Section 9(1) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018
(1)Where a transferee makes any default in the payment of any consideration and money or installment thereof or any other amount due on account of the transfer of any site or building by the Board or any rent due to the Board in respect of any lease, or where any transferee, occupier or owner makes any default in the payment of any fee or tax levied under this Act, the Chief Executive Officer may impose penalty of a sum not exceeding the amount to be recovered from the transferee, occupier or owner in addition to the amount of arrears, as the case may be.
