Section 4(7) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
(7)Apart from the resumption referred to in sub-rule (6) of this rule, an amount equivalent to ten per cent of the total cost 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.
