Section 23 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011
23.
If the allottee at any time, fails or neglects to perform and observe any of the terms and conditions of the Rules herein contained, and on his part to be observed and performed, then in any such ease, or for any reason whatsoever, Hon'ble the Chief Justice, may in consultation with the Allotment Committee, without prejudice to other rights and remedies, by giving fifteen days notice in writing to him, determine the licence and the allottee shall, upon such determination, make/ hand over vacant possession of the Chamber forthwith, without any right to refund of the advance license fee or a part thereof whatsoever.
