Section 21E in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
21E. Application for commercial tenements.
(1)Any person desirous of getting a commercial tenement for bona fide commercial purpose or any other non-residential purpose approved by the Authority may, in pursuance of the notice displayed under regulation 21-C, present a tender in Form VI-A. The tender shall be accompanied by such particulars as specified in the Form. Persons below the age of 18 years shall not be eligible to present tenders for any commercial tenement.(2)No tender shall be accepted unless -(a)it is received with accompaniment on or before the date specified in the notice displayed under regulation 21-C, and(b)the tenderer pays the deposit/earnest money or makes the initial payment as specified or required in accordance with such notice.(3)The tenderer shall not be entitled to any interest on the amount of the deposit/earnest money or such initial payment made by him under this regulation.
