On 7 May 2026, the Ministry of Housing and Urban Affairs appointed the date 7 May 2026 on which the provisions of Jan Vishwas (Amendment of Provisions) Act, 2026 relating to the Real Estate (Regulation and Development) Act, 2016 comes into force.
The amendment made in the Real Estate (Regulation and Development) Act, 2016:
Section 68 relating to “Penalty for failure to comply with orders of Appellate Tribunal by allottee” has been revised:
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Earlier, if any allottee failed to comply with the orders/ directions of the Appellate Tribunal, the allottee was punished with imprisonment for a maximum period of 1 year and fine for everyday during which such default continues, which can cumulatively extend up to 10% of the plot, apartment or building cost, or with both.
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Now, the allottee will only be liable to a penalty which can extend up to 10% of the plot, apartment, or building cost.
[Enforcement date of Jan Vishwas (Amendment of Provisions) Act, 2026 S.No. 70, dt. 7 May 2026]
Read More:
Jan Vishwas (Amendment of Provisions) Act, 2026 Provisions Effective from 15 May 2026
Jan Vishwas (Amendment of Provisions) Act, 2026: Decriminalization & Penalty Reforms
