Section 10 in Allotment of Sites on Lease-hold basis to Auto Spare Part Dealers and Auto Repair Mechanics in Chandigarh Scheme, 1996
10. Payment of ground rent.
- In addition to the premium in respect of the site the lessee shall pay ground rent as under:(i)Annual rent shall be 2% of the premium for the 33 years which may be enhanced by the Chandigarh Administration to 3¾% of the premium for the next 33 years and to 5% of the premium for the remaining period of lease.(ii)Rent shall be payable annually on the due date without any demand from the Estate Officer:Provided that the Estate Officer may for good and sufficient reasons extend the time for payment of rent upto six months on the whole on further payment of 6% per annum interest from the due date upto the date of actual payment.(iii)If rent is not paid by the due date, the lessee shall be liable to pay a penalty not exceeding 100% of the amount due which may be imposed and recovered in the manner laid down in Section 8 of the Capital of Punjab (Development and Regulations) Act, 1952, as amended by Act, No. 17 of 1973.
