(5)When an application is made by a person other than the occupant or superior holder, the Executive Engineer may refuse to sanction such application unless the consent of the occupant or superior holder has been obtained by the applicant. If the consent of any other person having an interest in the land as mortgagee or otherwise appears to the Executive Engineer to be necessary to ensure that all obligations arising out of the sanction of such application will be carried out he may require such consent also to be obtained by the applicant.
