Section 15 in The Rajasthan Colonisation (General Colony) Conditions, 1955
15. Nazrana or purchase price.
(1)The Government may, from time to time, fix such rate or rates of Nazrana or purchase money, payable in lump sum or instalments, at which Government lands will be granted and no such lands shall be allotted to any person except on pre-payment of the whole purchase money thereof or his entering into written covenant to make its payment, from the date of commencement of his grant by way of a Ghair Khatedar, in such instalments as the Collector may, in accordance with the general or special orders of the Government direct.(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.(3)Default of Nazrana instalments. - In case the grantee fails to pay any of [The] [Substituted vide Notification No. F. 4(22) Revenue/Col./77, dated 31.07.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.08.1980, page 123.] instalment by the dates fixed therefor (i.e. for the payment of the rent or land revenue for the harvest concerned) [without any reasonable cause] [Substituted vide Notification No. F. 4(22) Revenue/Col./77, dated 31.07.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.08.1980, page 123.] he shall be deemed to have defaulted for that harvest and shall be liable to pay an interest thereon at a rate of 6% per annum, and shall suffer, by his own default, by extending the period of his payments and period of Ghair Khatedari tenancy equivalent to the period of default.
