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Daman and Diu - Section

Section 33 in The Daman and Diu Real Estate (Regulation and Development) (General) Rules, 2016

33. Terms and conditions and the fine payable for compounding of offense.

(1)The court shall, for the purposes of compounding any offense punishable with imprisonment under the Act, accept an amount as specified in the Table below:
Offense Amount to be paid for compounding the offense
Punishable with imprisonment under sub section (2) of section59. ten per cent. of the estimated cost of the real estateproject.
Punishable with imprisonment under section 64. ten per cent. of the estimated cost of the real estateproject.
Punishable with imprisonment under section 66. ten per cent. of the estimated cost of the plot, apartment orbuilding, as the case may be, of the real estate project, forwhich the sale or purchase has been facilitated.
Punishable with imprisonment under section 68. ten per cent. of the estimated cost of the plot, apartment orbuilding, as the case may be.
(2)The promoter, allottee or real estate agent, as the case may be, shall comply with the orders of the Authority or the Appellate Tribunal, within the period specified by the court, which shall not be more than thirty days from the date of compounding of the offense.
(3)On payment of the sum of money in accordance with sub-rule (1) and subsequent to compliance of the orders of the Authority or the Appellate Tribunal as provided in sub-rule (2), any person in custody in connection with that offense shall be set at liberty and no proceedings shall be instituted or continued against such person in any court for that offense.
(4)The acceptance of the sum of money for compounding an offense under sub-rule (1), by the Court shall be deemed to be an acquittal within the meaning of section 300 of the Code of Criminal Procedure, 1973 (2 of 1974).