Section 34 in Chandigarh Advertisement Control Order, 1954
34.
If the advertisement fees are not paid within the period mentioned in clauses 31 and 32 above, a sum equal to 25 per cent of the fee due shall be payable as penalty, in addition to any other action that may be taken against the defaulter under the provisions of the Capital of Punjab (Development and Regulation) Act, 1952.
