Section 15(3) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(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.
