Section 68 in Punjab Regional and Town Planning and Development (General) Rules, 1995
68. Rate of interest on late payment of betterment charge.
- In the event of failure to make payment of the amount of the betterment charge as assessed by the Arbitrator under sub-section (3) of Section 141 by the liable to pay such charge on or before the date specified in the notice given to him by the Authority, interest at the rate of eighteen per cent per annum shall be charged on the amount remained unpaid after the said date till the amount is actually paid in full. (Sections 141(4) and 180(zx).)
