Section 6C(2) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(2)No application under sub-rule (1) shall be entertained unless it is accompanied by an amount equal to [first month's rent] [The words 'first month's rent' substituted for the words 'One month's rent' - vide Chandigarh Administration notification No. 2840-U.T. F2-73/7765, dated the 18th June, 1973 and applicable to the hire purchase agreements under the Allotment of Booths on Lease and Hire Purchase Basis to eligible shopkeepers of Nehru and Shastri Markets in Chandigarh Scheme, 1972 notified in the Chandigarh Administration Gazette No. U.T. 1443-F2-72/3559, dated the 6th March, 1972 and also to such other hirers as mentioned in the notification, dated the 18th June, 1973.] payable under rule 11A in the form of demand draft payable to the Estate Officer and drawn on any Scheduled Bank situated at Chandigarh or at any other place specified by the Estate Officer, or is paid in cash in the Estate Office in the discretion of the Estate Officer.
