Section 9(iii) in Punjab Package Deal Properties (Disposal) Rules, 1976
(iii)If a Scheduled Castes or a Backward Classes transferee does not pay the instalment on the due date, penal interest as prescribed by the Government will be charged on the amount under default or as may be determined by the Chief Sales Commissioner in each case. If, however, he fails to pay the instalment and interest due thereon, within six months of the date on which the instalment becomes due or within the time extended by the Sales Commissioner or the Chief Sales Commissioner [the Tehsildar (Sales) or Naib-Tehsildar (Sales) shall recover the amount of the defaulted instalment with interest thereon at such rate as may be specified by the Government as "arrears of land revenue".] [Inserted vide Notification dated 30th August, 1979.]
