Section 5(b) in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
(b)he does not own a commercial site/shop in Union Territory of Chandigarh, Mohali or Panchkula in his own name or in the name of any member his family dependent upon him and the total family income from all sources does not exceed [Rs. 2500/- per mensum (Rupees two thousand and five hundred only)] [Substituted vide Chandigarh Gazette (Extraordinary) dated 11.2.1993.] for which he shall have to furnish an affidavit duly attested by the Executive Magistrate, Chandigarh to this effect.
