Section 27 in The Punjab Industrial Facilitation Act, 2005
27. Recovery of concession.
(1)In case an industrial undertaking violates any of the conditions, subject to which the concession under Section 26 was given the amount of such concession along with interest at the rate of twelve per cent per annum shall be recovered from the defaulting industrial undertaking as arrears of land revenue.(2)Notwithstanding any agreement executed between the State Government and the industrial undertaking, before the commencement of this Act, regarding grant of concession, the recovery of the amount of such concession, in the event of default, shall be made in accordance with the provisions of this Act and the rules made thereunder.
