Section 3 in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993
3.
The Competent Authority subject to the control of the Chandigarh Administration shall be responsible for the realisation of premium and ground rent and eviction of unauthorised persons occupying the built up booth. The Competent Authority shall also have the powers:-(a)To make the allotment of built-up booth;(b)To receive all payments of money under this scheme;(c)To re-enter, re-take or resume possession of any built-up booth whenever required or to order removal of person in unauthorised occupation of built-up booth;(d)To issue notice to the lessees/transferees/occupants of booth for or in connection with the recovery of premium along with interest, ground rent, or any other dues, for ejectment, re-entry or re-taking possession of booth for the breach of any other terms and conditions of lease by them; and(e)To prescribe forms, registers, receipts and any other record considered necessary.
