Section 14A(2) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(2)[ The price of such medium patch shall be payable by the allottee in [four annual instalments] [[Substituted by Notification No. F. 4(16) Col./99, dated 26.11.2004-Rajasthan Gazette Extraordinary Part IV-C(I), dated 3.4.2005, page 7(1), w.e.f. 26.11.2004 = 2005 RSCS/Part II/page 325/H. 269 for the following expression:'(2) The price of such medium patch shall be payable by the allottee in three instalments, the First instalment being payable within a fortnight of the order of allotment. The due date in respect of The second and subsequent instalment shall be the date of The year corresponding to the date on which the allotment was on due. Interest at the rate of 18% per annum shall be charged in defaulter of payment of an instalment on the due date']], the first instalment being payable within a period of fortnight of the order of allotment in the current financial year. The due date in respect of the [second and subsequent instalments] [Substituted by Notification No. F. 4(16) Col./1999, dated 26.5.2007-Rajasthan Gazette Extraordinary Part IV-C(I), dated 5.6.2007, page 29(2) = 2007 RSCS/Part II/page 570/H. 491, for the following expression: 'second instalment'] shall be the date of the year corresponding to the date on which the allotment was done in the next financial year. Interest at the rate of 12% per annum shall be charged from defaulter of payment of an instalment on the due date.] ][Provided that if an allottee pays total price of the land allotted to him in lump sum before the date on which the first instalment becomes, due, the allottee shall be allowed a rebate of 10% of the price of allotted land.] [Added by Notification No. F. 4(16) Col./99, dated 29.2.2008-Rajasthan Gazette Extraordinary Part IV-C(I), dated 11.3.2008, page 180(1) = 2008 RSCS/Part II/page 605/H. 321.][Provided further that if an allottee deposits all or some of his remaining instalments at least 12 months before that date on which they fall due, than rebate at the rate of 4% per year shall be admissible on each such instalment paid in advance] [Added by Notification No. F. 4(11) Col./98, dated 20.5.2009-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 26.5.2009, page 12(1). = 2009 RSCS/page II/page 700/H. 392.]
