Section 15 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991
15.
[(i) A person who has been allotted a booth under the scheme shall not transfer by way of sale, gift, mortgage or otherwise his title or interest in the lease for a period of 15 years from the date of allotment on hire purchase basis. He shall execute hire purchase agreement in amended from "C" within the time prescribed by the competent authority and execute the lease deed in Form "D" after the expiry of fifteen years period from the date of allotment.Provided that nothing in this rule shall apply to the case where the booth is mortgaged to a nationalised bank for the payment of premium or for business purpose but in such case the first charge on the booth shall be retained by the Estate Officer, Chandigarh.] [Substituted vide Chandigarh Administration Gazette (Extraordinary) dated 2.9.1993](ii)An allottee of a booth under these rules shall not be entitled to execute a General Power of Attorney or Special Power of Attorney in respect of affairs of booth in any manner except with the prior permission of Competent Authority.
