(1) These rules may be called the Waqf Properties Lease Rules, 2014.

(2) They shall come into force on the date of their publication in the Official Gazette.

(1) In these rules, unless the context otherwise requires,

(a) Act means the Waqf Act, 1995 (43 of 1995);

(b) agricultural purpose means use of land for the purpose of growing crops;

(c) commercial activities means business, trade, enterprise or such other activities undertaken for the purpose of making profit;

(d) educational purpose means the purpose of imparting education or training for skill development and shall include running educational institutions, schools, colleges, universities or madarsa;

(e) Form means a form appended to these rules;

(f) health purpose means running of hospital, dispensary, mutab or nursing home;

(g) land means the waqf land and anything attached to the land except building and trees;

(h) lease lessor and lessee shall have the same meaning as assigned to them under the Transfer of Property Act, 1882 (4 of 1882);

(i) lease year means each successive periods of calendar months during the term ending after completion of one year of the commencement date;

(j) leased premises means the land or the building leased out by the lessor to lessee;

(k) lease rent means the amount payable by the lessee to the lessor including the charges for the fittings and fixtures attached to the land.

(2) Words and expressions used but not defined herein shall have the same meaning as assigned to them in the Act.

(1) No mutawalli or Board shall give on lease any mosque, dargah, khanqah, graveyard or imambara:

Provided that no such restriction shall apply to the waqf land situated outside the main premises of a mosque, dargah, khanqah, graveyard or imambara;

Provided further that any graveyard given on lease before the commencement of the Waqf (Amendment) Act, 2013, in the States of Punjab, Haryana, Himachal Pradesh and Chandigarh may be continued in accordance with the provisions of these rules.

(1) A mutawalli or Board may give on lease waqf property, for any period of less than one year, on such terms and conditions as agreed upon by the parties.

(2) The mutawalli or Board shall invite applications from persons desiring to take the property on lease under sub-rule (1) by publishing a notice in the surrounding vicinity, distributing leaflets, pamphlets or beating of drums and pasting the said notice on any conspicuous place like mosque or any other public place.

(3) The mutawalli or Board shall execute the lease of the property in favour of a person 2[or organisation or society] offering to pay higher lease rent.

(4) The mutawalli, Board or any member of the managing committee of a waqf, including their spouse, parents, children, brothers, sisters, spouses of brothers and sisters or children of brothers and sisters, shall not be eligible to apply for lease under this rule.

Save as provided in Rule 4 above relating to short duration lease, the mutawalli or Board, as the case may be, shall in all cases where lease of waqf property is required to be given for a period of more than one year but not exceeding thirty years, publish the invitation of bids in at least one leading national (Hindi, Urdu or English) newspaper and one regional or local newspaper containing the following details, namely

(i) exact area or description and location of the waqf property;

(ii) the purpose or object for which the property is required to be leased;

(iii) the period for which the property is required to be leased;

(iv) the minimum reserve price per square feet:

Provided that no such advertisement in newspaper shall be required for lease of waqf property whose lease rental income 3[is up to Rs 3000 (Rupees Three Thousand) per month as on 3rd June, 2014] and the mutawalli or Board shall invite applications from persons desiring to take the property on lease and execute the lease by following the procedure specified in sub-rules (2) and (3) of Rule 4:

Provided further that the mutawalli, Board or any member of the managing committee of a waqf, including their spouse, parents, children, brothers, sisters, spouses of brothers and sisters or children of brothers and sisters, shall not be eligible to apply for lease under this rule.

Competitive bids shall be invited in all cases 4[in which the assessed rental income from the leased property is more than Rs 3000 (Rupees Three Thousand) per month as on 3rd June, 2014] and the waqf property shall be leased out to the highest bidder:

Provided that the bid shall in no case be less than the reserve price referred to in Rule 7.

5[(1) The reserve price per square feet for lease of an immovable waqf property shall

(a) for hospitals, educational institutions and social sectors, be not less than 1% per annum;

(b) for commercial activities, be not less than 2.5% per annum;

of the market value of the property:

Provided that the Board may in cases where the bid fails twice and on the recommendation of a Committee to be formed for the purpose, reduce the reserve price for a locality, if the same is approved by two-thirds members of the Board present and voting:

Provided further that the reserve price upon such reduction shall in no case be lower than 1.5% of the market value.

(2) The market value referred to in sub-rule (1) shall be the price fixed for registering a conveyance at the office of the Registrar or Sub-Registrar.]

6[(1) Upon the execution of lease, the lessee shall make payment of a security deposit of the amount based on the period of lease, as under, namely

(i) one month lease rent on lease period of up to one year;

(ii) three months lease rent on lease period of more than one year and up to five years;

(iii) six months lease rent on lease period of more than five years and up to ten years; and

(iv) twelve months lease rent on lease period of more than ten years and up to thirty years.

(2) The security deposit received under sub-rule (1) shall be kept in fixed deposit in an account of the Waqf Board in a nationalised Bank and the Board may utilise the amount for development of waqf properties, with the sanction of not less than two-thirds of the members of the Board.

(3) The waqf property under lease shall be maintained by the lessee.

(4) The security deposit shall be refunded without any interest to the lessees within one month of handing over of vacant premises or land in good condition to the satisfaction of the Waqf Board after adjustment of dues or damages, if any, caused to the Waqf premises.]

(1) A lease of waqf property for any period exceeding one year and up to thirty years shall be registered at the office of Registrar or Sub-registrar under whose jurisdiction the property is situated.

(2) The expenses towards registration of lease under sub-rule (1) shall be borne by the lessee.

7[(1) The lessee shall pay to the lessor for the leased premises lease rent, in respect of each year of the term or renewal terms, as the case may be, payable in advance and without notice or demand, in monthly or annual instalments as agreed upon between the parties, from the date of execution of the lease agreement, preferably only in the account of the lessor in Nationalised Bank.

(2) The lease rent tendered by the lessee on time by way of money order for amount not exceeding rupees three thousand only, if refused by the lessor in accepting or giving receipt, may be deposited in the account of the concerned lessor in Nationalised Bank and the Lease rent shall be treated as validly deposited if deposited by the lessee within fifteen days of such refusal by the lessor:

Provided that a valid lease agreement between the parties on the date of making such deposit has not been cancelled, expired or lost validity, for some other reasons.]

Every lease agreement shall contain a clause to the effect that there shall be an increase of lease rent every year by an amount of not less than 5% on the existing lease rent.

(1) All amounts payable by the lessee to the lessor pursuant to the lease of waqf property shall be deemed to be lease rent and be recoverable as lease rent by the lessor who shall have all rights against the lessee for default in any payment thereof.

(2) Lease rent shall be paid to the lessor without deduction or set-off, at the address of the lessor or to such other person or at such other address, as the lessor may from time to time, designate in writing.

(3) If the lessee continues to occupy the premises after the expiration or earlier termination of the lease, the lessee shall, subject to final orders passed in any proceedings, 8[pay double] lease rent for the period of such unauthorized occupation.

The mutawalli or Board shall, on receipt from the lessee of a proposal for grant of lease of waqf property which is complete in all respects, consider and give its decision on the proposal, within a period of thirty days.

The mutawalli shall give the status of all lease agreements executed between the lessor and the lessee to the Board as early as possible but not later than one month from the date on which the agreement of lease was so executed.

Every mutawalli shall furnish in Form appended to these rules, details of immovable property or properties forming part of the waqf to be leased out, specifying the period of lease, lease rent, term and conditions of lease and such other details thereof to the Board, within three months from the date of notification of these rules in the Official Gazette.

The lessee shall not assign, sub-lease, pledge or transfer the lease or any interest therein or in any way part with possession of all or any part of the leased premises, or permit all or any part of the leased premises to be used or occupied by any other person:

Provided that the lease agreement entered into by any corporation or an agency of the Government in respect of waqf property shall be governed by the terms and conditions mutually agreed between the parties.

9[(1) A lease of any immovable waqf property exceeding the period of three years and extending up to thirty years may be granted for the purposes of carrying out any commercial activity, education or health purposes, with the approval of the State Government and if the State Government fails to grant permission within forty-five days, the permission shall be deemed to be granted.]

(2) The sanction for grant of lease under sub-rule (1) shall be given by the Board in accordance with the procedure contained in clause (j) of sub-section (2) of Section 32 of the Act.

10[(1) No lease agreement shall contain a clause providing for automatic renewal.

(2) The Board shall, while renewing the lease, give preference to the present lessee if such lessee participates in the bid and matches the highest bid:

Provided that the Board may not apply the procedure for bidding in case of a lessee occupying waqf property uninterruptedly from 1995 onwards or prior thereto and as a measure of one time concession, renew the lease deed for a period up to ten years if the lessee files an undertaking with the Board to the effect that

(i) the lessee shall hand over peaceful, unencumbered and vacant possession of the waqf property to the lessor on the expiry of the period for which the lease has been renewed;

(ii) the lessee or their legal heir shall not in future claim any benefit or right whatsoever out of this one time concession;

(iii) the lessee shall forthwith make all payments towards arrears and continue to pay lease rental determined as per Rule 7 of these rules; and

(iv) the lessee shall forthwith withdraw all cases filed against the lessor before any Authority or Tribunal or Court in respect of or in relation to the leased property:

Provided further that the lessee has to fulfil the conditions mentioned at (iii) and (iv) above within thirty days of furnishing the undertaking failing which the lease agreement shall stand cancelled:

Provided also that in case of death of a lessee during the currency of lease period, the lease agreement of the deceased lessee for the unexpired period of lease shall be transferred in the name of his or her's son or daughter or spouse for which transfer fee equivalent to three months rental shall be charged by the Waqf Board.]

11[(1) The Board may give on lease any immovable waqf property, built-up spaces or vacant land for the purposes and for the period relating thereto as under, namely

(i) for shops, cold storages, marriage halls or small industries, lease shall be granted for a period of up to ten years;

(ii) for establishing or running of shopping malls, residential buildings, hotels, restaurants or Inns, lease shall be granted for a period of up to thirty years;

(iii) for establishing or running educational institutions like schools, colleges, universities, hospitals, dispensaries, madarasas or maktabs, lease shall be granted for a period of up to thirty years;

(iv) for agricultural purposes, the lease shall be granted for a period up to three years.

(2) The commencement date of the lease shall mean the date of execution of lease deed or agreement or the effective date of lease mentioned in the lease deed or agreement.]

(1) The lessee shall not use or permit to be used the leased premises or any part thereof for any other purpose other than the purpose agreed between the parties:

Provided that no waqf property shall be given on lease for purposes which are against shariat such as gambling or lottery or sale of liquor or other intoxicants.

(2) The lessee shall not build any structure on the leased premises without due approval of the Board:

Provided that any structure build by the lessee without due approval of the Board shall become the property of the waqf and the lessee shall not be entitled to any compensation for the expenses incurred in building such structure.

(3) The lessee shall maintain the leased premises and keep the property in good order and condition and remove all debris and garbage from the leased premises.

(1) The rights and liabilities of the lessee shall include the following, namely

(i) Operation of leased premises. The lessee shall assume full responsibility for the operation and maintenance of the leased premises and for the repair or replacement of all fixtures located therein or thereon and to pay all expenses incurred in connection with such maintenance and operation of the leased premises:

Provided that the lessor may, upon failure to discharge such responsibility by the lessee under this clause, at its sole option and upon fourteen days prior written notice and without any obligation to the lessee, elect to perform such maintenance, repairs or replacement as the lessor may reasonably deem necessary or desirable.

(ii) Access by lessor. The lessee shall permit the lessor to enter the leased premises at any time outside normal hours in case of an emergency and otherwise, where such entry will not unreasonably disturb or interfere with the lessee's use of the leased premises.

(iii) Lessee to carry out certain obligations. The lessee shall,

(i) promptly pay electricity charges, water charges or any cess, levies, duties, assessments, and license fees whatsoever whether municipal, school, provincial, parliamentary or otherwise;

(ii) upon the request of the lessor, promptly deliver to the lessor for examination all receipts for payment of such levies, duties, assessments and license fees;

(2) Installation of fixtures or improvements. If any installation or repair work carried out by the lessee interferes with or damages the mechanical or electrical systems or the structure of the leased premises, the lessee shall promptly repair or remove such installations or fixtures on the leased property at its own expense:

Provided that the lessee shall, if required by the lessor, remove any leasehold improvements or fixtures from the leased premises upon the termination of the lease.

(3) Alterations by lessee. The lessee shall bear the cost for making any modification, additions or improvements including alterations to the exterior walls, roof, or other structural components of the leased premises made by the lessee:

Provided that the lessor shall perform any such work at the expense of the lessee as may be mutually agreed between the parties.

(4) Liens. The lessee shall not create any lien or encumbrance on the leased premises under any circumstances including on the leasehold rights.

(5) Permission from local authorities. The lessee shall, for the purpose of construction of any structure on the leased premises, take all necessary permission from the local authorities, after prior approval of the Board.

If during the period of lease, the leased premises or any part thereof is damaged by fire, lightning, tempest, structural defects or acts of God or by any unforeseen perils, the following provisions shall apply, namely

(i) If as a result of such damage the leased premises are rendered partially unfit for occupancy by the lessee, the lease rent shall abate in the proportion to that part of the leased premises rendered unfit for occupancy by the lessee.

(ii) Notwithstanding anything contained in clause (i) above, if in the opinion of the lessor's architect or engineer given within sixty days of the happening of damage, the leased premises is incapable of being rebuilt, repaired or restored with reasonable diligence within one hundred and eighty days after the occurrence of the damage, then either the lessor or the lessee may opt to terminate the lease by giving to the other party a notice in writing within fifteen days of such opinion of the lessor's architect or engineer:

Provided that upon notice by either party, lease shall terminate from the date of such damage and the lessee shall immediately surrender the leased premises and all interest therein to the lessor and the lease rent shall be apportioned and shall be payable by the lessee only up to the date of the damage and the lessor may thereafter re-enter and repossess the leased premises.

(iii) If the leased premises are capable with reasonable diligence of being rebuilt, repaired or restored within one hundred and eighty days of the occurrence of such damage, then the lessor shall proceed to rebuild, restore or repair the leased premises within the said period of one hundred and eighty days plus any additional period caused by strikes, lock-outs, slow-downs, shortages of material of labour, acts of God, act of war, inclement weather or other occurrences which are beyond the reasonable control of the lessor, and the lease rent shall abate in the manner provided for in clause (i) above until the leased premises have been rebuilt, repaired or restored.

(1) Each of the following events shall constitute an event of default, namely

(i) all or any part of the lease rent is not paid by the lessee after it becomes due for such payment;

(ii) the lessee fails to observe, perform or keep each and every of the covenants, agreements and conditions and fails to rectify or remedy the failure even after one month's notice by the lessor requiring the lessee to so remedy, correct, desist or comply;

(iii) the lessee builds any structure on the land or building without prior sanction or approval of the Board; or

(iv) 12[* * *]

(2) Upon the occurrence of one or more of the events referred to in sub-rule (1), the lessor may, as it option,

(i) be entitled to the full amount of the lease rent due and payable;

(ii) have no objection to refund the security deposit which shall be deemed to be forfeited in favour of the waqf.

(iii) seize and sell such goods and equipment of the lessee after obtaining an order from the Tribunal and may apply the proceeds thereof to all lease rent to which the lessor is then entitled under the lease:

Provided that any such sale may be effected by public auction or otherwise, and either in bulk or by individual item, as the lessor in its sole discretion may decide;

(iv) terminate the lease by giving 13[three notices one after another with a gap of one month] and the lessee shall pay to the lessor lease rent for the unexpired portion of the term had it not been terminated.

(1) Upon expiration or termination of the lease, the lessee shall immediately surrender possession of the leased premises and all leasehold improvements in substantially the condition in which the lessee is required to maintain the leased premises excepting only reasonable wear and tear, and upon surrender, all right, title, and interest of the lessee in the leased premises shall cease.

14[(2) If after the expiration or termination of the lease, despite given three notices one after another with a gap of one month, the lessee continues to occupy the leased premises, it shall be treated as an encroachment and such encroachment shall be removed in accordance with the procedure specified in Section 54 of the Act.]

(3) The lessor may remove and sell or otherwise dispose of any leasehold improvements, equipment or any other property of the lessee left on the leased premises by the lessee after the termination of the lease, in accordance with the procedure specified in Section 55-A of the Act.

Any notice under these rules shall be given in writing and sent by registered mail or by speed post 15[or e-mail and delivered to the lessee at his address; or] to the lessee, personally or at the leased premises.

Subject to the specific provisions contained in these rules to the contrary, the lease shall be for the benefit of and be binding upon the successors and assigns of the lessor and the heirs, executors and administrators and the permitted successors and assigns of the lessee.

16[Form for submission of details of Waqf Property

(See Rule 15)]

1. Ministry of Minority Affairs, Noti. No. G.S.R. 380(E), dated June 3, 2014, published in the Gazette of India, Extra., Part II, Section 3(i), dated 5th June, 2014, pp. 8-14, No. 297.

2. Ins. by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020).

3. Subs. for is less than Rs 1000 (Rupees One thousand) per month by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020).

4. Subs. for in which the rental income from the leased property is more than Rs 1000 (Rupees One thousand) per month by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020).

5. Subs. by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020). Prior to substitution it read as: 7. Reserve Price. (1) The reserve price per square feet for lease of an immovable waqf property shall (a) for hospitals, educational institutions and social sectors, be not less than 2% per annum; (b) for commercial activities, be not less than 2.5% per annum, of the market value of the property. (2) The market value referred to in sub-rule (1) shall be the price fixed for registering a conveyance at the office of the Registrar or Sub-Registrar.

6. Subs. by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020). Prior to substitution it read as: 8. Payment of security deposit. (1) Upon the execution of lease, the lessee shall make payment of a security deposit of the amount based on the period of lease, as under, namely (i) three months lease rent on lease period of up to one year; (ii) eleven months lease rent on lease period of more than one year and up to five years; (iii) eighteen months lease rent on lease period of more than five years and up to ten years; and (iv) twenty-four months lease rent on lease period of more than ten years and up to thirty years. (2) The security deposit received under sub-rule (1) shall be kept in a nationalised Bank and the Board may utilise the amount for development of waqf properties, with the sanction of not less than two-thirds of the members of the Board.

7. Subs. by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020). Prior to substitution it read as: 10. Lease rent. (1) The lessee shall pay to the lessor for the leased premises lease rent in respect of each year of the term or renewal terms, as the case may be, payable in advance and without notice or demand, in monthly or annual instalments as agreed upon between the parties, from the date of execution of the lease agreement. (2) The lease rent tendered by the lessee on time by way of money order, if refused by the lessor in accepting or giving receipt, may be deposited before the concerned Waqf Board and the Lease rent shall be treated as validly deposited if deposited by the lessee within 15 days of such refusal by the lessor.

8. Subs. for continue to pay by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020).

9. Subs. by G.S.R. 663(E), dated 25-8-2015 (w.e.f. 26-8-2015).

10. Subs. by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020). Prior to substitution it read as: 18. Renewal of lease. (1) No lease agreement shall contain a clause providing for automatic renewal. (2) The Board shall, while renewing the lease, give preference to the present lessee if such lessee participates in the bid and matches the highest bid.

11. Subs. by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020). Prior to substitution it read as: 19. Purpose and period of lease. (1) The Board may give on lease any immovable waqf property for the purposes and for the period relating thereto as under, namely (i) for shops, lease shall be granted for a period of up to five years; (ii) for cold storages, marriage halls or small industries, lease shall be granted for a period of up to ten years; (iii) for establishing or running of shopping malls, residential buildings, hotels, restaurants or Inns, lease shall be granted for a period of up to thirty years; (iv) for establishing or running educational institutions like schools, colleges, universities, hospitals, dispensaries, madarasa's or maktabs, lease shall be granted for a period of up to thirty years; (v) for agricultural purposes, the lease shall be granted on year to year basis or until the life of the crop in case the crop has a life span of more than one year, but no lease for agricultural purposes shall be granted for a period exceeding three years in any case. (2) The commencement date of the lease shall mean the date of execution of lease deed or the effective date of lease mentioned in the lease deed.

12. Omitted by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020). Prior to omission it read as: (iv) non-payment by the lessee of lease rentals or lease considerations for three consecutive months.

13. Subs. for one months notice by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020).

14. Subs. by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020). Prior to substitution it read as: (2) If after the expiration or termination of the lease, the lessee continues to occupy the leased premises, it shall be treated as an encroachment and such encroachment shall be removed in accordance with the procedure specified in Section 54 of the Act.

15. Subs. for and delivered to the lessor at his address; and by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020).

16. Subs. for Form (See Rule 15) by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020).

17. Ins. by G.S.R. 126(E), dated 18-2-2020 (w.e.f. 18-2-2020).