Section 5 in Allotment of Sites on Lease-hold basis to Auto Spare Part Dealers and Auto Repair Mechanics in Chandigarh Scheme, 1996
5. Procedure for allotment.
- (i) Application submitted under this Scheme only shall be entertained.(ii)An applicant shall be eligible to apply for only one site under this Scheme.(iii)The intending applicant shall make an application to the Estate Officer in the prescribed form (Annexure 'A'), alongwith an affidavit in the prescribed form (Annexure 'B') duly attested.(iv)No application under clause (ii) above shall be valid unless it is accompanied by 10 per cent of the premium as earnest money in the prescribed mode of payment.(v)all the applications received under this Scheme shall be scrutinised by a Screening Committee constituted for the purpose.(vi)(a)Allotment of sites shall be made through a draw of lots.(b)A separate draw of lots shall be held for allotment of sites to the auto-spare part dealers, to the scooter repairs mechanics and to the other repair mechanics.(vii)When 10 per cent of the premium has been so tendered, the Estate Officer shall, subject to such directions as may be issued by the Chief Administrator in this regard, issue a letter of intent to the applicants successful in the draw of lots, by registered post intimating the number, sector, approximate area, premium and the ground rent of the site proposed to be allotted to the applicant. The Estate Officer shall also simultaneously forward a list of each such category of successful applicants to the Chandigarh Housing Board for construction of the respective categories of superstructure on the allotted sites on behalf of the lessees. The precise dimensions of the sites and superstructures shall be fixed by the Chandigarh Administration.(viii)The applicant shall, unless he refuses to accept the offer within 30 days of date of issue of the letter of intent, deposit within that period and in the prescribed mode of payment, further 15 per cent of the premium of land. The remaining 75% of the premium of land shall be paid as prescribed in rule 12 of the Chandigarh Lease-hold of Sites and Building Rules, 1973.(ix)If the applicant refuses to accept the offer within the said period of 30 days, he will be entitled to refund of the amount paid by him.(x)If the applicant fails to communicate his refusal to accept the allotment within 30 days and also fails to deposit 15 per cent of the premium under sub-clause (vii), the Estate Officer may forfeit the whole or part of the earnest money.(xi)In both the cases as in sub-clauses (viii) and (x) above, a person, once he fails or refuses to accept the offer of a site he shall not be eligible to apply again under this Scheme.
