Section 10 in Pepsu Townships Development Board Disposal of Property Rules, 2003
10. Notice of sale by allotment and draw of lots.
- Section 45(2)(g) - (1) The Administrator shall issue a public notice in at least two newspaper in circulation in the area where a property to be sold by allotment is situated, at least fifteen days before the last date of receipt of applications for this purpose. The Administrator shall also issue a notice, at least a week before the date of draw of lots indicating the venue and time to facilitate the applicants to witness the draw of lots.(2)The Administrator shall receive applications for allotment in the Form as may be specified by the Board alongwith initial deposit from the applicants desirous of purchasing the property.(3)All sales made by allotment shall be priced by the Board in consultation with the State Government keeping in view the market value of the property, development charges and the price of latest auction, held the area.(4)The Administrator shall scrutinise or cause the application to be scrutinised to determine eligibility of an applicant to be considered for allotment . He may reject ineligible applications or may demand additional information from any application to satisfy himself regarding his eligibility.(5)An applicant, whose application is rejected by the Administrator, shall be informed through ordinary post on the address given in the application and a list of rejected applicants shall be displayed on the Notice Board in the office of the Administrator.(6)Any applicant, whose application has been rejected by the Administrator on scrutiny, may represent his case before the Chairman within fifteen days of issue of rejection letter or display of list of rejected applicants, whichever is later. The Chairman shall take up such representation individually or collectively depending upon the nature of each representation and then decide finally if an application is to be rejected or accepted. The Chairman may adopt such method as he deems expedient to arrive at the decision of acceptance of the representation of an applicant.(7)The allotment of properties shall be made by a method, given in the notice, inviting applications, based on the resolution adopted by the Board for disposal of such property. The Administrator shall issue an allotment letter to each purchaser, whose application is accepted for allotment. The allotment letter shall be define the nature, extent, distinction of property and shall also lay down the total price of the property, mode of payment, effect of non-payment and penalties.
