(3)[ The grant of lands other than building sites under these rules, for non-agricultural purposes shall be subject to the following conditions, namely, -(i)the land shall be utilised for the purpose for which it was granted within two years from the date of taking possession:Provided that the authority granting the land may, if satisfied, that the grantee could not for bona fide reasons utilise the land within the said period, by order, in writing, extend the time for a further period not exceeding two years;(ii)the land shall not be appropriated for any purpose other than that for which it was granted except with the prior approval of the Granting Authority who may grant such permission subject to such conditions as he may consider proper and fit;(iii)for contravention of any of the above conditions, the grant shall be liable to be cancelled and resumed by the Granting Authority, free from all encumbrances and without payment of any compensation.]
