Section 7 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
7.
(a)The eligible persons shall within 10 days of the publication of such notice submit an application to the Licensing Officer/Competent Authority in [amended form "A" and amended form "B"] [Substituted vide Chandigarh Gazette (Extraordinary) dated 11.2.1993.], [appended to these rules. The form will be supplied by the Competent Authority on demand free of cost.] [Substituted vide Chandigarh Gazette (Extraordinary) dated 11.2.1993.]The applicant shall also furnish an affidavit in [amended form "A" and amended form "B"] [Substituted vide Chandigarh Gazette (Extraordinary) dated 11.2.1993] duly attested by the Executive Magistrate, Chandigarh affirming all facts which make him eligible for the allotment of built-up booths in different rehri markets.(b)The eligible person shall have to register himself for the allotment of booths after paying Rs. 100/- as registration fee to the competent authority. The eligible persons who are desirous of the allotment of booths shall have to complete 33% of the premium as determined by the competent authority on demand within a stipulated period as prescribed by the competent authority.
