Section 71 in Punjab Regional and Town Planning and Development (General) Rules, 1995
71. Payment of development charge fixed under section 161.
(1)The owners of lands and buildings to which amenities provided by the Authority are extended under section 161 shall be liable to pay to the Authority the amount of the development charge as is fixed by the State Government under that section.(2)On receipt of an intimation about the fixation of development charge under section 161, the Authority shall give to the person liable to pay the development charge a notice, in writing, of the amount of development charge payable by him and the date by which such payment shall be made and such notice shall also state that in the event of failure to make such payment on or before such date, interest at the rate of eighteen per cent shall be payable from such date on the amount remaining unpaid.(3)If the amount of development charge is not paid within the period specified in the notice issued in sub-rule (2), the amount so remained unpaid together with interest shall be recoverable as arrears of land revenue. Sections 161 and 180(2).
