Section 46A(6) in The Punjab Agricultural Produce Markets Act, 1961
(6)Where any person make default in the payment of any consideration money or any instalment on account of the sale of any site or building, or both, to him the Secretary of the Committee may, by notice in writing, call upon him to show cause within a period of thirty days, why a penalty which shall not exceed ten per cent of the amount due from him, be not imposed upon him.
