Section 12 in Allotment of Sites on Lease-hold basis to Auto Spare Part Dealers and Auto Repair Mechanics in Chandigarh Scheme, 1996
12. Registration and Stamp Duty.
- The registration of lease is compulsory. The lessee shall bear all expenses in respect of the execution and registration of lease-deed including the stamp duty and registration fee payable thereof, in accordance with the law in force at the time of execution and registration.
