Section 9(d) in Punjab Package Deal Properties (Disposal) Rules, 1976
(d)(i)[Each transferee other than a member of the Scheduled Castes or Backward Classes shall be required to pay at the rate of 25 per cent of the price alongwith the arrears of rent or damages, in cash, of Urban Property to be transferred within thirty days of the determination of his eligibility, and the balance price shall be payable in lumpsum or in three equated bi-annual instalments bearing such rate of interest as may be specified by the Government.] [Substituted vide Notification dated 30th August, 1979.](ii)[The arrears of rent or damages shall be paid in lump-sum or in such number of instalments as may be fixed by the Sales Commissioner keeping in view the circumstances of each case and the number of instalments so fixed shall not exceed the number of instalments in which price of the urban property is to be recovered.] [Substituted vide Notification dated 30th August, 1979.](iii)[In case of default of any instalment, penal interest at such rate as may be specified by the Government shall be charged on the amount under default exclusing the amount due on account of rent or damages. If the transferee fails to pay any instalment with interest on account of the balance amount or instalment on account of rent or damages within the time extended by the Sales Commissioner or the Chief Sales Commissioner, the Tehsildar (Sales) may recover the said amount as arrears of land revenue.] [Substituted vide Notification dated 30th August, 1979.]
