Section 4 in Allotment of Sites on Lease-hold basis to Auto Spare Part Dealers and Auto Repair Mechanics in Chandigarh Scheme, 1996
4. Persons eligible for allotment.
- Unless otherwise provided, a person who was enlisted in the survey conducted in the month of January, 1985, shall be eligible for allotment of site subject to the following conditions, namely:(i)that the applicant had attained the age of 18 years as on 1st of January, 1985, and has been carrying on the trade in auto spare parts or auto repairs in the Union Territory, Chandigarh continuously thereafter upto the date of application:Provided that a person who is already running business of auto repairs/spare parts in a site/shop meant for such a purpose, shall not be eligible for allotment:Provided that a person who is running business of auto repairs/spare parts in a sites/shop for any trade other that auto repair/spare parts and does not own the said site/shop, shall be eligible for allotment of a site under the scheme but he shall be required to vacate the misuse from the said shop/site.(ii)that the applicant does not have any commercial site/shop in his name or in the name of his spouse or dependent children either in the Union Territory, Chandigarh or Mohali or Panchkula.Provided that if a person who owned a commercial site/shop in Chandigarh or Mohali or Panchkula and has subsequently disposed of the same after the 1st of January, 1985, shall not be eligible for the allotment of site under this Scheme.(iii)A person dealing in auto spare-parts should be a registered licensee of the Excise and Taxation Department, Chandigarh Administration, under the Punjab General Sales Tax Act, 1948, and Central Sales Tax Act, 1956 as on the 1st of January, 1985.
