Section 12(2) in Chandigarh Milk Colony Allotment of Sites Rules, 1975
(2)If the lessee fails to execute a lease deed in accordance with sub- rule (1) of this rule, the Estate Officer may cancel the lease and forfeit a sum up to 10 per cent of the whole of the premium payable :Provided that before taking action under sub-rule (2) of this rule, the Estate Officer shall afford a reasonable opportunity to the lessee of being heard.
