Section 46A(4) in The Punjab Agricultural Produce Markets Act, 1961
(4)Where any person makes default in the payment of any rent due in respect of lease of any site or building or both, as the case may be or any fees payable for providing, maintaining or continuing any amenity under the Punjab New Mandi Townships (Development and Regulation) Act, 1960, the Secretary of the Committee may direct that in addition to the amount of arrears, a sum not exceeding that amount shall be recovered from the person 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.
