Section 36 in Punjab Apartment and Property Regulation Act, 1995
36. [ Offences and penalties. [Substituted by Punjab Act No. 21 of 2014, dated 27.8.2014.]
(1)Any person or promoter or his agent registered under the Act, without reasonable cause, fails to comply with or contravenes the provisions of sections 3, 5, 6, 9 or 15 shall, on conviction, be punished with imprisonment for a minimum term of three years which may extend to seven years and with minimum fine of rupees two lac, which may extend to rupees five lac.(2)Any promoter who contravenes the provisions of section 9 by misusing any amount advanced or deposited with him for any purpose other than the purposes mentioned in section 9, shall, on conviction, be punished with imprisonment for a term which shall not be less than three years and with fine which shall not be less than two lac rupees.(3)Any promoter or estate agent who, without reasonable excuse, fails to comply with, or contravenes, any other provision of this Act or of any rule made there under, or does not pay the penalty imposed upon him by the competent authority, shall, if no other penalty is expressly provided for the offence, be punished on conviction, with imprisonment for a term not less than one year which may extend to three year and with a minimum fine of rupees ten thousand which may extend to rupees one lac.(4)Where an offence is committed under this Act by any Central Government or State Government or Municipality or Board or Authority or it is proved that the offence has been committed with the consent or connivance or is attributable to any neglect on the part of any officer or employee of the department of such Government or Municipality or Board or Authority, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:Provided that nothing contained in this section shall render the officer, liable to any punishment under this Act, if such officer proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.(5)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), it shall be lawful for a Judicial Magistrate of the First Class to pass on any person convicted of any offence under this Act, a sentence of imprisonment or of fine or both as provided in the relevant section of this Act, in excess of his powers under section 27 of the said Code.(6)The fine imposed under sub-sections (1), (2), (3) or (4) may be recovered as and arrear of land revenue and out of the fine so recovered, the Judicial Magistrate may award such amount as he deems fit to the person from whom the advance or deposit was obtained by the promoter or the estate agent, as the case may be.]
