Section 5(2) in Punjab Urban Estates (Sale of Sites) Rules, 1965
(2)No application under sub-rule (1) shall be valid, unless it is accompanied by ten per cent of [tentative price or final price] [Substituted for the words 'sale price' see notification Dated 14.3.1966] in the form of a demand draft payable to the Estate Officer and drawn on any Scheduled Bank situated at the nearest place to the Estate concerned or at any other place which the Estate Officer may specify.
