Section 11 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011
11.
The allottee shall deposit 12 months license fee and other utility charges in advance for the due fulfilment and performance by him of the terms and conditions herein contained. In the event of the allottees committing any breach of the terms and conditions herein contained and of his part to be observed and performed. Hon'ble the Chief Justice may, without prejudice to other rights and remedies, direct to forfeit the same or any part thereof and on such an event, he shall pay such additional sum immediately as may be called upon by Hon'ble the Chief Justice to pay so that 12 months license fee and utility charges shall at all times be maintained during the continuance of the allotment. On the expiration or earlier determination of the licence, the said amount shall be settled and then, the said amount or part thereof, shall be refunded to the allottee, without interest.
