Section 12(f) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(f)In case any instalment or interest thereupon is not paid by the due date on which it was payable, the Executive Officer may cancel the allotment/lease and resume the site/building; forfeit the whole or any part of the money already paid in respect, thereof, which in no case shall be less than 10% of the sale price/premium :
