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State of Punjab - Section
Section 20 in The Punjab e-Stamp Rules, 2014
20. Penalty for delay in remittance to Government account.
- In case, the Central Record Keeping Agency fails to remit the amount of stamp duty so collected in the State head of account, within the period as stipulated in clause (a) of rule 19, the Central Record Keeping Agency shall be liable to pay penalty for delay according to the following scale:-| Period of Delay | Penalty |
| (1) When amount of stamp duty so collected isremitted on third day or after from the date of collection | Entire amount of the commission or discountpayable to the central Record keeping Agency |
| (2) When the amount of stamp duty so collectedis remitted after closing of the eight day from the date ofcollection | Compound penalty of one percent per month of theamount of collected stamp duty shall be imposed. THe first dayfor this purpose shall be day of transaction. |