Section 28 in The Punjab Apartment Ownership Act, 1995
28. Liabilities under other laws.
(1)The promoter shall be liable to the State Government and to the local authorities for breach of any laws, in respect of the property and the common areas and facilities, till such time an association is formed, and in respect of each apartment, till the date on which possession is given to the apartment owner and thereafter each apartment owner will be liable in respect of the apartment owned by him and the association will be liable in respect of the common areas and facilities:Provided that the association will not be liable for breaches committed by an apartment owner.(2)The liabilities of the promoter under sub-sections (4) and (5) of section 24, sub-section (3) of section 30 and sub-section (1) of this section, which occurred before the date of possession of an apartment to an apartment owner or before an association was formed, will continue against him, even after possession of an apartment is given or the association is formed.
