Section 14 in Allotment of Sites on Lease-hold basis to Auto Spare Part Dealers and Auto Repair Mechanics in Chandigarh Scheme, 1996
14.
If at any later stage it is found that the allotment of site has been obtained fraudulently, by furnishing false information or by suppressing material facts, the allotment shall be liable to be cancelled by the Estate Officer and the lessee shall be liable for prosecution, apart from being debarred from future allotments under this Scheme.
