Section 5(viii) in Allotment of Sites on Lease-hold basis to Auto Spare Part Dealers and Auto Repair Mechanics in Chandigarh Scheme, 1996
(viii)The applicant shall, unless he refuses to accept the offer within 30 days of date of issue of the letter of intent, deposit within that period and in the prescribed mode of payment, further 15 per cent of the premium of land. The remaining 75% of the premium of land shall be paid as prescribed in rule 12 of the Chandigarh Lease-hold of Sites and Building Rules, 1973.
