Section 11 in Chandigarh Milk Colony Allotment of Sites Rules, 1975
11. Rent and consequences of Non-Payment.
- In addition to the premium in respect of site, the lessee shall pay rent as under -(i)Annual rent shall be 2½ per cent of the premium.(ii)Rent shall be payable annually on the due date without any demand from the Estate Officer.(iii)Provided that the Estate Officer may for good and sufficient reasons extend the time for payment of rent up to six months on the whole on further payment of additional 6 per cent per annum interest on the amount remaining unpaid from the due date up to the date of actual payment.(iv)If rent is not paid by the extended date, the lessee shall be liable to pay a penalty not exceeding 100 per cent of the amount due which may be imposed and recovered in the manner laid down in section 8 of the Capital of Punjab (Development and Regulation) Act, 1952, as amended by Act No. 17 of 1973.
