Section 17B(2) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
(2)The price referred to in sub-rule (1) shall be payable by the allottee in five annual instalments, the first instalment being payable within a fortnight of the order. The due date in respect of second and subsequent instalments shall be the date of the year corresponding to the date on which the order was made. Interest at the rate of 9% per annum shall be charged in default of payment of any instalment on due date.
