Section 36(1) in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
(1)The hire-purchase deposit which shall be a sum as to be decided by the Board from time to time shall be paid by an applicant within two months after decision has been taken to allot him a dwelling unit/flat. Such deposit shall be adjusted after the expiry of the hire-purchase period at the time of execution of the Conveyance Deed.
