Section 4(6) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
(6)In case of failure of the allottee to deposit the instalment in time, penal interest at the rate of four per cent per annum to be compounded half yearly shall be charged in addition to the normal interest. In case of default of two successive instalments, the plot and the building, if constructed shall be resumed by the Market Committee after giving an opportunity of being heard to the concerned allottee.
