Section 5 in Punjab Urban Estates (Sale of Sites) Rules, 1965
5. Application for sale by allotment [Section 23(2)(a) and (b) and 3(2) & (3)].
(1)In case of sale by allotment the intending purchaser shall make an application to the Estate Officer concerned in the form (annexed to these rules as given in Schedule "A").(2)No application under sub-rule (1) shall be valid, unless it is accompanied by ten per cent of [tentative price or final price] [Substituted for the words 'sale price' see notification Dated 14.3.1966] in the form of a demand draft payable to the Estate Officer and drawn on any Scheduled Bank situated at the nearest place to the Estate concerned or at any other place which the Estate Officer may specify.(3)When ten per cent of the price has been tendered, the State Government or such authority as it may appoint in this behalf allot a site of the size applied for. Intimation of such allotment shall be given to the applicant(s) by registered post given to the applicant(s) by registered post giving the number, dimension, area and [tentative price or final price] [Substituted for the words 'sale price' see notification Dated 14.3.1966] of the site allotted.(4)The applicant shall, unless he refuses to accept the allotment within thirty days of the date of issue of the allotment orders, deposit within that period and in the manner mentioned in sub-rule (2) (the remaining fifteen per cent of the sale price or) such amount which together with the amount already deposited under sub-rule (2) equals at least twenty-five per cent of the sale price of the site. In case of failure to deposit the said amount the allotment shall be cancelled and the deposit made under sub-rule (2) shall be forfeited to Government in whole or in part and the applicant shall have no claim for damages.
