Section 9 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
9. Manner of payments of hire-purchase price.
(1)The hire-purchase deposit shall be a sum as may be decided by Authority from time to time. Such deposit shall be non-interest bearing and shall be payable along with the application. Such deposit shall be adjusted after the expiry of the hire-purchase period at the time of execution of the conveyance-deed.(2)In the case of such applicants as have not been allotted any property, the said deposit shall be refunded.(3)In the case of such applicants to whom allotment letters have been issued and who have failed to fulfil the requirements as specified in the allotment letter, a sum equal to 20 per centum of the deposit shall be forfeited and the balance refunded.(4)The Authority shall have the sole and exclusive right over the hire- purchase deposit and till such time it is adjusted on the execution of the Conveyance deed or refunded with or without deduction as provided in these regulations and the agreements made thereunder.
