Section 22(h) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(h)[ A sum equal to twenty-five per cent or the purchase price shall have to be deposited in cash on the date the bid is closed; fifteen per cent of the purchase price shall be paid within one month of such date and the remaining sixty per cent in two equal yearly instalments, that is to say, thirty per cent of the purchase price one year after such date and the remaining thirty per cent at the close of the second year. The amounts payable in instalments shall bear interest at [nine] [Substituted by Notification No. F. 22 (26) Revenue/Col./65, dated 23.09.1966-Rajasthan Gazette Part IV(C), dated 06.04.1967, page 13.] per cent per annum and the interest shall be payable along with the instalment of the purchase price:
