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State of Punjab - Section

Section 35 in The Punjab State Real Estate (Regulation and Development) Rules, 2017

35. Terms and conditions and the fine payable for compounding of offence.

(1)The court shall, for the purposes of compounding any offence punishable with imprisonment under the Act, accept an amount as specified in the Table below:-
Offence Money to be paid for compounding the offence
Punishable with imprisonment under sub section(2) of section 59 Upto ten percent of the estimated cost of theongoing real estate project
Punishable with imprisonment under section 64 Upto ten percent of the estimated cost of theongoing real estate project
Punishable with imprisonment under section 66 Upto ten percent of the estimated cost of theplot, apartment or building, as the case may be, of the realestate project, for which the sale or purchase has beenfacilitated
Punishable with imprisonment under section 68 Upto ten percent of the estimated cost of theplot, apartment or building, as the case may be.
(2)The promoter, allottee or real estate agent, as the case may be, shall comply with the orders of the Authority or the Appellate Tribunal, within the period specified by the court, which shall not be more than thirty days from the date of compounding of the offence.
(3)On the payment of the sum of money in accordance with sub-rule (1) and subsequent to compliance of the orders of the Authority or the Appellate Tribunal as provided in sub-rule (2), any person in custody in connection with that offence shall be set at liberty and no proceedings shall be instituted or continued against such person in any court for that offence.
(4)The acceptance of the sum of money for compounding an offence under sub-rule (1), by the Court shall be deemed to amount to be an acquittal within the meaning of section 300 of the Code of Criminal Procedure, 1973 (2 of 1974).