Section 6(2) in The Punjab Village Common Lands (Regulation) Rules, 1964
(2)Lease of land in shamilat deh already under plough shall not be given for a period exceeding [three] [Substituted vide Punjab Notification GSR 19/PA/18/61/section 15/Amendment(16)95 dated 18.4.1995.] years, while that of land, not under plough and infested with trees, bushes, etc. may be given for a period not exceeding [seven] [Substituted vide Punjab Notification GSR 19/PA/18/61/section 15/Amendment(16)95 dated 18.4.1995.] years to the highest bidder. The auction shall be subject to the approval of :-(a)The panchayat samiti - (i) [Where the area does not exceed 100 hundred acres and the highest bid of the lease at the auction is less than the average lease rate of the similar shamlat lands in the preceding year] [Substituted by Punjab Notification No. GSR 132/PA/18/61/section 15/Amendment (7)77 dated 9.11.1976.] or(ii)where the area exceeds 100 acres, but does not 500.(b)The Zila Parishad - where the area exceeds 500 acres but does not exceed 1000 acres.(c)The Government when the area exceeds 1000 acres.[Provided that the Panchayat shall, within seven days of the date of auction, apply for approval of the Panchayat Samiti, Zila Parishad or the Government as the case may be, which shall accord the approval within a period, not exceeding one month from the date of auction the lease; and] [Added by Punjab Notification No. GSR 19/PA/18/61/section 15/Amendment(5)74 dated 4.2.1974.]Provided [further] [Added by Punjab Notification No. GSR 19/PA/18/61/section 15/Amendment(5)74 dated 4.2.1974.] that on the application of the lessee made before the expiry of the lease, the panchayat may renew the lease for a period not exceeding two years at a time, if it considers that renewal of lease is in the interest of better cultivation and is satisfied that the lessee has made improvements by rendering such land fit for cultivation or has made improvements by digging a well or installing a pumping set or a tube-well or constructing a pucca structure on such land :Provided further that the annual rent of such land for which lease has been renewed shall be determined by the Collector or the officer appointed by him for the purpose on the basis of market rental value of similar lands in the neighbourhood.
