Section 17B(2) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(2)The price of the such medium patch shall be payable by the allottee in two instalments, the First instalment being payable within a fortnight of the order of allotment in the current financial year of the allotment. The due date in respect of the second instalment shall be the date of the year of corresponding to the date on which the date of allotment was done in the next financial year. Interest at the rate of 12% per annum shall be charged from the defaulter of payment of an instalment on the due date.]
