Section 24 in Pepsu Townships Development Board Disposal of Property Rules, 2003
24. Interpretation of rules.
- Section 45(2)(g) - If any question arises as to the interpretation of these rules, the same shall be decided by the State Government.Form 'A'(See rule 3)(Form of notice of sale by public auction of building sites/buildings in the Rajpura Township/Tripuri Patiala)NoticeSale of _________________________Notice is hereby given that the undersigned invites offers of public auction for the purchase of _____ being the property of the PEPSU Townships Development Board.(Here should be inserted the brief description of the property to be auctioned also showing its location).The auction will be held in accordance with the provisions of the PEPSU Townships Development Board Act and the rules made thereunder at __________ (insert here venue of auction) on the _____________________ (date) at ______________ (time) by the _________________(Name of the authority holding the auction).Plans showing full details of the property to be sold will be open to inspection on any working day during office hours in the office of the Administrator, PEPSU Townships Development Board, Rajpura wherefrom further information can also be obtained and the plans can be obtained on payment.Administrator,Pepsu Townships Development Board, Rajpura.Form 'B'(See rules 7 and 8)Notice of default of paymentDate :No.______________To___________________________________________________Whereas the property described below :-________________________________________________________________________________________________________________________________________________________________ was auctioned/allotted to you by allotment letter ____________ on ___________ and wherein it was mentioned that you would pay all the dues to the PEPSU Townships Development Board as per terms and conditions of auction/allotment, however, it has been brought to my notice that you have defaulted in making payments amounting to Rs._____________ which include instalment/instalments due and an interest @__________ % per annum on the defaulted amount. I hereby call upon you to make all the payments mentioned in this notice by __________ failing which it shall be presumed that the recovery of the dues payable by you cannot be recovered save by recovery being affected as arrears of land revenue.In case you have deposited the said amounts or part thereof and wish to contest the claim of the Board in recovering said amount as arrears of land revenue, then you may personally appear before the Administrator, Pepsu Townships Development Board, Rajpura on __________ at _________ with relevant proof with a written representation. The said Administrator shall consider your case and convey to you his decision on the spot. In case no merit is found in your contention, then the Board shall effect the recovery of amount due from you by way of arrears of land revenue.
