Section 14 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
14.
(1)The site together with the superstructure, on vacation by the allottee, shall be allotted to any person eligible for allotment of a site under this scheme.(2)In addition to other charges, the allottee of such site shall pay the amount of compensation determined by the competent authority, to the previous allottee who is entitled to receive the compensation either in lumpsum or in instalments, if any, fix rule 13:Provided that the balance amount of loan along with interest thereon due to the Bank towards the superstructure raised on the site shall be deducted out of the amount of compensation payable to the previous allottee, and shall be paid to the Bank. In case the amount of compensation falls short of the amount of loans to be paid to the Bank, the difference shall be paid by the previous allottee within a period of three months or such extended period as may be determined by the competent authority.(3)If the amount of loan is not paid by the previous allottee within such period as mentioned in sub-rule (2), the competent authority may cancel the allotment of tenement made in his name.(4)The amount shall be payable either in lumpsum or in instalments. Where the allottee intends to pay this amount in instalments, the same shall be payable in five equated monthly instalments together with interest at the rate of 7% per annum.(5)In default of payment of any two instalments by the due date, the lease shall be liable to be cancelled by the competent authority after notice in writing.
