Section 71(2) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(2)On receipt of an intimation about the fixation of development charge under section 161, the Authority shall give to the person liable to pay the development charge a notice, in writing, of the amount of development charge payable by him and the date by which such payment shall be made and such notice shall also state that in the event of failure to make such payment on or before such date, interest at the rate of eighteen per cent shall be payable from such date on the amount remaining unpaid.
