Section 9 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
9.
Notwithstanding anything contained in this scheme, no person shall be eligible for allotment of a tenement/site unless he fulfils the following conditions:-(a)The applicant must himself be residing in the colony. Mere ownership, unless accompanied by actual physical possession of a building, hut, structure or covered site shall not be sufficient to make a person eligible for alternative allotment.(b)There are no arrears of rent outstanding against such person in resect of the existing licence, if any.(c)The lease/licence in his favour has not been terminated except under this scheme.(d)[ His income is not more than Rs. 3,000/- per month.] [ Substituted for Rs. 2500/- vide Notification published in Chandigarh Administration Gazette (Extraordinary) dated 18.12.1995 page 1031.](e)The person does not own whether on free-hold or lease-hold basis, a residential/commercial site/building in the Union Territory of Chandigarh either in his own name or in the name of nay member of his family dependent on him.
