Section 12(2) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
(2)Where the purchaser happens to be a tenant of the Nazul/Devsthan Building put to auction, and the desires to pay the remaining price by installments, he shall have to execute an agreement in Form "D" and deliver it to the Chairman of the Committee within 15 days of the date of notice conveying the approval of the Committee, undertaking to pay such amount together with interest @ 9% p.a. in equated annual installments not exceeding nine in number, the first installment falling due for payment after the expiry of one year from the date of acceptance of the officer by the Committee.
