Section 5 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
5.
(1)Within fifteen days of the publication of the notice under rule 4(3) above, all persons eligible for allotment under the scheme shall submit to the competent authority an application in form "A" duly filled in and signed by the applicant along with an affidavit duly attested by an Oath Commissioner or a Magistrate of the Ist Class affirming all facts showing that the applicant is entitled to the grant of a licence of a tenement or a site under this Scheme.(2)The Competent Authority shall supply on demand application forms in form "A" free of cost.(3)For good and sufficient reasons, the Competent Authority may entertain an application after the expiry of the period of 15 days. All incomplete applications shall be liable to be rejected summarily.(4)All applications which are complete shall be entered in a register to be maintained by the Competent Authority.(5)Subject to the conditions laid down in this Scheme, the Competent authority shall allot on licence basis tenements/sites by draw of lots:Provided that the competent authority may in order to ensure community living of an individual or of a group of persons, allot tenements/sites otherwise than by draw of lots, and the allotments so made shall be deemed to have been made in accordance with this Scheme.
