Section 16(1) in Haryana Urban Development Authority Act, 1977
(1)Where any person makes default in the payment of -(i)any rent due in respect of any lease of any land or building or both, as the case may be, under section 15; or(ii)any fee or contribution payable under this Act in respect of any land or building or both, the Estate Officer may direct that in addition to the amount of arrears, a sum not exceeding that amount shall be recovered from the person by way of penalty :Provided that no such direction shall be made unless the person affected thereby has been given a reasonable opportunity of being heard in the matter.
