Section 67 in Punjab Regional and Town Planning and Development (General) Rules, 1995
67. Rate of interest on late payment of development charges.
- In the event of failure to make payment of development charge as assessed by the Authority under sub-section (1) of Section 140 by the person liable to pay such charge on or before the date specified, in the notice given to him by the Authority, interest at the rate of eighteen per cent per annum shall be charged on the amount remained unpaid after the said date till the date the amount is actually paid in full. (Sections 140(2) and 180(2)(zx).)
