Section 70(b) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(b)in case amount of development charge or betterment charge, as the case may be, as assessed by the Arbitrator, is confirmed or enhanced in appeal, deduct the amount so confirmed or enhanced out of the security deposit or the bank guarantee furnished by the assessee at the time the appeal was filed, and if the amount so confirmed or enhanced is more than the amount of the security deposit or recover the remaining amount after adjusting bank guarantee, the amount of the security deposit or bank guarantee, as if it is an amount recoverable as arrears of land revenue. (Sections 142(5) and 180(2)(zz).)
