Section 4(iii) in Allotment of Sites on Lease-hold basis to Auto Spare Part Dealers and Auto Repair Mechanics in Chandigarh Scheme, 1996
(iii)A person dealing in auto spare-parts should be a registered licensee of the Excise and Taxation Department, Chandigarh Administration, under the Punjab General Sales Tax Act, 1948, and Central Sales Tax Act, 1956 as on the 1st of January, 1985.
