Section 5(4) in Punjab Urban Estates (Sale of Sites) Rules, 1965
(4)The applicant shall, unless he refuses to accept the allotment within thirty days of the date of issue of the allotment orders, deposit within that period and in the manner mentioned in sub-rule (2) (the remaining fifteen per cent of the sale price or) such amount which together with the amount already deposited under sub-rule (2) equals at least twenty-five per cent of the sale price of the site. In case of failure to deposit the said amount the allotment shall be cancelled and the deposit made under sub-rule (2) shall be forfeited to Government in whole or in part and the applicant shall have no claim for damages.
