Section 11B in Chandigarh (Sale of Sites and Buildings) Rules, 1960
11B. [ Procedure in case of Default. [Rule 11A to 11C inserted-vide Chandigarh Administration Notification No. UT. 492-F2-72/2488, dated 17th February, 1972. ]
- In case an instalment of rent under rule 11-A is not paid by the hirer by the tenth of the month following the month in which it falls due, a notice shall be served on the hirer calling upon him to pay the instalment within fifteen days together with penalty which may extend to ten per cent of the instalment of rent payable. If the payment is not made within the said period or such extended period as may be determined by the Estate Officer, but not exceeding two months in all from the date on which the instalment of rent was originally due, the Estate Officer shall terminate the hire-purchase agreement and proceed to recover the outstanding amount as an arrear of land revenue.]
