lease, necessity of the land in future and public interest, for a further period of 10 years.(2)The lessee shall not use the land for any purpose other than plantation of Ratanjot and Karanj and establishment and running of bio-diesel based processing unit.(3)The lessee shall invest-50 percent of the total project cost within 2 years from the date of grant of lease and shall invest the remaining amount within the next 3 years.(4)The lessee shall not make any construction of permanent nature on the leased land.(5)Lessee shall not sub-lease the land.(6)Lessee shall be responsible for the payment of all Government and public tax, cess etc.(7)Lessee may get the Jatropha and Karanj plantation and Bio-diesel based processing unit managed by a company in which the lessee Government Organization has at least 26 per cent share holding, but the lessee shall neither transfer the land to anybody nor sub lease it under any circumstance.
