Section 4(ii) in Lease (Government Land for Jatropha/Karanj Plantation and Bio-diesel Based Processing Unit) Rules, 2005
(ii)Lessee shall apply to the Collector of the District for allotment/lease of waste land in lease in form appended to the rule including project report, budgetary provision, credit rating, pre-feasibility report and other relevant material in support, of its project relating to Jatropha and Karanj plantation and installation and running of bio-diesel based processing unit.
