Section 12(1) in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974
(1)The amount payable under section 15 of the Act shall, if it is not voluntarily paid in lump sum be paid-(a)Where it does not exceed 100 rupees, in four six-monthly instalments,(b)Where it exceeds 100 rupees but does not exceed 200 rupees in eight six-monthly instalments.(c)where it exceeds 200 rupees in twelve six-monthly instalments.
