Section 140(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)On the assessment of development charge under sub-section (1) by the Arbitrator, the Authority shall give to the person liable to pay development charge a notice in writing of the amount of development charge payable by him and the date by which such payment shall be made and such notice shall also state that in the event of failure to make such payment on or before such date interest at the rate as may be prescribed shall be payable from such date on the amount remaining unpaid.
