Section 61 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
61. Penalty for contravention of other provisions of this Act.
- If any promoter contravenes any other provisions of this Act, other than that provided under section 3 or section 4, or the rules or regulations made thereunder, he shall be liable to a penalty which may extend up to five per cent of the estimated cost of the real estate project as determined by the Authority.
