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State of Bihar - Section

Section 35 in Bihar Real Estate (Regulation and Development) Rules, 2017

35. Terms and conditions and the fine payable for compounding of offence.

(1)The court shall, for the purposes of compounding any offence punishable with imprisonment under the Act, accept an amount as specified in the Table below:
Offence Amount to be paid for compounding the offence
Punishable with imprisonment under sub section(2) of section 59. ten percent of the estimated cost of the realestate project.
Punishable with imprisonment under section 64. ten percent of the estimated cost of the realestate project.
Punishable with imprisonment under section 66. ten percent of the estimated cost of the plot,apartment or building, as the case may be, of the real estateproject, for which the sale or purchase has been facilitated.
Punishable with imprisonment under section 68. ten per cent of the estimated cost of the plot,apartment or building, as the case may be.
(2)The promoter, allottee or real estate agent, as the case may be, shall comply with the orders of the Authority or the Appellate Tribunal, within the period specified by the court, which shall not be more than thirty days from the date of compounding of the offence.
(3)On payment of the sum of money in accordance with sub-rule (1) and subsequent to compliance of the orders of the Authority or the Appellate Tribunal as provided in sub-rule (2), any person in custody in connection with that offence shall be set at liberty and no proceedings shall be instituted or continued against such person in any court for that offence.
(4)The acceptance of the sum of money for compounding an offence under sub-rule (1), by the Court shall be deemed to be an acquittal within the meaning of section 300 of the Code of Criminal Procedure, 1973 (2 of 1974).