Section 70 in Punjab Regional and Town Planning and Development (General) Rules, 1995
70. Manner of enforcing orders of the Tribunal of Appeal passed under section 142.
- An order passed by the Tribunal of Appeal under section 142 shall be enforced by the Authority in the manner specified hereunder :-(a)In case the amount of development charge or betterment charge as assessed by the Arbitrator is reduced in appeal, refund the amongst of development charge or betterment charge as the case may be, to the extent it is so reduced; and(b)in case amount of development charge or betterment charge, as the case may be, as assessed by the Arbitrator, is confirmed or enhanced in appeal, deduct the amount so confirmed or enhanced out of the security deposit or the bank guarantee furnished by the assessee at the time the appeal was filed, and if the amount so confirmed or enhanced is more than the amount of the security deposit or recover the remaining amount after adjusting bank guarantee, the amount of the security deposit or bank guarantee, as if it is an amount recoverable as arrears of land revenue. (Sections 142(5) and 180(2)(zz).)
