Section 15(2) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(2)Payment of Nazrana in instalments. - Where the grantee elects to pay the purchase money in instalments he will deposit at the time when the grant is made such earnest money as the Government or the Collector may, in accordance with the general or special orders of the Government, direct and pay the balance in such instalments and at such intervals as may be prescribed in that behalf and thereafter each instalment of the purchase price shall continue to be paid with each instalment of the rent or land revenue as the case may be, till the last payment for the completion of the purchase of Khatedari rights has been made.
