Section 23(2) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
(2)If the lessee or licensee as the case may be does not deposit the premium or any part thereof according to terms of agreement, the Authority shall have power to terminate the lease and forfeit the amount deposited. Any amount of loss caused to the Authority shall be recoverable.
