Section 12 in Chandigarh Milk Colony Allotment of Sites Rules, 1975
12. Execution of Lease Deed.
(1)After payment of 25 per cent premium, the lessee shall execute a lease deed in form 'B' in such manner as may be directed by the Estate Officer within six months of the date of allotment or within such further period as the Estate Officer may, for good and sufficient reasons, allow.(2)If the lessee fails to execute a lease deed in accordance with sub- rule (1) of this rule, the Estate Officer may cancel the lease and forfeit a sum up to 10 per cent of the whole of the premium payable :Provided that before taking action under sub-rule (2) of this rule, the Estate Officer shall afford a reasonable opportunity to the lessee of being heard.
