Section 37 in The Punjab Apartment Ownership Act, 1995
37. Penalty for breach.
- If a promoter or an association or an apartment owner contravenes any provisions of this Act or the rules, or commits a breach of any bye-laws of the association or of the terms and conditions of the conveyance deed of apartment, or does anything detrimental to the health or safety of the public, the competent authority may issue, either suo moto or on an application from the association or any person affected, a notice to show cause why penalty should not be levied, and if no sufficient cause is shown, levy for each breach or contravention and penalty for each apartment upto a maximum of one per cent of the price of the apartment, or, one thousand rupees, whichever is greater, and a further minimum penalty for each apartment of one hundred rupees for each day during which the breach or contravention continues and if the penalty so levied is not paid, it may be recovered as an arrear of land revenue.
