Section 67 in The West Bengal Housing Industry Regulation Act, 2017
67. Penalty for failure to comply with orders of Authority by allottee.
- If any allottee, who fails to comply with, or contravenes any of the orders, decisions or directions of the Authority, he shall be liable to a penalty for the period during which such default continues, which may cumulatively extend up to five per cent, of the plot, apartment or building cost, as the case may be, as determined by the Authority.
