Section 14A in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
14A. [ Allotment of medium patch. [Inserted by Notification No. F. 4(16) Col./99, dated 15.4.2000-Rajasthan Gazette, Extraordinary Part IV-C(I), dated 7.6.2000, page 39(3). = 2001 RSCS/Part II/page 243/H. 140.]
(1)Notwithstanding anything to the contrary contained in these rules, medium patch of Government land may be allotted to a tenure tenant whose tenure land adjoins such medium patch, subject to the ceiling area [index price]:[Provided that if the tenant of the adjoining land fails to apply for the allotment of medium patch, the Allotting Authority may allot such medium patch to the tenure tenants of the same Chak or of the adjoining Chak subject to the ceiling limit:Provided further that if more than one tenant apply for the allotment of the same medium patch, the allotment shall be made by sealed bid to the highest bidder subject to the ceiling limit.] [[Substituted by Notification No. F. 4(10) Col./95, dated 10.5.2001-Rajasthan Gazette Extraordinary Part IV-C(I), dated 16.6.2001, page 45(5), w.e.f. 10.5.2001 = 2001 RSCS/Part II/page 601/H. 517 for the following expression:'Provided that if more than one tenant of the adjoining land apply for the allotment of the same medium patch, the allotment shall be made by sealed bid to the highest bidder subject to the ceiling limit']].(2)[ The price of such medium patch shall be payable by the allottee in [four annual instalments] [[Substituted by Notification No. F. 4(16) Col./99, dated 26.11.2004-Rajasthan Gazette Extraordinary Part IV-C(I), dated 3.4.2005, page 7(1), w.e.f. 26.11.2004 = 2005 RSCS/Part II/page 325/H. 269 for the following expression:'(2) The price of such medium patch shall be payable by the allottee in three instalments, the First instalment being payable within a fortnight of the order of allotment. The due date in respect of The second and subsequent instalment shall be the date of The year corresponding to the date on which the allotment was on due. Interest at the rate of 18% per annum shall be charged in defaulter of payment of an instalment on the due date']], the first instalment being payable within a period of fortnight of the order of allotment in the current financial year. The due date in respect of the [second and subsequent instalments] [Substituted by Notification No. F. 4(16) Col./1999, dated 26.5.2007-Rajasthan Gazette Extraordinary Part IV-C(I), dated 5.6.2007, page 29(2) = 2007 RSCS/Part II/page 570/H. 491, for the following expression: 'second instalment'] shall be the date of the year corresponding to the date on which the allotment was done in the next financial year. Interest at the rate of 12% per annum shall be charged from defaulter of payment of an instalment on the due date.] ][Provided that if an allottee pays total price of the land allotted to him in lump sum before the date on which the first instalment becomes, due, the allottee shall be allowed a rebate of 10% of the price of allotted land.] [Added by Notification No. F. 4(16) Col./99, dated 29.2.2008-Rajasthan Gazette Extraordinary Part IV-C(I), dated 11.3.2008, page 180(1) = 2008 RSCS/Part II/page 605/H. 321.][Provided further that if an allottee deposits all or some of his remaining instalments at least 12 months before that date on which they fall due, than rebate at the rate of 4% per year shall be admissible on each such instalment paid in advance] [Added by Notification No. F. 4(11) Col./98, dated 20.5.2009-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 26.5.2009, page 12(1). = 2009 RSCS/page II/page 700/H. 392.]
