Section 12(e) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(e)In case any installment is not paid by the date on which it is payable, the transferee shall be liable to pay in respect of that installment or part thereof, as the case may be, penal interest at the rate of 3% per annum along with interest on fixed deposit from the date on which the instalment became payable till such date it is actually paid;
