Section 7(3) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
(3)The successful bidder shall pay twenty five per cent of the bid cost on the spot. The remaining seventy five per cent bid cost can either be paid in lump-sum without interest within thirty days of issue of allotment letter or in instalments as provided in sub-rule (5) of Rule (4).
