Section 27(2) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
(2)Licence in respect of a site may also be cancelled if:-(a)the licensee is offered a tenement and he fails to occupy the same within 15 days of such offer:(b)he contravenes the provisions of Punjab Capital (Development and Regulations) Building Rules, 1952 in putting up a temporary building;(c)he unauthorisedly occupies in the Union Territory of Chandigarh any land belonging to the Government other than that allotted under this scheme.
