Section 17(viii) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(viii)The lessee/ transferee shall not be entitled to transfer the site or the building without the permission of Executive Officer; provided that such permission shall not be granted in a case where site/building has been allotted for institutional purposes on lease hold basis for ninety nine years or allotted under any rehabilitation scheme like auto market etc. on reserve price and such lessee/allottee or his partner/family member shall not be permitted to reopen his old shop from where he was shifted under rehabilitation scheme. In case of failure action shall be taken under Section 131 of the Act;
