Section 18 in Madhya Pradesh Investment Region Development and Management Act, 2013
18. Allotment, recovery of arrears, penalty and forfeiture for breach of conditions.
(1)Premises, land or the amenities developed or to be developed in the scheme area by the Agency shall be allotted in accordance with transparent procedure laid down by the Agency.(2)Where any transferee makes any default in the payment of any consideration money or installment thereof or any other amount due on account of the allotment or transfer of any premises, land or the amenities by the Agency or any rent or charges due to the Agency in respect of any lease, or where any transferee or occupier makes any default in the payment of any charges or fee under this Act, the Chief Executive Officer of the agency may direct that, in addition to the amount of arrears, a further sum in the form of interest and/or penalty shall be recovered from the transferee or occupier, as the case may be, as prescribed.(3)In the case of non-payment of consideration money or any installment thereof on account of the transfer by the Agency of any premises, land or the amenities, or in case of any breach of any condition of such transfer or breach of any rules or regulations made under this Act, the Chief Executive Officer of the Agency may resume the premises, land or the amenities so transferred and may further forfeit the whole or any part of the money, if any, paid in respect thereof, in a manner as prescribed.(4)Where the Chief Executive Officer of the Agency orders resumption of any site or building under sub-section (3) hereinabove, any officer authorized by the Chief Executive Officer of the Agency may take possession thereof on behalf of the Agency, in a manner as prescribed.
