Section 4(2) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977
(2)The allotment/transfer of booths shall be made subject to the following conditions namely:-(a)The applicant must himself be running to shop in the Transit Site, Sector 34. Mere ownership unless accompanied by actual physical possession of temporary building/structure shall not be sufficient to make a person eligible for alternative booths.(b)There are no arrears to rent outstanding against such person. The lease in his favour has not been terminated except under the this scheme. The Estate Officer shall, however, terminate all subsisting leases by serving upon the lessee 15 days' clear notice.(c)Application for allotment is made in accordance with the provisions of this scheme within the time allowed in this behalf or within such time as the Estate Officer permits in this behalf for good and sufficient reasons.(d)The person does not own whether on free-hold or lease-hold basis a commercial site/building in Union Territory, Chandigarh either in his own name or in the name of his wife or any dependent member of his family.
