Section 46 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
46. Penalty for non-construction of buildings.
- Subject to the provision of this Act and the rules made thereunder, the Authority may impose penalty, not exceeding 5 percentum of the cost of the plot per year, on the allottee if he fails to construct the building on the plot within the specified period:Provided that before passing any order under this section, the Authority shall provide reasonable opportunity of being heard.Chapter-IX Development Control and use of Land
