Section 39 in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
39. Penalty for breach.
- If a promoter of an association or an apartment owner contravenes any provision of this Act or the rules, or commits a breach of any bye-laws of the association or of the terms and conditions of the deed of apartment or does anything detrimental to the health or safety of the public the competent authority issue, either suo motu or on an application from the association or any person affected a notice to show cause why penally should not be levied, and if no sufficient cause is shown levy for each breach or contravention of penalty for each apartment upto a maximum of one percent of the price of the apartment or one thousand rupees, whichever is greater and further minimum penalty for each apartment of one hundred rupees for each day that the breach or contravention continues. If the penalty is not paid it may be recovered as an arrear of land revenue.
