Section 28(1) in The Punjab Apartment Ownership Act, 1995
(1)The promoter shall be liable to the State Government and to the local authorities for breach of any laws, in respect of the property and the common areas and facilities, till such time an association is formed, and in respect of each apartment, till the date on which possession is given to the apartment owner and thereafter each apartment owner will be liable in respect of the apartment owned by him and the association will be liable in respect of the common areas and facilities:Provided that the association will not be liable for breaches committed by an apartment owner.
