Section 12(a) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(a)In the case of allotment, 25% of the sale price/premium shall be paid within thirty days of the issue of letter of intent. The remaining 75% of the premium along with development charges shall be paid after approval of Deputy Commissioner of State Government as provided in sub-rule (2) or sub- rule (3) of rule 11, as the case may be;
