(3)No lease for a structure made of materials other than those mentioned in Sub-rule (2) or for a period exceeding twelve months shall be granted by a Council except with the previous approval of the Collector of the district who in granting approval may lay down such conditions as he may consider necessary subject to which the lease may be granted by the Council. The Council shall embody such conditions in the lease before it is granted it must be expressly provided in every case that amount of the lease shall be paid to the Council in advance so long as the lease is in force and that in default of payment of such amount the lease is liable to be cancelled.No lease shall be granted ordinarily for a period exceeding three years at a time. The approval of the Collector shall not be necessary for a renewal of a lease granted under this rule.
