Section 14 in Tamil Nadu Panchayats (Lease and Licensing of Fishery Rights In Water Sources Vested and Regulated by Village Panchayats and Panchayat Union Councils) Rules, 1999
14. Termination of lease.
- The lessee shall remit 25 per cent of the lease amount at the time of the lease and the balance of 75 per cent shall be remitted within seven days from the date of confirmation of the auction as provided in rule 13. In case of default, the lease shall be terminated without assigning any reason. The village panchayat or panchayat union council concerned shall have the right to re-lease.
