Section 12(4) in Punjab Urban Estates (Sale of Sites) Rules, 1965
(4)Every such remittance shall be accompanied by a letter showing full particulars of the site to which the payment pertains and a statement giving reference to the number and date of the allotment order issued under sub-rule (3) of Rule 5 or the date of auction, as the case may be. In the absence of these particulars the amount remitted shall not be deemed to have been received.
