Section 18(1) in Rajasthan Real Estate (Regulation and Development) Rules, 2017
(1)Any refund along with the applicable interest and compensation, if any, payable by the promoter in terms of the provisions of section 18 of the Act shall be payable by the promoter to the allottee within forty-five days from the date on which such refund along with interest and compensation, if any, becomes due.
