Section 11(iv) in Chandigarh Milk Colony Allotment of Sites Rules, 1975
(iv)If rent is not paid by the extended date, the lessee shall be liable to pay a penalty not exceeding 100 per cent of the amount due which may be imposed and recovered in the manner laid down in section 8 of the Capital of Punjab (Development and Regulation) Act, 1952, as amended by Act No. 17 of 1973.
