Section 14 in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977
14.
In addition to the premium in respect of the booth site, the lessee shall pay ground rent as under:-(i)(a)at the rate of 2½ per cent per annum of the premium for the first 33 years.(b)at the rate of 3¾ per cent per annum of the premium for the next 33 years.(c)at the rate of 5 per cent per annum of premium for the remaining 33 years.(ii)Rent shall be payable annually on 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 additional 7 per cent per annum interest on the amount remaining unpaid from the due date upto the date of actual payment.(iii)If rent is not paid by the extended date, the lessee shall be liable to pay the penalty not exceeding 100 per cent 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 Regulation) Act, 1952 as amended by Act No. 17 of 1973.
