Section 45(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)Where any transferee makes default in the payment of any consideration money, or any instalment, on account of the transfer of any land or building, or both, under Section 43, the Estate Officer may, by notice in writing, call upon the transferee to show cause, within a period of thirty days, why a penalty as may be determined by the Authority be not imposed upon him:Provided that the penalty so imposed shall not exceed the amount due from the transferee.
