Section 4 in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
4. Application for allotment.
[Sections 18 and 43(1)(2)(vi)] - (1) In case of sale by allotment, the intending eligible licensee of category (ii) shall make an application in form A to the Executive Officer-cum-Secretary of the concerned Market Committee within thirty days of the notice of inviting such applications.(2)The eligibility of licensees of category (ii) for the allotment of shop plots shall be determined by the Allotment Committee comprising the concerned Executive Officer-cum-Secretary and the District Marketing Enforcement Officer under the chairmanship of the Chairman/Administrator of the Market Committee.(3)After scrutiny of the applications received under sub-rule (1) of this rule by the allotment Committee, the eligible applicant shall be issued a letter of intent requiring him to pay twenty-five per cent of the allotment price within one month in the form of a demand draft in favour of the Market Committee concerned.(4)After the price referred in sub-rule (3) of this rule has been paid, the Executive Officer-cum-Secretary, Market Committee shall submit the case to the Chief Administrator of the Board for seeking approval under Section 18 supported with a resolution of the Market Committee. After the approval is accorded by the Chief Administrator of the Board, the Executive Officer-cum- Secretary, Market Committee will issue the allotment letter to the eligible applicant/licensee of category (ii).(5)The balance seventy-five per cent of the price of plot may either be deposited without interest within thirty days from the date of issue of allotment letter or in six half yearly instalments, with fifteen per cent interest, or at such rate of interest as may be specified by the Board from time to time. The first such instalment shall fall due after six months from the date of allotment letter.(6)In case of failure of the allottee to deposit the instalment in time, penal interest at the rate of four per cent per annum to be compounded half yearly shall be charged in addition to the normal interest. In case of default of two successive instalments, the plot and the building, if constructed shall be resumed by the Market Committee after giving an opportunity of being heard to the concerned allottee.(7)Apart from the resumption referred to in sub-rule (6) of this rule, an amount equivalent to ten per cent of the total cost of the plot shall be forfeited, along with interest and other dues, if any, payable by the allottee, from the amount already deposited by him.
