Section 12 in Haryana Management of Municipal Properties and State Properties Rules, 2007
12. Mode of payment.
- The sale price/premium shall be paid by the prescribed mode of payment in the following manner :-(a)In the case of allotment, 25% of the sale price/premium shall be paid within thirty days of the issue of letter of intent. The remaining 75% of the premium along with development charges shall be paid after approval of Deputy Commissioner of State Government as provided in sub-rule (2) or sub- rule (3) of rule 11, as the case may be;(b)In case of auction, 25% of the bid accepted by the Auctioning Officer shall be paid on the spot by the intending buyer;(c)In addition to payment of 25% under sub-rule (b) the remaining 75% along with development charges may be paid in the lumpsum within thirty days from the date of allotment/auction without any interest;(d)If payment is not made in accordance with rule 12(a) the balance 75% shall be paid in three annual equated instalments along with interest chargeable on fixed deposit. The first instalment shall become payable after one year from the date of allotment/auction;(e)In case any installment is not paid by the date on which it is payable, the transferee shall be liable to pay in respect of that installment or part thereof, as the case may be, penal interest at the rate of 3% per annum along with interest on fixed deposit from the date on which the instalment became payable till such date it is actually paid;(f)In case any instalment or interest thereupon is not paid by the due date on which it was payable, the Executive Officer may cancel the allotment/lease and resume the site/building; forfeit the whole or any part of the money already paid in respect, thereof, which in no case shall be less than 10% of the sale price/premium :Provided that no order of cancellation or resumption shall be made without giving the allottee a reasonable opportunity of being heard.(g)Each instalment shall be paid by the prescribed mode of payment. Each such payment shall be accompanied by a letter showing full particulars of the site/building to which the payment pertains.
