Section 13A(4) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(4)The price so fixed under sub-rule (3) shall be paid by the trespasser in four yearly instalments and the first of such instalments shall be payable within 30 days from the date of order of Regularisation. The subsequent instalments shall be payable on or before 15th July every year.