Section 8 in New Bombay Disposal Land Regulations, 1975
8. Determination of lease on the incapacity of the lessee to use the land in the prescribed manner.
- If the Managing Director is satisfied that it is beyond the capacity of the lessee to use the demised land in the prescribed manner, he may determine the lease and the premium paid by him shall be refunded after deduction of such service charges as may be fixed by the Managing Director but not exceeding 10 per cent of the premium.
