Section 5(2) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(2)No application under sub-rule (1) shall be valid unless it is accompanied by ten per cent of the sale price in the form of a demand draft [-] [Omitted vide Chandigarh Administration Notification No. U.T. 83-F2- 70/3827-A dated the 12th March, 1970.] payable to the Estate Officer and drawn on any Scheduled Bank situated in Chandigarh or at any other place specified by the Estate Officer, or is paid in cash in the Estate Office in the discretion of the Estate Officer.
