Section 17B in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
17B. [ Allotment of medium patch. [Inserted by Notification No. F. 4(2) Col./99, dated 26.11.2004-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 31.1.2005, page 141(11) = 2006 RSCS/Part II/page 8/H. 7.]
(1)Notwithstanding anything lo the contrary contained in these rules, "medium patch" of Government land measuring more than live bighas of irrigated land and ten bighas of un-irrigated land but not more than ten bighas of irrigated land and twenty bighas of un-irrigated land may be allotted to a tenure tenant whose tenure land adjoins such medium patch, subject to the ceiling area at the rate of index price:Provided that if more than on tenant of the adjoining land apply for allotment of the same medium patch, the allotment shall be made by sealed bid to the highest bidder subject to the ceiling limit.(2)The price of the such medium patch shall be payable by the allottee in two instalments, the First instalment being payable within a fortnight of the order of allotment in the current financial year of the allotment. The due date in respect of the second instalment shall be the date of the year of corresponding to the date on which the date of allotment was done in the next financial year. Interest at the rate of 12% per annum shall be charged from the defaulter of payment of an instalment on the due date.]
