Section 13 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
13.
The lease shall commence from the date of allotment and shall be for a period of 99 years. After the expiry of the said period of 99 years, the lease may be renewed for such further period on such terms and conditions as the Administration may decide. In addition to the premium, the lessee shall pay ground rent:-(I)(a)at the rate of 2½% per annum of the premium for the first 33 years.(b)at the rate of 3¾% per annum of the premium for the next 33 years.(c)at the rate of 5% per annum of the premium for the remaining 33 years.(II)The ground rent shall be payable annually on the due date without any demand from the [Estate Officer] [ Substituted vide Chandigarh Administraion Gazette (Extraordinary) dated 23.4.1993] in addition to the monthly equated instalment of premium and interest.Provided that the [Estate Officer] [Substituted vide Chandigarh Administration Gazette (Extraordinary) dated 23.4.1993] may for good and sufficient reason, extend the time for the payment of rent due upto six months on further payment of penal interest at the rate of 12% per annum.(III)If the ground rent is not paid by the extended date the lessee shall be liable to pay the penalty not exceeding 10% of the amount due which may be imposed and recovered in the manner laid in section 8 of the Capital of Punjab (Development and Regulation) Act, 1952 as amended from time to time:Provided that no order under this sub-clause shall be made unless the lessee has been given a reasonable opportunity of being heard.
