Section 7 in Pepsu Townships Development Board Disposal of Property Rules, 2003
7. Service of notice.
- Section 45(2)(g) - In case an instalment is not paid by the transferee by the tenth day of the month in which it falls due, a notice in Form 'B' shall be served on the transferee calling upon him to pay the instalment within a period of a month together with a penalty, which may be extended up to ten per cent of the instalment payable. If the payment is not made within the said period, or such extended period, as may be allowed by the Administrator, the Administrator may, without prejudice to any other remedy available under the Act or these rules, proceed to have the same recovered as arrear of land revenue.
