Section 25(3) in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
(3)The Authority may, in the interest of the allottee's, inquire into the payment of amounts imposed as penalty, interest or compensation, paid or payable by the promoter, in order to ensure that the promoter has not -(a)withdrawn the said amounts from the account maintained as provided under sub-clause (D) of clause (l) of sub¬section (2) of section 4 of the Act; or(b)used any amounts paid to such promoter by the allottee's for the real estate project for which the penalty, interest or compensation is payable, or any other real estate project;(c)recovered the amounts paid as penalty, fine or compensation from the allottee's of the relevant real estate project or any other real estate project.
