Section 9(iii) in Allotment of Sites on Lease-hold basis to Auto Spare Part Dealers and Auto Repair Mechanics in Chandigarh Scheme, 1996
(iii)In case any instalment is not paid by the lessee by the date on which it is payable, a notice may be served on the lessee calling upon him to pay the instalment within a period of three months together with penalty which may extend up to 10 per cent of the amount due. If the payment is not made within the said period, the Estate Officer may cancel the lease and forfeit the whole or part of the money if paid in respect thereof which, in no case, shall exceed 10% of the total amount of consideration money, interest and other dues payable in respect of the lease:
