Section 3 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
3.
In these Rules unless the context otherwise requires:-(a)[ "Agreement" means an agreement in amended from "C" appended to these Rules.] [Substituted vide Chandigarh Administration Gazette (Extraordinary) dated 11.2.1993.](b)"Allotment" means the grant by or on behalf of the Administration of a right of use and occupation of any booth to any person and the word "allottee" shall be construed accordingly.(c)[ "Competent Authority" means the Estate Officer or any other officer duly authorised by him in this behalf.] [Substituted vide Chandigarh Administration Gazette (Extraordinary) dated 23.4.1993.](d)"Hand Cart" means a cart driven manually or by pedals and used for carrying articles for sales.(e)"Built up Booth" means structure of a specified design erected in the different rehri markets or any other Sector.(f)"Hawker Licence" means the licence issued under the Bye-laws for Regulation of Hawkers in Chandigarh, 1961.(g)"Trade" means specified trade as mentioned in Schedule "T" which may be revised from time to time by the Competent Authority. Change from eatables trade to the general trade and vice versa will not be permitted.
