Section 4 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
4.
Subject to the control of the Chief Administrator, Chandigarh, the competent authority shall be responsible for the maintenance and control of built up booths in any Sector for the realisation of premium and lease money and the eviction of persons occupying these booths. The Competent Authority shall have powers:-(a)To make the allotment/re-allotment of booths.(b)To receive all payments of money under the Rules.(c)To re-enter, re-take or resume possession of any booth whenever required or to order the removal of unauthorised occupants.(d)To prescribe form or register and licence for receipt and other record which he considers necessary.
