Section 15(5) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
(5)(a)When amenity tenements are proposed to be disposed of by the Authority by lease, the premium to be charged therefore shall-(i)in the case of tenements providing public or essential services of the type referred to in clause (a) of sub-rule (3) of this rule, be worked out in the manner provided in sub-rule (3) of rule 5 of these rules; and(ii)in the case of tenements providing amenities of a commercial nature, be determined on the basis of tenders invited for the purpose;(b)The lease rent to be charged in such case shall be at a rate to be decided by the Authority.
