Section 11 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
11.
The amount of premium "Hire Money" as fixed by the Administration as well as the cost of construction of booths shall be recoverable in 144 monthly equated instalments together with interest at the rate of 16% per annum or in any other mode decided by competent authority.
