Section 12 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
12.
(1)Where the property is proposed to be disposed off by direct negotiation, the premium and other conditions of the transfer shall be in accordance with the general or special approval given by the Government on the resolution of the Authority. Annual ground rent of Two percent of the premium shall be payable and shall be deposited in advance by the lessee on the first date of April every year.(2)Only those property shall be transferred by direct negotiation which are required for Central Government/State Government, or Central/State Government, Public undertaking and the land use should conform to the land use prescribed in the Development Plan/Zonal plan, as the case may be :Provided that transfer of undeveloped land, underdeveloped land or plot as per provisions of sub rule (1) of rule 12 may be made in accordance with the provisions of the development plan or zonal plan by the Authority on prior approval of the State Government to such institution or firms which intend to establish such special industries or services which the Government has decided or may decide from time to time which generate employment opportunities of specific types in the State :Provided further that for the implementation of the development plan of the Authority, land, plot or other immovable property may be transferred to the persons affected by the Chief Executive Officer in accordance with the general or special order issued by the State Government under the Rehabilitation Policy of the Authority.(3)Notwithstanding anything contained in these rules, the Chief Executive Officer may directly transfer land on application on temporary lease or license for a period not exceeding Three years for the use of temporary store or work place for construction equipment and such other purposes which the Authority may decide from time to time at such premium, ground rent and other conditions which the Authority may determine from time to time. The Chief Executive Officer may transfer land on license for holding circus fair, exhibition and such other shows on license fees and other conditions which the Authority may determine from time to time.
