Section 4(4) in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
(4)After the price referred to in sub-rule (3) has been paid, the [Estate Officer] [Substituted for the words 'Secretary of the committee' by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.] shall, subject to such directions as may be issued by the Secretary of the Board in this behalf, allot a plot and shall intimate by registered post, the number, approximate area and the balance amounting to seventy five per cent of the allotment price payable for the plot so allotted, to the applicant.
