Section 10(1) in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
(1)Within a period of fifteen days of the payment of such compensatory cost, the competent officer, after conducting preliminary enquiry, shall issue a notice against the government servant found responsible for the delay in delivery of such citizen related services, calling upon him as to why the compensatory cost paid to the citizen may not be recovered from him.
