Section 12(3) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
(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.
