Section 19(15) in Chandigarh Milk Colony Allotment of Sites Rules, 1975
(15)Without prejudice to the remedies available under these rules, the Estate Officer may cancel the lease and forfeit 10 per cent of the premium payable in respect of the lease and ground rent paid by the lessee on the ground of default, breach or non-compliance of any of the provisions of these rules and terms and conditions of the lease :Provided that no order under this rule shall be made unless the lessee has been given a reasonable opportunity of being heard.
