Section 9 in Chandigarh (Sale of Sites and Buildings) Rules, 1960
9. Use of Site or Building.
- [Section 22 (2) (c)] - The transferee shall not use the site or building for a purpose other than that for which it has been sold to him. In the case of commercial or industrial sites and commercial or industrial buildings the transferee shall not carry on any trade or employ any industry other than that specified by the Estate Officer.(2)[ Instead of specifying any particular trade or industry, the Estate Officer may specify that the transferee shall not carry on any trade or employ any industry other than 'General Trade' 'Semi-Industrial Trade', or 'Special Trade'.(3)The expressions 'General Trade', 'Semi-Industrial Trade' and 'Special Trade' shall mean one or more of the trades respectively mentioned in Parts A, B and C of the Schedule annexed to these rules and shall include any other trade which is not so mentioned provided that such other trade is similar to and carried on in the same fashion as mentioned in the respective part of the Schedule.] [Added after rule 9 - vide Chandigarh Administration Notification No. U.T. 7101-F2-74/9757, dated 9th July, 1975.]
