Section 4(5) in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
(5)[ The balance of seventy five per cent of the allotment price, may either be deposited in lump sum without interest within a period of thirty days from the date of issue of the allotment letter by deducting two per cent of the said balance amount, as a discount or in six half-yearly instalments with fifteen per cent interest or at such rate of interest, as may be notified from time to time by the State Government. The first such instalment shall fall due after six months from the date of allotment letter] [Substituted by Punjab Government Notification No 4/PA 23/1961 Section 18 and 43/Amd. (1)/2008 dated 2nd January, 2008.].
