Section 4 in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
4. Application for allotment.
- [Sections 43 and 18 of Punjab Act 23 of 1961.] - (1) In the case of sale by allotment under the proviso to rule 3, the intending purchaser shall make an application in Form 'A' [to Estate Officer within fifteen days] [Substituted for the words 'to Secretary of the Committee within thirty days' by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.] of the notice inviting such applications.(2)The eligibility of an applicant for the allotment of the plot shall be determined by an allotment committee, constituted by the State Government.(3)After scrutiny of the applications received under sub-rule (1), by the Allotment Committee, the eligible applicant shall be issued a letter of intent requiring him to pay twenty-five per cent of the allotment price within one month in the form of a demand draft payable to the Board and drawn on the Scheduled Bank situated in the area of the committee concerned.(4)After the price referred to in sub-rule (3) has been paid, the [Estate Officer] [Substituted for the words 'Secretary of the committee' by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.] shall, subject to such directions as may be issued by the Secretary of the Board in this behalf, allot a plot and shall intimate by registered post, the number, approximate area and the balance amounting to seventy five per cent of the allotment price payable for the plot so allotted, to the applicant.(5)[ The balance of seventy five per cent of the allotment price, may either be deposited in lump sum without interest within a period of thirty days from the date of issue of the allotment letter by deducting two per cent of the said balance amount, as a discount or in six half-yearly instalments with fifteen per cent interest or at such rate of interest, as may be notified from time to time by the State Government. The first such instalment shall fall due after six months from the date of allotment letter] [Substituted by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.].(6)In case of failure of the allottee to deposit the instalment in time, penal interest at the rate of twenty four per cent per annum shall be charged. In case of default of two successive instalments, the plot and the building, if constructed, shall be resumed by the [Estate Officer] [Substituted for the words 'Secretary of the Committee' by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.] after giving an opportunity of being heard to the concerned allottee.(7)Apart from the resumption referred in sub-rule (6), an amount equivalent to ten per cent of the total price of the plot, shall be forfeited along with interest and other dues, if any, payable by the allottee from the amount already deposited by him.
