Section 10(2) in Chandigarh Milk Colony Allotment of Sites Rules, 1975
(2)If payment is not made in accordance with sub-rule (1) of this rule, the balance of the 75 per cent premium shall be paid in five annual equated instalments along with interest at the rate of 7 per cent per annum or at such higher rate of interest as may be fixed by the Chief Administrator by notification in the official gazette before the commencement of the lease. The first instalment shall become payable after one year from the date of allotment.
