Section 13(5) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(5)For removal of doubts it is hereby declared that fee prescribed under this rule shall be payable [by a transferee who, has failed to complete teh building within specified period] [Inserted vide Punjab Notification No. GSR102/PA/11/95/s.180/Amd.(2)/2001 dated 8.10.2001 w.e.f. 22.8.1995.] irrespective of the fact whether the plot-holder applies or does not apply for extension under this rule. (Section 43(2) and 180(2)(i).
