Section 21A(5) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(5)The rent in respect of Tankbed land specified in sub-rule (4) shall be as determined by the Government, from time to time, on the basis of assessment of the land in the vicinity of the tank area. The Tankbed land which is not generally available but is exposed and becomes available only in times of scarcity shall be given pro rata to persons or co-operative societies who have taken Tankbed land on lease and they shall be charged rent as determined by the Government from time to time on the basis of assessment of land in the vicinity of the tank area. If the individuals or societies do not accept these lands they shall be disposed of by auction with the previous sanction of the Commissioner. If the amount of highest bid in auction is less than the amount of rent, such cases shall be referred to the State Government for decision. The lease money shall be deemed to be land revenue chargeable on such lands.
