Section 7 in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
7. Liability to pay cost.
- Every government servant who fails to deliver the citizen related services to a citizen within the stipulated time as stipulated in the Schedule, shall be liable to pay cost at the rate of ten rupees per day for the period of delay subject to maximum of two hundred rupees per application, in aggregate, which shall be payable by him to the citizen as compensatory cost.
