Section 12(3) in The Punjab Apartment Ownership Act, 1995
(3)Where the lessee or any person authorised by him makes an inspection of the land referred to in sub-section (2) he shall record, in writing, his findings on such inspection and a true copy thereof shall be furnished to the defaulting apartment owner and, where such findings indicate that there has been any breach of the terms and conditions of the sub-lease in respect of such land, the lessee may, by a notice, in writing, require the defaulting apartment owner to refrain from such breach, or to pay in lieu thereof such composition fee as may be specified in the notice in accordance with such scales of composition fee as may be prescribed.
