Section 11 in Chandigarh (Sale of Sites and Buildings) Rules, 1960
11. Procedure in case of Default.
- [Section 8 (2)] - In case an instalment is not paid [under rule 10] [Inserted - vide Chandigarh Administration notification No. U.T. 492-F2-72/2588, dated the 17th February, 1972.] by the transferee by the 10th of the month following the month in which it falls due a notice shall be served on the transferee calling upon him to pay the instalment within a month together with a penalty which may extend to ten per cent of the instalment payable. If the payment is not made within the said period or such extended period as may be determined by the Estate Officer, but not exceeding three months in all from the date on which the instalment was originally due, the Estate Officer may proceed to have the same recovered as an arrears of land revenue or to take action under [Section 8A] [Substituted for the word and figure 'Section 9' - vide Chandigarh Administration notification No. UT 2685-F2-76/10483, dated 14th June, 1976.] of the Act.
