Section 12(2) in Punjab Urban Estates (Sale of Sites) Rules, 1965
(2)In case of payment by instalment as provided in sub-rule (1), each instalment would be recovered together with interest thereon, at the rate of seven per cent per annum. The interest shall accrue from the date of issue of allotment order or the date of auction, as the case may be, but no interest shall be payable if the whole of the balance of seventy-five per cent of the sale price is paid in full by the transferee within sixty days of the issue of allotment order or the date of auction, as the case may be.
