Section 15 in Punjab Apartment and Property Regulation Rules, 1995
15. Recovery of charges incurred on development works.
- After the development works have been carried out by the competent authority under sub-section (13) of section 5, the charges incurred by the competent authority for carrying out such development works, shall be recovered by adjusting the amount received as a result of enforcement of the bank guarantee and the balance, if any, shall be recovered from the promoter, subject to the condition that the amount so recovered, shall not exceed the amount the promoter has actually recovered from the allottees by deducting the amount actually spent on development works, and on the allottee subject to the condition that the amount so recovered, shall not exceed the amount, which they have to pay to the promoter towards the expenses of such development works under the terms of the agreement of the sale or transfer. [Sections 5(13) and 45(2)(h).]
