Section 26 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
26.
In case an instalment of premium (Rent/hire money) under clause 13(1)(II) is not paid by the 10th of the month following the month in which it falls due, a notice shall be served on the allottee calling upon him to pay the instalment together with the penalty which may be extended upto 10% of the instalment payable. If the payment is not made within 15 days or such extended period as may be determined by the competent authority but not exceeding 3 months in all from the date on which the instalment was originally due, the competent authority may cancel the lease and forfeit whole or part of the premium and the ground rent, if any, already paid in respect thereof which in no case shall exceed 10% of the total amount of the premium, interest and rent payable in respect of booth:Provided that no order cancelling the lease shall be passed unless a lessee has been given a reasonable opportunity of being heard.
