Section 11 in New External Development Charges Policy (In short New EDC Policy), 2004
11.
In case any promoter fail to deposit the amount as per the above schedule and furnish the required undertaking by due date, it will be presumed that he do not accept this offer and in that event, the old rates of EDC will stand revised in respect of old licences and penal under Punjab Apartment and Property Regulation Act, 1995 and rules framed thereunder will be initiated against him.
