Section 4(5) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
(5)The balance seventy-five per cent of the price of plot may either be deposited without interest within thirty days from the date of issue of allotment letter or in six half yearly instalments, with fifteen per cent interest, or at such rate of interest as may be specified by the Board from time to time. The first such instalment shall fall due after six months from the date of allotment letter.
