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State of Rajasthan - Section

Section 34 in Rajasthan Real Estate (Regulation and Development) Rules, 2017

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

(1)The court may compound any offence specified under section 70 on payment of amount as specified in the table given below:-Table
S.N. Offence Amount to be paid for compounding the offence
1 2 3
1 Punishable with imprisonment under sub-section(2) of section 59 five percent of the estimated cost of the realestate project
2 Punishable with imprisonment under section 64 five percent of the estimated cost of the realestate project
3 Punishable with imprisonment under section 66 five 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
4 Punishable with imprisonment under section 68 five percent of the cost of the plot, apartmentor building, as the case may be
(2)On payment of the amount in accordance with sub-rule (1) and subsequent to compliance of the orders of the Authority or Appellate Tribunal as provided under sub-rule (4), 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.
(3)The acceptance of the amount for compounding an offence under sub-rule (1), by the Court shall be deemed to an acquittal within the meaning of section 300 of the Code of Criminal Procedure, 1973.
(4)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.