Section 13A(5) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(5)The price of land so fixed shall be deemed to have become due from the date of order of regularisation and a simple interest at the rate 6% per annum shall be payable on the amount of the instalment which has fallen due for payment. In case the allottee does not make payment of the instalment becoming so due even after the lapse of the period prescribed, for each instalment interest at the rate of 9% per annum shall be payable on the amount of such instalment from its due dale and if the instalment continuous to fall in arrears exceeding six months the interest at the rate of 12% per annum shall be payable by such defaulter.
