Section 19(1) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
(1)Subject to the provisions of sub-rule (2) of the rule, every licensee of a tenement or a site shall pay every month in advance such licence fee as may be prescribed by the Chief Administrator. The licence fee shall be subject to revision at the time of renewal of the license, provided the total increase in the licence fee shall not be more than 25 per cent of the existing fee.
