(1)Orders granting lease or licence under these rules for agricultural purposes shall be issued in the form in Appendix VI to these rules and those for non-agricultural purposes shall be issued in the form in Appendix VII to these rules. The lease or licence shall also be subject to the terms and the conditions specified in the order of grant.(2)Lease or licence granted under these rules shall be heritable, but not alienable; [xxx] [Omitted by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.]Provided that the military personnel may lease for cultivation purposes the land assigned to them, whilst they are away on active service [xxx] [Omitted by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.].(3)The assignee shall not be competent to determine the lease or licence, of his own accord during the currency thereof except when otherwise provided for in the order of grant.(4)It shall be competent for the authority who granted the lease or licence, to terminate the same, after giving sixty days notice, in writing, to the assignee, if the land or portion thereof is required for Government or public purposes. The grant shall also be liable to termination, [after giving reasonable notice, not exceeding fifteen days] [Substituted by G.O. (P) 285/66/Rev, dated 17-5-1966 published in Kerala Gazette No. 22 dated 31-5-1966.], if the assignee violates any of the conditions of the grant order.Machinery and Procedure for Granting Leases or Licences
