Section 4(3) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
(3)After scrutiny of the applications received under sub-rule (1) of this rule by the allotment Committee, the eligible applicant shall be issued a letter of intent requiring him to pay twenty-five per cent of the allotment price within one month in the form of a demand draft in favour of the Market Committee concerned.
