Section 64 in The West Bengal Housing Industry Regulation Act, 2017
64. Penalty for failure to comply with orders of Appellate Tribunal by promoter.
- If any promoter, who fails to comply with, or contravenes any of the orders, decisions or directions of the Appellate Tribunal, he shall be punishable with imprisonment for a term which may extend up to three years or with fine for every day during which such default continues, which may cumulatively extend up to ten percent, of the estimated cost of the real estate project, or with both.
