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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(3) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983

(3)No application made under sub-rule (2) shall be valid unless accompanied by a bank draft in favour of the Trust in token of earnest money as under :-
Are of plot Amount of earnest money
500 Square yards Rs. 10,000
400 Square yards Rs. 8,000
300 Square yards Rs. 6,000
250 Square yards Rs. 5,000
200 Square yards Rs. 4,000
150 Square yards Rs. 3,000
100 Square yards Rs. 1,000
Provided that an application for allotment of a multi-storeyed house shall be accompanied by a bank draft of the amount equivalent to 10 per cent, to the estimated cost of such house.