Section 20 in Himachal Pradesh Apartment Ownership Act, 1978
20. Penalty.
(1)If the owner of any apartment subject to the provisions of this Act, contravenes -(a)any of the provisions of section 9 or section 10,(b)any bye-law, that may be framed by the competent authority, or(c)any covenant, condition or restriction set forth in the declaration to which he is subject or a party, he shall, at the instance of the manager, or the board of managers on behalf of the association of the apartment owners, an aggrieved apartment owner or in a proper case, the competent authority, on conviction before a magistrate, be liable to a fine which may extend to rupees one thousand, or to a term of imprisonment which may extend to six months, or to both, and in case of continuing contravention, to additional fine which may extend to rupees fifty for every day during which such contravention continues after conviction for the first such contravention.(2)Any contravention punishable under sub-section (1) may, where prosecution lies or is instituted at the instance of or by the manager or the board of managers on behalf of the association of the apartment owners, be compounded by such association, either before or after the institution of the prosecution, on payment of, for credit to its fund, such sum as it may think fit.(3)The provisions of this section shall apply without prejudice to those of sections 8, 18, and 19.
