Section 4A in Punjab Urban Estates (Sale of Sites) Rules, 1965
4A. [ Notwithstanding anything contained in sub-rule (4), if any applicant accepts the allotment within thirty days of the date of issue of allotment orders, and makes a request in writing within the said period of thirty days for grant of extension in time for the purpose of making the requisite payment, the Estate Officer may if satisfied that the applicant is prevented by sufficient cause for making the payment in time, allow the extension of time for a period not exceeding sixty days and on the condition that the applicant shall have to pay interest on the prevailing rate for the period so extended.] [Inserted vide Notification Dated 30.9.1975 Hr. Government Gaz. L.S. Pt.III.]
(5)If the applicant refuses to accept the allotment within the said period of thirty days, he will be entitled to the refund of the amount paid by him. The refusal shall be communicated to the Estate Officer concerned through an acknowledgement due registered letter. The refund shall be made by means of a cheque payable at the State Bank of India at any place and the applicant shall have no claim in respect of the collection charges for the cheque.
