Section 13 in Punjab Laws (Special Provisions for Regularization of Unauthorized Colonies) Act, 2018
13. Offences and penalties.
- Any person or promoter or his agent who will develop un-authorized colony or building on or after the date as specified in section 5 (a) shall, on conviction, be punished with imprisonment for a minimum term of three years which may extend to seven years and with minimum fine of rupees two lac, which may extend to rupees five lac.
