Section 16 in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
16. Renewal of lease.
(1)On completion of the period of lease, the lessee may apply for the renewal of the lease to the Collector/Sub-Divisional Officer as the case may be, and who, in consultation with the Asstt. Conservator of Forests having jurisdiction is of the opinion that the terms and conditions of the lease have not been breached, he shall renew the lease for further period of ten years.(2)If the lessee does not apply for the renewal of the lease, or if he applies but the lease is not renewed or the lessee opts to surrender the land before the expiry of the lease or the lease is terminated prematurely under rule 13(7), the land and the tree standing there on shall revert to the Government free from all encumbrances, and without payment of any compensation, provided that the lessee may remove the shrubs, grasses, produce of the trees, and the trees which are certified to be dead or dying or have reached maturity by an officer of the Forest Department, not below the rank of Assistant Conservator of Forests, having jurisdiction; provided further that above produce shall be removed within a period of 45 days from the date of grant of permission.
