Section 21A(11) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(11)The lease of tank-bed lands shall be subject to the provisions of the Code and the following additional conditions, namely :-(a)the lessee shall not mortgage, sell, assign, sub-let or otherwise transfer such land or any part thereof nor shall be kept the land fallow, if it is found to be so, the Collector may resume such lands and dispose of the same in the manner he thinks fit and no claim shall be entertain or, no compensation shall be paid for such resumption;(b)the lessee shall regularly pay the lease rent fixes by the Collector;(c)the lessee shall protect all standing trees in tank-bed lands and shall not cause any damage to such trees either by cutting or falling the same;(d)the lessee shall protect the boundary marks. If any boundary mark is found damaged, he shall be liable to pay compensation for the same as may be determined by the Collector;(e)the lessee shall not cause any damage in the existing tank, dam or project nor shall he do such act so as to cause damage to the tankbed land granted to him under the lease. If any damage is caused to the tank-bed lands granted on lease or to the tank, dam or project, he shall be held liable for compensating the cost incurred in restoring the same to the original form as it existed before such damage;(f)the lessee shall relinquish, after being given a notice of thirty days, the possession of the lands without claiming any compensation if the land is required for any Government work or any public purpose during the lease period;(g)If in any year during the lease period any portion of the tank-bed land remains submerged so long as to make it impossible to grow any crops on it, proportionate reduction in rent shall be granted to the lessee. The decision of Collector in this behalf shall be final and conclusive;(h)if a lessee commits a breach of any of the conditions specified in clauses (a) to (c) above or any other additional conditions, which the Collector may deem fit to impose, the Collector may resume and take possession of the land so leased to the lessee and lessee shall then be liable to be evicted from such land.
