Section 7(2) in Chandigarh Milk Colony Allotment of Sites Rules, 1975
(2)No application under sub-rule (1) shall be valid unless it is accompanied by 10 per cent of the premium as earnest money either in cash or by demand draft drawn on any scheduled bank situated in Chandigarh in favour of Estate Officer, Chandigarh (hereinafter referred to the prescribed mode of payment).
