Section 11 in The Haryana Ceiling on Land Holdings Rules, 1973
11. Mode of payment of amount [Section 17].
(1)The amount shall be paid in the following manner, namely :-(i)the first equated installment shall become due on the 1st February or 1st August following the taking over of the possession;(ii)the remaining nine equated instalments shall become due at regular annual interval following the date of first instalment.(2)All installments referred to in sub-rule (1) shall be equal in amount up to a rupee, the balance, if any, being payable with the last instalment.(3)Payment of amount in cash shall be made by the Treasury Officer as indicated by the prescribed authority through vouchers in Form VIII.Provided that where a person entitled to receive the amount wants that the payment of amount payable to him be paid by money order, the amount shall be paid to him by money order after deducting money order fee from the amount payable.(4)A voucher which is not encashed within three months from the date of its issue shall cease to be cashable unless it is, on an application by the holder thereof, countersigned and revalidated for a further period of two months only for payment by the [Sub-Divisional Officer (Civil)] [Ist Amendment Rules, 1979.] who is authorised to revalidate the voucher once only. The holder, on failure to obtain payment within three months from the date of issue shall submit the voucher with an application for revalidation of the same. Such an application for revalidation shall be made within one month of date of expiry of validity of the voucher.In case of loss, destruction, mutilation of the original voucher or on expiry of the revalidated/original voucher, the holder may apply for the issue of a fresh voucher. In such a case, fresh voucher shall not be issued until after the expiry of six months from the date of issue of the original voucher and after a non-payment certificate has been obtained from the Treasury Officer.
