Section 34(1) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

[Cites 0, Cited by 0] [Section 34] [Entire Act]

(1)The court may compound any offence specified under section 70 on payment of amount as specified in the table given below:-Table

S.N.	Offence	Amount to be paid for compounding the offence
1	2	3
1	Punishable with imprisonment under sub-section(2) of section 59	five percent of the estimated cost of the realestate project
2	Punishable with imprisonment under section 64	five percent of the estimated cost of the realestate project
3	Punishable with imprisonment under section 66	five percent of the estimated cost of the plot,apartment or building, as the case may be, of the real estateproject, for which the sale or purchase has been facilitated
4	Punishable with imprisonment under section 68	five percent of the cost of the plot, apartmentor building, as the case may be

Legal Document View