Section 10 in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977
10.
The eligible applicants who are found successful after the draw of lots shall be issued allotment letter by the Estate Officer, Chandigarh in the prescribed form appended to this scheme. They shall be required to deposit, the amount of security equal to the amount of three equated monthly instalments of premium plus one more instalment of premium in advance with the Estate Officer, Chandigarh within 15 days of the receipt of allotment letter in case the allotment of booths are acceptable to them. In case an allottee fails to deposit the aforesaid amount within the prescribed period, his allotment shall be treated as cancelled.
