Section 13A(4) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(4)The price so fixed under sub-rule (3) shall be paid by the trespasser in four yearly instalments.After scrutinising the papers submitted by the trespasser, if it is found that the case is fit for regularisation, a notice is to be given to the said trespasser indicating the amount assessed and the said trespasser will deposit the first instalment within 15 days after serving the notice and as soon as the first instalment paid, the orders for regularisation will be issued by the competent authority. The subsequent instalment shall be payable on or before 15th July of every year.
