Section 8(1) in The Capital of Punjab (Development and Regulation) Act, 1952
(1)Where any transferee makes any default in the payment of any rent due in respect of any lease of any site or building or both, as the case may be under section 3, or where any transferee or occupier makes any default in the payment of any fee or tax levied under section 7, the Estate Officer may direct that in addition to the amount of arrears, a sum not exceeding that amount shall be recovered from the transferee or occupier, as the case may be, by way of penalty :]Provided that no such direction shall be made unless the person affected thereby has been given a reasonable opportunity of being heard in the matter.
