Section 13(III) in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
(III)If the ground rent is not paid by the extended date the lessee shall be liable to pay the penalty not exceeding 10% of the amount due which may be imposed and recovered in the manner laid in section 8 of the Capital of Punjab (Development and Regulation) Act, 1952 as amended from time to time:
