Section 13A(5) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(5)(i)A sum [of Rs. 500/-] [Substituted by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46, for 'equivalent to 5%'.] of the notified price shall be deposited by the applicant as earnest money before his application is taken up for consideration by the allotting authority.(ii)[ Twenty-five percent of the notified price shall be paid by the allottee at the time of issue of the allotment order, and [ten] [[Substituted by Notification No. F. 4(10) Revenue/Col./75, dated 20.08.1981 - Rajasthan Government Gazette, Extraordinary, Part IV-C,dated 20.08.1981, page 261, for the following:-'(ii) Half of the notified price shall be paid by the allottee after acceptance of his application,(iii)The balance shall be paid before taking actual possession of the land allotted to the applicant. An applicant who retracts after allotment and does not deposit half the amount of the notified price shall forfeit his earnest money to the Government.']] percent of the notified price shall be paid by him before taking actual possession of the land allotted to him.(iii)The remaining [60%] [Substituted by Notification No. F. 4(10) Revenue/Col./75, dated 25.11.1983 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 26.11.1983, page 239.] shall be recovered in [five equal instalments] [[Substituted by Notification No. F. 4(8) Col./98, dated 12.10.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 24.10.2000, page 129 w.e.f. 12.10.2000 = 2001 RSCS/Part II/page 345/H. 232, for the following expression:'three equal instalments' and 'second and third instalments' respectively.]]. If the allotment order is issued before 30th June of the year, the first instalment shall fall due on the first day of January of the year immediately following and if the allotment order is issued in between 1st July and 31st December of the year, the first instalment shall fall due on 1st July of the year immediately following, the [second, third, fourth and fifth instalments] [Substituted by Notification No. F. 4(8) Col/98, dated 12.10.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 24.10.2000, page 129 w.e.f. 12.10.2000 =2001 RSCS/Part II/page 345/H. 232.] shall fall due one year after the preceding instalment respectively.]The earnest money of an applicant who retracts and does not deposit the notified price as prescribed in the rules at the time of allotment shall be forfeited by the State Government:[Provided that if any allottee fails to deposit the instalment on due date, as prescribed in the allotment order, the allotment shall be deemed cancelled without any notice.] [Added by Notification No. F. 4(2) Col/92, dated 1.3.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 16.3.96, page 228. = 1996 RSCS/Part II/page 220/H. 293.][Provided further that if an allottee deposits all or some of his remaining instalments at-least 12 months before the date on which they fall due, then rebate at the rate of 4% per year shall be admissible on each such instalments paid in advance.] [Inserted by Notification No. F. 4(11) Col./98, dated 20.5.2009-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 26.5.2009, page 12(1). = 2009 RSCS/Part II/page 700/H. 391.][Provided that if an allottee pays total price of the land allotted to him in lump-sum at the time of issue of the allotment order, the allottee shall be allowed a rebate of 15% of the price of allotted land.] [Added by Notification No. F. 4(2) Col./92, dated 22.7.95-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 18.9.95, page 113(2). = 1996 RSCS/Part II/page 116/H. 101.][((iii-A) For special allotment in second stage, 20% of the notified price shall be paid by the allottee at the time of issue of the allotment order and thereafter actual possession will be given to him and remaining 80% amount shall be recovered in [twelve yearly equal instalments] [Inserted by Notification No. F. 4(1) Col./2001, dated 28.11.2004-Rajasthan Gazette, Extraordinary Part IV-C(I), dated 21.2.2005, page,155. = 2006 RSCS/Part II/page 400/H. 231.] from the allottee. The other conditions of the Rule 13-A will remain as such as prescribed in the said rule.](iv)[ In case more than one eligible persons of the same category applying for allotment of the same plot of land, allotment shall be made by [sealed bid] [[Substituted by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46, for the following :-'(iv) In the event of more than one eligible person of tire same category applying for allotment of the same plot of land, allotment shall be made to the person who is ready to deposit whole of the notified price at the time of allotment.']] amongst these persons, but the highest bid shall not be sanctioned by the Allotting Authority if it is less than the maximum price for a check as notified under Rule 13-A.][Provided that the applicants to whom land could not be allotted due to the above procedure, may be allotted alternative unallotted land out of those lands which were previously notified and applications were invited for allotment of those lands, if there are no pending applicants from other applicants for allotment such unallotted land.] [Added by Notification No. F. 4(29) Col./92, dated 20.1.2000-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 23.3.2000, page 207 (2). [w.e.f. 20.1.2000]= 2001 RSCS/Part II/page 657/H. 603.](v)[x x x] [[Clause (v) deleted by Notification No. F. 4(9) Revenue/ Col./87, dated 22.9.1988 - Rajasthan Government Gazette, Part IV-C, dated 13.7.1989, page 46, which was as under:-'(v) In the event of more than one eligible persons of the same category being ready lo deposit whole of the notified price forthwith, allotment shall be made by drawing lots.']](vi)After completion of allotment the earnest money of the non-allottee applicants shall be returned immediately.(vii)[ [If any Government land allotted as uncommand land on or after 21st January, 1992, subsequently becomes command land] [Added by Notification No. F. 3(92) Col./91, dated 21.1.1992 - Rajasthan Government Gazette, Extraordinary, Part IV-C dated 4.2.1992, page 137.], the allottee or his transferee including subsequent transferee, in possession of the land, as the case may be, shall pay to the State Government the price fixed for the nearest command land in the same chak notified under Rule 13-A (1) at the time of the initial allotment of the uncommand land, and in case the price of command land in the same chak has not been fixed under this rule at the time of initial allotment of uncommand land then the price of command land in the nearest chak, increased @ 15% per annum from the date of initial allotment upto the land becoming command land less the price which he has already paid for the allotment of the uncommand land.][ [(viii-a)] [Inserted by Notification No. F. 4(2) Col./92, dated 19.2.97-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 1.3.97, page 255 (3). = 1998 RSCS/Part II/page 290/H. 256.] If any land allotted as a command land is subsequently declared as an un-command land by a competent authority before its price having been fully paid-up the price of such land shall be charged as payable for uncommand land and the amount already paid shall be adjusted towards such price, the amount paid in excess being refundable.The price of un-command land shall be determined on the basis of rate of uncommand land of similar nature in the same chak or nearest chak applicable on the date of allotment along-with interest of 15% per annum on instalments which became due but had not been deposited.] [Added by Notification No. F. 4(11) Revenue/ Col./83, dated 6.7.1984 - Rajasthan Government Gazette, Part IV-C, dated 19.7.1984, page 142.][ [viii-b)] [Inserted by Notification No. F. 4(1) Col./2001, dated 7.12.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.1.2006, page 105. = 2006 RSCS/Part II/page 646/H. 437.] If the allotment of land lo an allottee has been cancelled or deemed cancelled as per provisions of these rules for non-payment of price of land then if the allottee applies within six months from the date of cancellation or the date of deemed cancellation of allotment or from the date of this notification the allotment shall be restored on payment of unpaid price in a lump sum with 12% interest per annum.](ix)[ Where the allotment of land to an allotted has been cancelled or deemed to have been cancelled for non-payment of price of land as per the provisions of these rules and the land has not been allotted to any other person, the allotment shall be restored if the allotted deposits the remaining unpaid price of land (without any interest) as laumsum amount up to 31.03.2013.] [Substituted by Notification No. G.S.R. 103, dated 6.2.2013 (w.e.f. 8.8.1975).]
