Section 3(xiii) in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999
(xiii)in addition to the price of plot, an allottee shall also pay within sixty days from the date of demand notice, additional cost of land incurred on its acquisition, if any. On the failure to pay the same, within the said period, an interest at the rate of twenty one per cent per annum shall be charged on the due amount.
