Section 7 in The Punjab One-Time Voluntary Disclosure and Settlement of Violations of the Buildings Constructed in Violation of the Building Bye-laws in the Corporations and the Municipalities Act, 2004
7. Time limit for finalising action under the Act.
(1)The Commissioner or the Executive Officer, as the case may be, shall pass the final order and finalize the matter under this Act within a period of six months after coming into force of this Act.(2)After the expiry of a period of six months as specified in sub-section (1), there shall be no settlement of non-compoundable violations, which have not been disclosed within the aforesaid stipulated period or if disclosed, but not finally settled within that period. Such violations shall be identified by the Commissioner or the Executive Officer, as the case may be, and shall be demolished as per relevant law.
