Section 6C(4) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(4)The applicant shall, unless he refuses to accept the allotment within thirty days of the date of receipt of the allotment order, deposit within that period and in the manner set out in sub-rule (2) the required amount so that the total amount including the amount already paid under sub-rule (2) equals at least [first] [The word 'first' inserted. - vide Chandigarh Administration notification No. 2840-U.T.-F2-73/7765, dated the 18th June, 1973 and applicable to the hire-purchase agreements under the Allotment of Booths on Lease and Hire-Purchase Basis to eligible shopkeepers of Nehru and Shastri Markets in Chandigarh Scheme, 1972 notified, in the Chandigarh Administration Gazette No. U.T. - 1443-F2-72/3559, dated the 6th March, 1972 and also to such other hirers as mentioned in the notification dated the 18th June, 1973.] three month's rent payable under rule 11-A. In case of failure to deposit the said amount the allotment may be cancelled and the payment made under sub-rule (2) may be forfeited to Government by the Estate Officer in whole or in part and the applicant shall have no claim to any damages, whatsoever, on this account.
