Section 27 in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993
27.
In case instalment of premium under rule 13 is not paid by the allottee by the tenth of the month following the month in which it falls due, a notice shall be served on the allottee calling upon him to pay the instalment within fifteen days together with 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 decided by the Competent Authority, but not exceeding two months in all from the date on which the instalment fell due, the Competent Authority shall cancel the lease and proceed to recover the outstanding amount as an arrears of land revenue:Provided that no order cancelling the lease shall be passed unless the lessee has been given a reasonable opportunity of being heard.
