Section 11(i) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(i)Out of the plots or houses or flats, as the case may be, to be developed by the Colonizer, the plots, houses or flats as the case may be, in number of fifteen percent in respect of plots or houses and ten per cent in respect of flats, leaving the plots, houses or flats, as the case may be, transferred or reserved for transfer to the Competent Authority for the economically weaker sections and leaving the plots, houses or flats, as the case may be, reserved for low income group, shall have to be mortgaged in favour of the concerned Municipality. These plots, houses or flats, as the case may be, shall be released from mortgage and will be available to the Colonizer for sale on the completion of internal development works of the colony subject to sub-rule (2) of Rule 13. The notice regarding the numbers of plots, houses or flats, as the case may be, as mortgaged may be got published in newspapers for information of the general public by the Competent Authority and a copy of such notice shall also be sent to the Sub-Registrar.
