Section 24(3) in The Punjab Apartment Ownership Act, 1995
(3)The apartment owner, or the person in occupation, as the case may be, is liable to pay the common expenses, irrespective of whether or not the conveyance deed of apartment or the endorsement thereon has been executed under sub-section (1) or sub-section (4) of section 14 and registered under section 16, or the certified copy of the conveyance deed of apartment has been delivered to the apartment owner, or, as the case may be, to the transferee.
