Section 7(2) in The Punjab Apartment Ownership Act, 1995
(2)If after final payment as provided under sub-section (1) has been made, any expenses are incurred by the promoter for providing any requirement imposed by the State Government or the local authority, such as fire-fighting equipment, it shall be recoverable from the apartment owners and where any such allottee has been inducted into the possession of such apartment or any part thereof on certain terms and conditions in pursuance of such allotment, sale or other transfer, he shall continue to remain in possession thereof on the same terms and conditions and if a person has entered into a hire-purchase agreement with the promoter and has been inducted into the possession of an apartment on certain terms and conditions, he shall continue to remain in possession thereof on the same terms and conditions.
