Section 21(h) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(h)[ A sum equal to twenty-five per cent or the purchase price shall have to be deposited in cash on the date the bid is closed; fifteen per cent of the purchase price shall be paid within one month of such date and the remaining sixty per cent in two equal instalments, that is to say, thirty per cent of the purchase price one year after such date and the remaining thirty per cent at the close of the second year. The amount payable in instalments shall bear interest at [nine per cent, per annum] [Substituted by Notification No. dated 03.09.1966 - Rajasthan Gazette dated 06.04.1967.] and the interest shall be payable along-with the instalment of the purchase price:
