Section 3(6) in Punjab Package Deal Properties (Disposal) Rules, 1976
(6)Scrutiny of applications. -(i) On receipt of an application for the transfer of land, the Tehsildar (Sales) or Naib-Tehsildar (Sales) shall scrutinise and dispose it of [within four months from the date of receipt by him of the application for transfer of the land under these rules] [Substituted vide Notification dated 28.11.1994.].(ii)[ Where the Tehsildar (Sales) or Naib-Tehsildar (Sales) is satisfied that the occupant is eligible for the transfer of land in his or her possession, he shall send the case to the Sales Commissioner for approval, after recovery of the first instalment equivalent to an amount as may be specified by the Government from time to time and the arrears of rent/lease or damages, if any.] [Added vide Notification dated 20th January, 1979, published in Punjab Government Gazette, dated February 16, 1979] These arrears shall be paid in lumpsum or in such number of instalments as may be fixed by the Sales Commissioner by a specific order, keeping in view the circumstances of each case and the number of instalments so fixed shall not exceed the number of instalments in which price of land is to be recovered.(iii)The Sales Commissioner may, after scrutiny of the case referred to him under sub-rule (2), either confirm or reject or modify the recommendations of the Tehsildar (Sales) or Naib-Tehsildar (Sales) [within two months from the date of receipt of the case by him] [Word added vide Notification dated 28.11.1994.] :Provided where a transferee is a woman or a minor, the Sales Commissioner shall send the case to the Chief Sales Commissioner, with his specific recommendations.
