- 9.1. Temporary Occupation : The Commissioner may give permission for temporary occupation of the Land for a period not exceeding three months for holding circus, fair, exhibition, artistic and spiritual performances, meetings or congregations to which public or groups of public are permitted to enter free of cost or at nominal cost, on payment of fee or charges as may be determined by the Commissioner from time to time.9.1.1. Commissioner shall also prescribe terms and conditions pertaining to the permissions such as No Objection Certificate (NOC) to be given by civic authorities such as Police, Fire department, etc for the purposes mentioned in Rule 9.1.9.2Leave and License basis : Land may also be provided to the Allottees on leave and license basis for a period not exceeding eleven (11) years on such terms and conditions as may be decided by the Authority from time to time.9.3Delegation of Powers : The Authority and the Commissioner may delegate the powers vested in it or him as the case be, to any other Officer of the Authority.9.4The Authority with the prior approval of the Government, or on direction of the Government may relax any or all of these Rules in special cases, if such relaxation is in furtherance of the objectives of these Rules and/or the Act.
