Section 8 in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
8. Payment of compensatory cost to the citizen.
- At the time of delivery of citizen related services, the citizen having applied for such services shall be entitled to seek compensatory cost in accordance with the provisions of this Act and the rules made thereunder, in case of delay in the delivery of such services, beyond the period prescribed in the Schedule.
