Section 5(4) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(4)The applicant shall, unless he refuses to accept the allotment within thirty days of the date of receipt of the allotment order, deposit within that period and in the manner mentioned in sub-rule (2), the requisite amount, so that the total amount including the amount paid under that sub-rule (2) equals at least twenty-five per cent of the sale price of the site, and in the case of buildings, in addition to the said twenty-five per cent in respect of the cost of plot on which the building is erected, pay the price of structure, as determined by the Chief Administrator in two instalments, that is twenty-five per cent at the time of sale and seventy-five per cent within thirty days of the date of sale. This period for payment of the price of structure may be extended by the Estate Officer upto six months from the date of the sale on sufficient cause being shown by him. In case of failure to deposit the said amount the allotment may be cancelled and the payment made under sub-rule (2) may be forfeited to Government by the Estate Officer in whole or in part and the applicant shall have no claim to any damage.[Provided that the Chief Administrator may, for reasons to be recorded in writing, in the interest of proper planning and development of Chandigarh, permit the payment of the balance of seventy-five per cent of sale price of the structure in three equated annual instalments in the manner prescribed in rule 10.] [Proviso added under sub-rule (4) of rule 5, - vide Chandigarh Administration Notification No. U.T. 4547-E2-69/11749, dated the 17th September, 1969.]
