Section 17(3) in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
(3)The price shall be realised in 10 equal half yearly instalments:[Provided that the instalment shall be payable from the year in which the irrigation water is let out for such land or two years after the date of allotment, whichever is later.] [[Inserted by Notification No. F. 4(2) Revenue/Col./81, dated 08.11.1982 - Rajasthan Gazette, Part IV-(C), dated 18.11.1982, page 515 and Substituted by Notification No. F. 4(13) Revenue/Col./88, dated 06.12.1988 - Rajasthan Gazette, Part IV-(C), dated 21.09.1989, page 112 for the following:-'Provided that the first of such instalments, shall be payable before possession of the allotted land is handed over to the allottee.']]
