Section 4(6) in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
(6)In case of failure of the allottee to deposit the instalment in time, penal interest at the rate of twenty four per cent per annum shall be charged. In case of default of two successive instalments, the plot and the building, if constructed, shall be resumed by the [Estate Officer] [Substituted for the words 'Secretary of the Committee' by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.] after giving an opportunity of being heard to the concerned allottee.
