Section 11 in The Punjab New Mandi Townships (Development and Regulation) Act, 1960
11. [ Imposition of penalty and mode of recovery of arrears. - (1) Where any transferee makes any default in the payment of any rent due in respect of any lease of any site or building, or both, as the case may be, under section 3, or where any transferee or occupier makes any default in the payment of any fee levied under section 10, the Administrator may direct that in addition to the amount of arrears, a sum not exceeding that amount shall be recovered from the transferee or occupier, as the case may be, by way of penalty :
Provided that no such direction shall be made unless the person affected thereby has been given a reasonable opportunity of being heard in the matter.(2)Where any person makes any default in the payment of any amount, being the arrears and penalty directed to be paid under sub-section (1), such amount may be recovered from the transferee or occupier, as the case may be, in the same manner as an arrear of land revenue.] [Substituted vide Punjab Act 16 of 1981.]
