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[Section 35]
[Entire Act]
State of Bihar - Subsection
Section 35(1) in Bihar Real Estate (Regulation and Development) Rules, 2017
| 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. |