Section 6(1) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001
(1)Leases of road sides ana street margins vested in Gram Panchayat, Mandal Parishad and Zilla Parishad snail be subject to the following restrictions and control:(i)The Gram Panchayats Mandal Parishads and Zilla Parishads can lease out road margins and street margins for taking up tree Patta Scheme in favour of those individuals or families below the poverty line. Provided that while issuing such leases a minimum of 60% of such land should be earmarked in favour of S.Cs. and S.Ts.;(ii)every Gram Panchayat, Mandal Parishad and Zilla Parishad shall require that every application for a lease shall furnish information as to the use to which the land will be put and the period of which a lease is required. If any structure is proposed to be constructed thereon, information as to the materials to be used in the construction should also be furnished;(iii)the lease may be granted by the Gram Panchayat, Mandal Parishad and Zilla Parishad as the case may be, if the structure is to be constructed of with temporary materials such as palmy rah or coconut leaves, bamboo or other matting or gunny cloth or other similar, materials or which are of such a nature as to be movable daily, and the period of lease shall not exceed twelve months and fee shall be levied and collected in advance for every lease;(iv)no lease for a structure made of materials other than those mentioned in clause (iii) or for a period exceeding twelve months, shall be granted by Gram Panchayat/Mandal Parishad/Zilla Parishad, except with the previous approval of the District Collector who while according approval may lay down such conditions as he may consider necessary subject to which the lease may be granted by the Gram Panchayat/Mandal Parishad/Zilla Parishad. The Gram Panchayat/Mandal Parishad/Zilla Parishad shall embody such conditions in the lease as it thinks necessary, before it is granted. It must be expressly provided in every case that the amount of the lease shall be paid to the Gram Panchayat/Mandal Parishad/Zilla Parishad as the case may be, in advance so long as the lease is in force and that in default of payment of such amount the lease is liable to be terminated;(v)no lease shall be granted ordinarily for a period exceeding twelve months at a time. The approval of the District Collector shall not be necessary for a renewal of a lease granted under this rule;(vi)every lease under clause (iii) or clause (iv) shall expressly provide that the lease is liable to be terminate at any time within the period of the lease without payment of compensation to the leasee if, in the opinion of the Gram Panchat/ Mandal Parishad/Zilla Parishad or of the District Collector, if it is necessary in the public interest to remove any structure erected on the land;(vii)no road margin shall be leased out for cultivation.
