Section 22 in Pepsu Townships Development Board Disposal of Property Rules, 2003
22. Resumption of property.
- Section 45(2)(g) - In case, the transferee fails to make payments due to the Board in the manner as specified in these rules or violates any provision of the Act or these rules, such property may be resumed by the Board. The Board shall refund the amount, which may have been made by the transferee after forfeiting initial deposit and recovering a penalty at the rate of fifteen per cent per annum on defaulted amount. If for any reason the amount deposited by the transferee falls short, the same shall be recovered from the transferee as arrears of land revenue.
