Section 5 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
5. Eligibility.
- The Competent Authority may allot a built up booth in the market in any sector to a person if:(a)he holds a valid hand cart licence as well as a driving licence and owns a hand cart on the date of issue of the Notification or the date as may be prescribed for the purpose.(b)he does not own a commercial site/shop in Union Territory of Chandigarh, Mohali or Panchkula in his own name or in the name of any member his family dependent upon him and the total family income from all sources does not exceed [Rs. 2500/- per mensum (Rupees two thousand and five hundred only)] [Substituted vide Chandigarh Gazette (Extraordinary) dated 11.2.1993.] for which he shall have to furnish an affidavit duly attested by the Executive Magistrate, Chandigarh to this effect.(c)he does not suffer from any contagious disease for which he shall furnish a medical certificate of fitness.
