Section 7(2) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983
(2)In the case of multi-storeyed houses 15 per cent of the estimated cost of such houses excluding the earnest money shall be payable at the time of allotment and the remaining amount of the sale price shall be payable in 120 monthly equated instalments with simple interest at the rate of ten per cent per annum.Note. - In case of marginal increase in area of the plot due to actual measurement or adjustment on the spot, the allottee shall pay the reserve sale price of the excess area at the rate payable for the next higher category of plots.
