Section 6C(6) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(6)In case of acceptance of the allotment order within the said period of thirty days, the amount paid under sub-rules (2) and (4) shall be treated as security for the faithful performance of the hire-purchase agreement to be executed by the hirer under rule 6D and shall be refundable after the termination or the expiry of the hire-purchase agreement if the same is not forfeited to the Government.
