Section 16(b) in Maharashtra Housing (Regulation And Development) Act, 2012
(b)If the promoter, for reasons beyond his control, is unable to give possession of the flat by the date specified, or the further agreed date and a period of three months thereafter, or a further period of three months if those reasons still exist, then, the promoter shall be liable on demand, without prejudice to any other actions to which he may be liable, to refund the amount already received by him in respect of the flat with interest at a rate as my be prescribed including penalty as may be determined by the Housing Regulatory Authority.
