Section 20(h) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(h)[ A sum of equivalent of 20% of the purchase price shall have to be deposited in each by the bidder whose bid is to be recommended to the Colonisation Commissioner, immediately at the conclusion of the bid and the balance 80% amount shall be deposited by him in four half yearly instalments with an interest of 12% from the date of approval of the sealed bid. The possession of the land would be handed over the after the approval of the bid by the Commissioner.] [[Substituted by Notification No. F. 4(1) Col./2001, dated 28.11.2004-Rajasthan Gazette, Extraordinary Part IV-C(I), dated 21.2.2005, page 155. = 2006 RSCS/Part II/page 400/H. 231, for the following expression:
