Section 13 in Chandigarh Allotment of Low Cost Tenements on Lease and Hire Purchase Basis Scheme, 1979
13.
In addition to the premium in respect of the tenement the lessee shall pay ground rent as under:-(i)(a)At the rate of 2-per cent per annum of the premium for the first 33 years;(b)at the rate of 3¾ per cent per annum of the premium for the remaining 33 years.(c)at the rate of 5 per cent per annum of permium for the 33 years.(ii)Ground rent shall be payable annually on due date without any demand from the Estate Officer:Provided that the Estate Officer may for good and sufficient reasons extend the time for payment of rent upto six months on the whole on further payment of additional 7 per cent per annum penal interest on the amount remaining unpaid from the due date upto the date of actual payment.(iii)If ground rent is not paid by the extended date, the lessee shall be liable to pay the penalty not exceeding 100 per cent of the amount due which may be imposed and recovered in the manner laid down in section 8 of the Capital of Punjab (Development and Regulation) Act, 1952, as amended by Act No. 17 of 1973.Provided that no order under this sub-clause shall be made unless the lessee has been given a reasonable opportunity of being heard.(iv)The ground rent shall be uniformally distributed and charged from each of the allottees of respective floors in the cases of multi-storeyed buildings.
