Section 9 in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948
9. Procedure in case or default.
- In case any instalment is not paid by the purchaser on the stipulated date, a notice shall be served on the purchaser, calling upon him to pay the instalment by a date mentioned in the notice which shall be one month from the date of the notice together with penalty which may extend to 10 per cent of the instalment payable. If the payment is not made within this period or such extended period as may be determined by the Deputy Commissioner but not exceeding in all six months from the due date of the instalment, the Deputy Commissioner may take any one or more of the following steps :-(a)recover the instalment together with the penalty from the movable or immovable property of the purchaser as arrears of land revenue;(b)resume the site or the building; and(c)forfeit the whole or part of the money already paid by the purchaser.
