Section 5 in Religious Institutions (Lease of Immovable Property) Rules, 1963
5. Particulars to be furnished in the auction notice.
- The auction notice shall, among others, specifically state-(i)that the earnest money shall be deposited before participating in the auction;(ii)that the lease shall be subject to the terms and conditions specified in the auction notice;(iii)that the successful bidder shall furnish such security as may be specified within the time fixed by the trustee;(iii-a) that the purpose for which the shop or buildings is given for lease;(iv)that the lease shall be liable to be cancelled and re-auctioned at the risk of the lessee, if he-(a)fails to furnish security and execute the lease deed within the time fixed;(b)commits default in the payment of rent on the date fixed; or(c)acts contrary to the terms and conditions of the lease and against the interest of the religious institution;(d)that it shall not be open to the lessee to transfer the lease or sublease the property;(v)that the lessee shall execute a lease deed in the form specified by the executive authority of religious institution. The purpose for which the shop or building is given for lease shall be specified clearly in the lease deed;(vi)that the lease, the annual rental of which is [Rs. 5,000] [Substituted far the figure '500' by G. O. Ms. No. 506, C.T.&R. E., dated the 13th December 1991.] or more or its equivalent in kind, shall be subject to veto by the Commissioner.(vii)that the lease deed executed by the lessee shall be registered; and(viii)that the shops and buildings shall not be leased out to run liquor shops, mutton shops or any other objectionable trade or business.
