Section 3(9) in Punjab Package Deal Properties (Disposal) Rules, 1976
(9)[ Default in the payment of instalment. - In the event of default on the part of transferee of land in the payment of any instalment by the stipulated date, Tehsildar (Sales) or the Naib-Tehsildar (Sales) may recover the amount of the defaulted instalment with interest at the rate of [fifteen per cent per annum as arrears of land revenue and in the event of three successive defaults by the transferee, the transfer of the land shall be liable to be cancelled.] [Amended/Inserted vide Notification dated 20th January 1979.]
