Section 10(4) in Chandigarh Milk Colony Allotment of Sites Rules, 1975
(4)Each instalment shall be remitted to the Estate Officer by the prescribed mode of payment. Every such remittance shall be accompanied by a letter showing full particulars of the site to which the payment pertains or a statement giving reference to the number and date of the allotment. In the absence of these particulars the amount remitted shall be deemed to have been received only on the date when the remitter supplies correct and complete particulars referred to in this rule.
