Section 10 in Punjab Package Deal Properties (Disposal) Rules, 1976
10. Determination of eligibility for transfer.
(a)The eligibility of every applicant will be determined by the Tehsildar (Sales) or Naib-Tehsildar (Sales) by holding such enquiry as he may consider necessary and after affording the applicant reasonable opportunity to establish his claim.(b)If after making the enquiries, the Tehsildar (Sales) or Naib- Tehsildar (Sales) finds that the applicant is not eligible for transfer of an urban property, he shall reject the application after giving a hearing to the applicant and record the reasons for such rejection and shall also determine the amount recoverable as damage charges for the unauthorised use and occupation of such property.(c)Every transfer of urban property shall be subject to the approval of the Sales Commissioner.(d)When the transfer is approved by the Sales Commissioner, the transferee shall produce before the Tehsildar (Sales) or Naib-Tehsildar (Sales), within thirty days of the receipt of the intimation by him of such approval, a challan showing the deposit into the Treasury of the amount payable:[Provided that the Sales Commissioner may extend the aforesaid period upto sixty days in deserving cases. The Chief Sales Commissioner may, in case of exceptional hardship grant such further extension for the payment of the price, as he may consider reasonable.] [Inserted vide Notification dated 30th August, 1979.](e)[ If the balance is not paid within the period specified above] [Inserted.-vide Notification dated 30th August, 1979.] the amount of defaulted instalments shall be recovered as "arrears of land revenue".
