Section 18 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
18.
(1)Every licensee shall maintain a pass-book in form "D" to be issued by the competent authority.(2)The pass-book shall contain a group-photograph of the licensee and all other members of the family unit, indicating the name, age, occupation and relationship with the licensee.(3)In addition to the registers to be prescribed by the competent authority from time to time, all payments made in respect of the tenement or site as the case may be, shall be duly entered in the pass-book together with the date on which such payments are received and all such payments shall be duly acknowledged under signatures of the official authorised to receive the payment.(4)In the event of the pass-book being lost or spoiled, the licensee shall be entitled to a duplicate pass book on payment of a fee of Rs. 5/-. The licensee shall be liable to provide the necessary photograph for preparation of a duplicate pass book.(5)Any change in composition of the family unit shall be intimated to the competent authority in form "E" as soon as possible and in any case with fifteen days of occurrence of such a change.(6)If a licensee fails to intimate any change in the family unit within the prescribed period, it will be presumed that such additional member is not a member of the family of the licensee for the purpose of these rules.
