Section 6C(3) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(3)When an amount equal to [first month's rent] [See Ibid.] has been so tendered, the Estate Officer shall, subject to such directions as may be issued by the Chandigarh Administrator in this behalf allot a site of the size applied for or a building of which particulars are given in the application and shall intimate, by registered post, the number, approximate area and rent payable for the site or building allotted to the applicant.
