Section 10 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
10.
The applicants who are found successful after the draw of lots shall be issued allotment letters by the competent authority [in Form "E" appended to these rules] [Inserted vide Chandigarh Administration Gazette (Extraordinary) dated 11.2.1993.]. Every applicant shall be required to deposit the amount of security equal to the amount of 3 monthly instalments of premium apart from one instalment of premium which is payable in advance with the Estate Officer within fifteen days of the receipt of allotment letter. In case the allottee fails to deposit the aforesaid amount within the prescribed period his allotment shall be treated as cancelled.
