Section 17 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
17. Payment of rates, fees, etc.
- All rates, fees, taxes, charges, assessments Municipal or otherwise and other levies of whatsoever nature shall be borne by the allottee, hirer or the Registered Agency, as the case may be, and shall be payable by the allottee, hirer or the Registered Agency within the period specified in this behalf:Provided that in every case of failure on the part of the allottee, hirer or the Registered Agency to make such payment, the Authority shall have the power to recover the dues as arrears of land revenue.
