Section 5 in Punjab Common Infrastructure (Regulation and Maintenance) Act, 2012
5. Powers of Executive Committee.
- For the smooth discharge of its functions and duties under this Act, the Executive Committee shall have the right, -(a)of access to the property and common infrastructure of the Industrial Area;(b)to determine the common expenses for management, maintenance and upkeep of the common infrastructure of the Industrial Area including the service charges;(c)to get recovered through the Collector unpaid amounts of service charges as an arrear of land revenue ; and(d)to disconnect the utility service such as water supply, sewerage or power supply in case an Allottee fails to deposit the service charges.
