Section 5(7) in The Punjab Industrial Housing Rules, 1982
(7)[ (i) On receipt of allotment order by an allottee, a sum of two hundred rupees shall be deposited by him as security in the Local Treasury under the head "0230 - Labour and Employment. 800- other receipts 03 - Rent of Labour Quarter," before the possession of the house is delivered to him by the competent authority under sub-rule (6).(ii)When a house is surrendered or vacated by an allottee, he shall, within a period of sixty days from the date of surrender or vacation, as the case may be, make an application to the competent authority for the refund of security.(iii)If the competent authority is satisfied that there is nothing due from the allottee on account of recovery of rent, electricity charges or any other dues, he shall direct the refund of the security :Provided that if any amount is found recoverable from the allottee, the refund of security shall be made after deducting the amount due from him.] [Inserted vide Punjab Government Notification No GSR 13/PA/16/56/S-24/89 dated 8.7.1988.]
