Section 45 in The Punjab State Aid to Industries Rules, 1936
45. Notice to pay.
- If the amount of Instalment is not repaid on the due date or dates, the Director of Industries may serve on the defaulting unit a written notice calling upon the unit to pay the amount in default within a period of 30 days from the receipt of the notice. The notice may also require the defaulting unit to pay the interest as provided in rule 44 of these rules and other costs and charges as the Director of Industries may incur in this behalf. Such notice shall be sent by registered post, acknowledgment due, and delivered at the present or last known address of the defaulting units and in the case of company, at its registered office.
