Section 33 in Punjab Petition Writers (Revenue) Rules, 1982
33. Cognizance.
- The Licensing Authority may take cognizance of the breach of these rules either of his own motion or on the report or complaint of the Presiding Officer of the Revenue Court or of the Revenue Office and it may, after such enquiry as is considered necessary by an order impose on the defaulter a penalty of the amount not exceeding fifty rupees :Provided that no order shall be passed against any person without affording a reasonable opportunity of being heard.
