Section 4B(3) in Punjab Package Deal Properties (Disposal) Rules, 1976
(3)A person eligible for the transfer of the land under sub-rule (1) shall make an application to the Tehsildar (Sales) concerned in whose jurisdiction the land falls, within a period of thirty days from the date of cancellation of the allotment. An application made after the expiry of the period aforesaid may be entertained by the Tehsildar (Sales) if the land is still available for transfer and the applicant agrees to pay an additional amount at the rate of five per cent per month of the price of the land fixed under sub- rule (8).
