Section 10(3) in Chandigarh Milk Colony Allotment of Sites Rules, 1975
(3)In case any instalment is not paid by lessee by the due date, the lessee shall be liable to pay instead of the interest referred to in rule 10 (2), interest at the rate of 12 per cent per annum on the amount remaining unpaid for the period of default. If the payment is not made within three months in all, from the date on which the instalment was originally due, the Estate Officer may cancel the lease and forfeit an amount not exceeding 10 per cent of the whole of the premium payable and the whole of the rent already paid in respect of the lease.
