Section 7 in Chandigarh Milk Colony Allotment of Sites Rules, 1975
7. Procedure of Allotment.
(1)In case of allotment of site the intended lessee shall make an application to the Estate Officer in form 'A' together with an affidavit attested by Oath Commissioner or Magistrate 1st Class affirming all facts which make him eligible for allotment of a site.(2)No application under sub-rule (1) shall be valid unless it is accompanied by 10 per cent of the premium as earnest money either in cash or by demand draft drawn on any scheduled bank situated in Chandigarh in favour of Estate Officer, Chandigarh (hereinafter referred to the prescribed mode of payment).(3)When 10 per cent of the premium has been so tendered the Estate Officer shall, subject to such directions as may be issued by the Chief Administrator in this behalf, allot a site as far as possible of the size applied for and shall intimate, by registered post, the number and approximate area of the site allotted to the applicant.(4)The applicant shall within 30 days of the date of the receipt of allotment order, deposit in the prescribed mode of payment, further 15 per cent of the premium. The remaining 75 per cent of the premium shall be paid as provided in the rule 10.(5)If the applicant fails to deposit 15 per cent of the premium under sub- rule (4) within 30 days of the receipt of the letter of allotment, the Estate Officer may forfeit the whole or part of the earnest money.
