Section 6 in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
6. Conveyance-deed in the case of sale by allotment or by open auction.
[Sections 18 and 43(1)(2)(vi)] - In case of sale of plot by allotment or by open auction, as the case may be, the allottee shall execute the deed of conveyance, in the form prescribed by the Board, after making payment of full price of the plot.
