Section 24A in The Haryana Apartment Ownership Act, 1983
24A. [ Penalties. [Section 24A, 24B and 24C inserted vide Haryana Act No. 10 of 2002.]
- Any owner of property/building, who does not file declaration within the period specified under section 2, shall be punishable with imprisonment of either description for a term which may extend to three years and shall also be liable to a fine of not less than Rs. 50,000 and Rs. 10,000 for each day of continuing offence.
