Section 61 in Real Estate (Regulation And Development) Act, 2016
61. Penalty for contravention of other provisions of this Act
If any promoter contravenes any other provisions of this Act, other than that provided under section 3 or section 4, or the rules or regulations made thereunder, he shall be liable to a penalty which may extend up to five per cent. of the estimated cost of the real estate project as determined by the Authority.
