Section 14 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
14.
The lessee shall not assign his/her right in the lease and shall not sublet, transfer or otherwise part with in any manner, the possession of the booth or any part thereof. Partnership for running the business in the said booth shall be construed as subletting.
