Section 16 in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
16. Payment of price.
(1)As soon as an order of allotment is passed by the Chairman, the allottee shall be informed of it by a written notice in Form VIII.(2)[ An allottee shall pay the price of the plot at the following rates:-(i)For a plot of 100 [Sq. Meter] @ Rs. 4/- per [Sq. meter] [Substituted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69, for 'Sq. Yd.'](ii)For a plot of 150 [Sq. Meter] [Substituted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69, for 'Sq. Yd.'] @ Rs. 6/- per [Sq. meter] [Substituted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69, for 'Sq. Yd.']He shall pay 25% more of the above price, if the plot is also provided with under ground sewage.] [Substituted by Notification dated 03.11.1973-Rajasthan Gazette, dated 06.11.1973.](3)[ On receipt of notice in Form VIII, the allottee has to deposit 50% of the price as prescribed in sub-condition (2) within 30 days. The remaining 50% of the price shall be recoverable in two equal half yearly instalments from the date on which possession is handed over.] [[Substituted by Notification No. F. 4(7) Revenue/Col/80, dated 09.09.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.09.1980, page 178, for the following:-'(3) On receipt of notice in Form VIII, the allottee has to deposit 25% of the price as prescribed in sub-condition (2) within 30 days and another 15% in next 30 days. The remaining 60% he has to deposit within 2 years in 2 equal annual instalments commencing from the date of receipt of the said notice.']](4)[ On receipt of notice in Form VIII, the allottee has to deposit 25% of the price as prescribed in Sub-Condition (2) within 30 days. The remaining 50% of the price shall be recoverable in two equal half yearly instalments from the date on which possession is handed over.] [Substituted by Notification No. F. 4(7) Revenue/Col/80, dated 09.09.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.09.1980, page 178.][Provided that no order of cancellation of allotment of land shall be passed without giving an opportunity of being heard to the allottee. If any allottee or purchaser deposits the outstanding amount along-with interest thereon, the allotment shall be restored to the person, in case the land has not been allotted lo another person. The rate of interest shall be for the period of 12 months @ 18% per annum and beyond this period @ 24% per annum.] [Substituted by Notification No. F. 4(4)Revenue/Col./86 Part, dated 23.3.94 - Rajasthan Gazette, Extraordinary, Part 4(C)(I), dated 2.4.94, Page1(1) = 1995 RSCS/Part II/page 2/H. 3.]
