Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 82] [Entire Act]

NCT Delhi - Subsection

Section 82(2) in The Delhi Water Board Act, 1998

(2)A person in default shall in addition to the charges due, including interest and demand fee, be liable to pay such penalty as may be determined by the Board, extending to such sum not exceeding 20 per cent. of the amount of the charge and the same penalty shall be recoverable along with other arrears.