Section 22 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
22.
The Competent Authority may through his officers and officials at all reasonable times, in a reasonable manner, enter in or upon any part of booth for the purpose or ascertaining as to whether the allottee has duly observed the conditions of allotment.
