Kerala act 005 of 2016 : Kerala Real Estate (Regulation and Development) Act, 2015

Department
  • Department of Law
Enforcement Date

3 Oct 1968

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a aha)~ crum c:B6l0<8 Government of Kerala Regn. No. KERBIL/20!2/45073 dated 5-9-2012 with RNI - Reg. No. KL/TV(N)/634/20 !5-I 7 2016 ~-~ ..,

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KERALA GAZETIE

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    2. De.finitions.- (1) In this Act, unless the context otherwise reqUires,-

    (a) "advertisement" means any document described or issued as adverrisement through any fonn of media and includes any notice, circular or other documents offering for sale of a plot or building inviting persons to purchase in ·any manner such plot or building or to make advances or deposits for such purposes;

    (b) ' 'allottee" in relation to a real estate project, means the

    . person to whom a plot or building has been a~lotted , sold or otherwise transferred by the promoter and includes the person who subsequently acquires the said allotment through sale, transfer or otherwise, but does · not iriclude a person to whom such plot or building is given on rent; ·(c) "apartment" whether called dwelling unit, flat, premises, suite, tenement, villa, unit or by any other name, means a separate and self- contained part of any immovable property located on one or more floors or any part thereof, in a building block or on a plot of land, used or intended to be used for residential purposes, or for any either type of independent

    "'" use ancillary to the purpose specified and includes · any covered garage, whether or not adjacent to the building block in which such apartment is located which has been provided by the promoter for the use of the allottee for parking any vehicle, or as the case may be, for the residence

    . .

    of any domestic help employed in such apartment;

    (d) ' 'Appellate Tribunal " means the Real Estate Appellate Tribunal established under sub-section (1) of section 37;

    ,.

    65

    (o) "common areas" means the areas intended for the common use of all the allottees in a colony and include the following, namely:-'--

    (i) the part of the site or plot not occupied by buildings;

    (ii) the common basement, parts, play areas, guest parking areas, if ahy and common storage spaces;

    (iii) the premises for the lodging of persons employed for the management of the property including acconnuodation for watch and ward staff;

    (iv) installations of central services such as electricity, gas, water and sanitation, air-conditioning and incinerator, rainwater harvesting and waste disposal;

    (v) water tanks, sumps, motor, fans, compressors, ducts and all apparatus connected with installations for common use;

    (vi) community and commercial facilities as may be provided and managed by the association;

    (vii) all other portions of the property necessary or convenient for its maintenance, safety etc ., and in common use;

    (p) "company" means .a company incorporated and registered under the Companies Act, 2013 (Central Act 18 of 2013) and includes,-

    (i) a corporation established by or under any Cemral Act or State Act; •

    (ii) a Development Authority or any public authority

    . established by the Government in this behalf under any faw for the time being in force;

    ( q) "competent authority" means the Local Self Government Institution or any Authority established under any law for the time being in force which has power to give permission for development as mentioned in clause (r) of section 2; ·

    33i441 /20 16/S-22.

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    (r) ' 'development" means carrying out the development of immovable property, engineering or other operations in, on, over or under the land or the making of any material change in any immovable. property or land and includes re-development;

    (s) "development works" mean the external development works and internal development works on immovable property;

    (t) "engineer" means a person who pos~:?esses a bachelor's degree in Engineering or equivalent qualification from an inst itution recognized by the All India Council for Technical Education or registered as an engineer under any law for the time being in force;

    (u) "estimated cost of real estate project" means the total cost involved in developing the real estate project and includes the land cost;

    (v) "external development works" include roads and road systems, landscaping, water supply, sewerage and drainage systems, electricity supply transformer, sub-station or any other work which may have to be executed in the periphery of, or outside, a colony for its benefit, as may be specified under the rules or bye-laws of the competent authority;

    (w) "Government" means the Government of Kerala;

    (x) " immovable property" includes land, building, right of way, light or any other benefit arising out of land and things attached to the earth or pennanently fastened to anything which is attached to the earth, but does not include standing timber, growing crops or grass;

    (y) " interest" means the rates of interest payable by the promoter or the allottee, as the· case may be;

    (z) " internal development works" mean roads, footpaths, water supply, sewers, drains, parks, conservation of trees, street lighting, provision

    ·•

    69

    for the purpose of selling all or some of the apartments or plots; or

    (iv) an apex co-operative housing fii1ance society and a primary co-operative housing society which constructs buildings for its Members or in respect of the allottees of such buildings; or

    (v) any other person who acts himself as a builder, colonizer, contractor, developer, estate developer or by any other name or claims to be acting as the holder of a power of attorney from the owner of the land on which the building is constructed or colony is developed for sale; or

    (vi) such other person who constructs any building for sale to the general public.

    E>.planation. - For the purposes of this clause .. where the person who constructs or converts a buildipg or develops a colony for sale and the person who sells building or plots are different persons, both of them shall be deemed to be the promoters;

    (aj) "prospectus" means any document described or issued as a prospectus or any notice, circular, or other document offering for sale of any real estate project or inviting any person to make advances or deposits for such purposes:

    (ak) "real estate agent" means any ' person, who negotiates or acts on behalf of one person in a transaction of transfer of his plot or building, as the case may be, in a real .estate project, by way of sale, with another person or transfer of plot or building, as the case may be, of any other person to him and receives remuneration or fees or any other charges for his services wl)ether as a commission or otherwise and includes a person who introduces prospective buyers arid sellers to each

    . other for negotiation for sale or purchase of plot or building, as the case may be, and includes property dealers, brokers, middlemen by whatever name called:

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    (al) "real estate project" means the development of a building or conversion of an existing building or a pa1t thereof or the development of a colony into plots or buildings, as the case may be, for the purpose of selling all or a!1Y of the said plots or buildings and includes the development works thereof;

    (am) "regulations" means the regulations made by the Authority under this Act.

    C!J A PTER II

    REGISTRATION OF REAL ESTATE PROJECT AND

    REGISTRATION OF REAL ESTATE AGENTS

    3. Registration of Real Estate Project. - (1) No .promoter shall book, sell or offer for sale, or invite persons to purchase in any manner any plot or building, as the case may be, in any real estate project, or part of it, Without registering the real estate project with the Real Estate Regulatory Authority established under this Act:

    Provided that no such registration shall be required,-

    (a) where the area of land proposed to be developed in a real estate project does not exceed one thousand square metres;

    (b) where the number of building units proposed to be developed in a real estate project does not exceed twelve:

    Provided further that where the total carpet area of the building units proposed to be developed exceeds three tho.usand square metres, registration shall be required.

    (c) where the promoter has received all requisite approvals/ permits for the development of the real estate project prior to commencement of this Act;

    (d) for the purpose of renovation or repair or re-development which does not involve re-allotment and marketing of the real estate project:

    71

    Provided that any promoter may register any Real Estate Project subject to the provisions of this Act before the Real Estate Authority as · per this Act.

    Explanation._:_For the purpose of this section, where the . real estate project is to be developed in phases, every such phase shall be considered as an independent real estate project, and the promoter .

    " · shall obtain registration under the Act for each phase separately.

    (2) Every promoter shall make an application to the Authority for registration of the real estate project in such form, manner, within such ~ time and accompanied by such fee, as may be specified, by the regulations made by the Authority.

    (3) The promoter shall enclose the following documents along with the application referred to in sub-section (2), namely:-

    (a) brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, society, partnership, company) and the particulars of registration;

    (b) an authenticated copy of the building permit from the· competent authority obtained in accordance with the laws as may be applicable for the real estate project mentioned in the application, and· where the project is proposed to be developed in phases, an authenticated copy of the approval and sanction from the competent authority for each .

    . of such ph~ses;

    . (c) the layout plan of the proposed project or the phase thereof, and also the . layout plan of the whole project as sanctioned by the f competent authority;

    (d) the plan of development works to be executed in the proposed project and the proposed facilities to be provided thereof;

    (e) pro forma of the agreements proposed to be signed with the allottees;

    (f) the number and the carpet area of apartments for sale in the project;

    72

    (g) the names and addresses of his real estate agents, if any, for the proposed project;

    (h) the names and addresses of the contractors , architect , structural engineer, if any, and other persons concerned with the development of the proposed project;

    (i) a declaration, supported by an affidavit, which shall be si!:,>Tied by the promoter or any person authorised by the promoter,-

    (i) that he has lega l title to the land · on which the development is proposed along with a legally valid authentication of such title if such land is owned by another person;

    (ii) that the land is free from all encumbrances, or as the case may be, of the encumbrances on such land including any rights, title, interest or name · of any party in or over such land along with details;

    (iii) the specitic period of time within which he undertakes to complete the project or phase thereof;

    (iv) that seventy per cent or such lesser per cent as notified by the Government, of the amounts realised for the real estate project from the allottees, from time to time, shall be deposited in a separate account to be maititained in a scheduled bank within a period of ten days of its realisation to cover the cost of construction and shall be used only for that purpose:

    Provided that in the case of project started before the commencement of this Act the amount to be deposited shall be based on the project cost to be incurred. ·

    Explanation.-For the purpose of this clause, the term ' 'scheduled bank"

    means a bank included in the Second Schedule to the Reserve Bank of India Act, 1934 (Central Act 2 of 1934);

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    (v} that he has furnished such other documents as may be prescribed by the rules · or regulations made under this Act; and

    (vi) such other intonnation and documents as may be prescribed.

    4. Grant ol registration .- (}) On receipt of the application urider sub-section (2) of section 3, the Authority shall within a period of fifteen days,-

    (a) grant registration subject to the provisions of this Act and the rules and regulations made thereunder and provide a registration number, including a Login 10 and password to the applicant tor accessing the website of the Authority and to create his web page and to till therein the details of the proposed project; or

    (b) ·reject the application for reasons to be recorded in writing, if such application· does not confonn to the. provisions of this Act or the rules or regulations made thereunder:

    Providep that no application shall be rejected unless the applicant has been given an opportunity of being heard within a specified period in the matter.

    (2) If the Authority fails to grant the· registration or reject the application, as the case may be, as provided under sub-section (1 ), the project shall be deemed to have been registered, and the Authority shall within five days after the expiry to the said fifteen days, provide a registration number and a Login 10 and password to the promoter for accessing the website of the Authority and to create his web page and to enter therein the details of the proposed project.

    (3) The. registration granted under this section shall be valid for a period declared by the promoter under sub-clause (c) ofclause (i) of

    . sub-section (3) of section 3 for completion of the project or phase thereof, as the case may be.

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    (4) The Authority may, from time to time, engage independent observers to assist the Authority for verifying and reporting the factual accuracy ofthe information furnished by the promoter on such terms and conditions as may be prescribed.

    5. Extension of registration.-The registration to the promoter granted under section 4 may be extended by the Authority on an application made by the promoter under such conditions, as may be prescribed, and in such form and on payment of such fee, as may be specified, by the regulations made by the Authority:

    Provided that , no such extension of registration shall be granted without the written consent of the majority of the allottees:

    Provided further that no application for . extension of registration shall · be rejected unless the applicant has been given an opportunity of being heard in the matter:

    6. Revocation of registration.-(!) The Authority may, on receipt of a complaint in this behalf or on the recommendation of the competent authority, revoke the registration granted under section 4, after being satisfied that,-

    (a) the promoter makes willful default in doing anything required of him by or under this Act or ·the rules or the regulations made thereunder;

    (b) the promoter violates any of the tem1s or conditions of the approval given by the competent authority;

    (c) the promoter is involved in any kind of unfair practice or irregularities;

    (d) act in contravention of the purposes of this Act. Exp/anation. - For the purposes of this clause, the term ·•unfair practice" means any unfair method or unfai'r or deceptive practice adopted for the purpose of promoting the sale or development of any real estate project including any of the following practices, namely:-

    •.

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    (a) the practice of making any statement or propagation whether orally or in writing or by visible and audio representation which,-

    . (i) falsely represents that the services are of a particular standard or grade or carry out such activities;

    (u) represents that the promoter has approvai or affiliat-ion which such promoter does not have;

    (iii) makes a false or .misleading representation concerning the services;

    {b) the promoter penn its the publication of any advertisement or prospectus whether in any newspaper or otherwise of services that are not intended to be offered .

    (2) The registration granted to the promoter under section 4 shall not be revoked unless the Authority has given to the promoter not less than thirty days notice, in writing stating the grounds on which it is proposed to revoke the registration, and has considered any cause shown by the promoter within the period of that notice against the proposed revocation.

    (3) The Authority may, instead of revoking the registration under sub-section ( 1 ), penn it it to remain in torce subject to such fmther tenus . . and conditions as it thinks tit to impose in the interest of the allottees, and any such terms and conditions so imposed shall be binding upon the ~

    promoter.

    (4) Upon the revocation of the registration, the Authority,-·

    (a) shall debar the promoter from acce~sing its website. in relation to that project and specify his name and details including his full address in the list of defaulters on its website; ·

    (b) may recommend to the competent authority to facilitate the balance of the development works to be carried out in accordance with the provisions of section 7 in a time bound manner;

    (c) may, to protect the interest of prospective buyers or in the public interest, issue such directions as it may deem necessary.

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    7. Obligcltion of Authority consequent on lapse or revocation l~( registration.-Upon lapse of the registration or on revocation of the registration under this Act, the Authority, may consult the Govemment to take such action, as it may deem fit, matters including the carrying out of the remaining development works by competent authority or by the association of allottees or in any other manner, as may be determined by the Authority and the decision of the Govemment shall be final:

    Provided that no direction, decision or order of the Authority under

    . this section shall take effect until the expiry of the period of appeal provided under the provisions of this Act.

    8. Registration of Real Estate Agents.-(!) No real estate agent shall fac ilitate the sale or purchase of or act on behalf of any person to facilitate the sale or purchase of any plot or building, as the case may be, in a real estate project or part of it, being the part of the real estate · project registered under section 3, being sold or intended to be sold by the promoter without obtaining registration under this section.

    (2) Every real estate agent shall make an application to the Authority for registration in such form, manner. within such rime and accompanied by such .tee and documents as may be prescribed.

    (3) The Authority shall, within such period, in such manner and s ::~ tisfying itself of the fulfilment of such conditions , as may be

    . prescribed,-

    (a) grant registratio!1 to the real estate agent;

    (b) reject the application for reasons to be recorded in writing, if such application does not conform to the provisions in this Act or the rules or regulations made thereui.1der:

    Provided that no application shall be rejected unless the applicant has been given an oppol1lmity of being heard in the niatter.

    (4) Where on the completion of the period specified under sub-section (3) , if the applicant· does not receive any written communication about the deficiencies . in his application or the rejection of his application, he shall be deemed to have been registered.

    ·-

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    (5) Every real estate agent who is registered as per the provisions of this Act or the mles ·and regulations made thereunder, shall be granted

    . . .

    registration number by the Authority, which shall be quoted by the real estate agent in every sale facilitated by him under this Act.

    (6) Every registration shall be valid for such period, as may be prescribed, and shall be renewable for such period, in such manner and ·on payment of such fee as may be prescribed:

    (7) Where any real estate agent who has been granted registration under this Act commits breach of any of the conditions thereof 9r any other terms and conditions specified under this Act or any rules or regulations made there~nder, or where the Authority is satisfied that such registration has been secured by the real estate agent through ·misrepresentation or fraud, the Authority may, without prejudice to any other provisions under this Act , revoke the registration or suspend the same for such period, as it thinks fit:

    Provided that no such revocation or suspension shall be made by the Authority unless an opportunity of being heard has been given to the real estate agent.

    9. Obligations uf real estaTe agent. - Every _ real estate agent registered under section 8 shali,-

    (a) not facilitate the sale or purchase of any plot or building as the case may be, in real estate project or part of it, being sold or intended to be sold by the promoter which is not registered with the Authority;

    (b) maintain such books Of account. records and documents as may be prescribed and shall subject to inspection as and when required by competent authority or authority.

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    (c) not involve himself in any unfair trade practices, namely:-

    (i) the practice of making any statement, whether orally or in writing or by visible representation which,- -

    (a) falsely represents that the services are of a particular standard or grade;

    (b) represents that the promoter has approval or affiliation :

    or registration which the promoter does not have;

    (c) makes a false or misleading representation concerning the services.

    (ii) pem1,itting the publication of any advertisement whether in any newspaper or otherwise of services that are .not intended to be offered.

    (d) facilitate the possession of all documents, within a specific date as the allottee is entitled to, at the time of booking of any plot, apartment or building, as the case may be.

    (e) discharge such other functions as may be prescribed.

    10. Registration (~( asso(: iations .- (1) An association of allottees shall be formed by the promoter in respect of plots or buildings, in such manner as may be presctibed, within tour months from the date on which occupancy certificate is issued in respect of aU the building units or a minimum of sixty per cent of the allottees have taken possession of the building units or the promoter has received full consideration or other • amount, tor the same. vvhichever is earlier and in the case of a colony, an Apex Association shall be formed in such manner, as may be prescribed, in addition to the association representing all the associations in any real estate project and every such association and apex association shall be registered in such period, as may be prescribed. before the Authority by

    80

    wherein all details of the registered project have been entered and include the registr~tion number obtained from the A~1th01ity and such other matters incidental thereto.

    (3) The promoter upon entering into an agreement of sale with the allottee, shall be responsible to make available to the allottee, the following infom1ation, namely:-:-

    ( a) site and layout plans along with specifications, approved by the competent authority, by display at the site or such other place, as may be specified; by the regulations made by the Authority;

    (b) the stage-wise time schedule of the project, including making available provisions for water, sanitation and electricity.

    (4) The promoter shall,-

    (a) be responsibl e to obtain occupancy certificate from the relevant competent authority as per the laws t0r the time being in force and to make it available to the allottees individually or to the association;

    (b) be responsible for providing and maintaining the essential services, as may be specified in the agreements, on reasonable charges, till the taking over of the maintenance of the project by the association;

    (c) take steps for the formation of an association of the allottees and to register it within such time as may be prescribed.

    (5) The promoter may cancel the allotment only in tem1s of the agreement of sale:

    Provided that the allottee may approach the Authority for relief, if he is aggrieved by such cancellation and such cancellation is not in accordance with the terms of the agreement of sale, unilaterally and without any sufficient cause.

    (6) The promoter shall prepare and maintain all such other details, as may be specified, from time to time, by regulations made by the Authority and shall be subjected to inspection. · ./

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    12. Compensation for loss .- Where any person makes an advance or a deposit on the basis of the information contained in the advertisement being given by the promoter or prospectus or on the basis of any other written information and sustains any loss or damage by reason of any incon·ect, false statement included ~herein , he shall be compensated by the promoter. in the manner, as provided under this Act:

    { Provided that if the person affected by such incorrect, false statement contained in the advertisement, prospectus or any other records intends to withdraw from the proposed project, he shall be returned his entire investment along with interest at such rate, as may be prescribed. ·

    13. Agreement for sale.- ( I) A promoter shall not accept a sum more than ten per cent of the cost of the plot or building, as the case may be, as an advance payment, depo·sit or an application fee , from a person without first entering into a writte_n agreement for sale with such person.

    (2) The agreement referred to in sub-section (1) shall be in such form , as may be prescribed. and shall specify the particulars of development of the project including the constmction of building along with specifications and external development works, the dates and the manner by which payments towards the cost of the plot OF bu~ding as the case may be, are to be made by the allottees and the likely date on which the possession of the plot or building is to be handed over and such other particulars, as may be prescribed.

    14. Adherence to approved plan and project specifications by promote1:--{ I) The proposed project shall be developed and · completed by the promoter in accordance with the plans and structural designs and specifications as approved by the competent authorities.

    (2) The promoter shall not alter in any manner the compulsory open spaces of the building or shall iwt alter the aggregate area of the park, recreational ground, play ground, garden etc., in the approved colony, in which allottees agreed to take one or more building units, without the consent of all such allottees except when such alteration is required by the competent authority due to change in law.

    33/441 / 20 16/S-22 .

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    (3) In case any defect in such building or ·materials used, occurred not due to the fault of the allottee , is brought ~o the notice of the promoter within a period of two years of handing over possession of a building unit, by the ·allottee or the association from the date of handing over possession, it . shall be the duty of the promoter to rectify such defects withoutcollecting additional charge, within reasonable time, and in the event of promoter's failure to rectify such defects within such time, the aggrieved allottees or association shall be entitled to receive appropriate compensation in the manner as provided under this Act.

    15. Transfer of title.-(1) The promoter shall take all necessary steps to execute a registered conveyance deed · in favour of the allottee along with the undivided proportionate title in the common areas including the handing over of the possession of the plot or building, as the case may be, in a real · estate project, and the other title documents pertaining thereto.

    (2) After obtaining the .occupancy certificate and handing over physical possession to the allottees in terms of sub-section ( 1 ), it shall be the responsibility of the -promoter to hand over the necessary documents · ana plans, including that of common areas, to the association or the competent authority, as the case may be, as per the law for the time being in force.

    16. Creation of Mortgage or Charg~.-(1) No promoter shall after he executes an agreement for sale of any plot or building, mortgage or create a charge on such plot or building without the written previous con.sent of the person who has entered into such an agreement with him.

    (2) Notwithstanding anything contained in sub-section (1) a mortgage or charge can be ri1ade or created by an allottee for the purpose of obtaining finance for the payment of the amount dU:e to the promoter.

    17. Return of amowit .and Compensation.- ![ the promoter fails to complete or is unable to give possession of a plot or building,- ( a) in accordance with the terms of the agreement or, as the case may be, duly compl~ted by the date specified therein or any further date agreed to by the parties; or

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    (b) due to discontinuance of his business as a developer on account of suspension or revocation of his registration under this Act or for any other reason, he shall be liable on demand, without prejudice to any other remedy available, to return to the allottees, the amount received by him in respect of that plot or building, as the case may be, with interest at such rate, as may be prescribed, in this behalf including compensation to . the allottees, in the manner provided under this Act.

    18. Rights ()f Promoter and associations consequent to change in law or policy a( Government or Local Se(f Government Institution. _:_ Notwithstanding anything contained in this Act, the promoter shall be entitled to develop and continue to develop the land belonging to the Promoter in the colony remaining after the execution of one or more phases of the real estate project with the right to use the internal access roads and all the facilities. a,menities and services in the colony and _to construct additional structures thereon by using the balance floor area . ratio and balance transfer of development 1ight and balance additional floor area ratio relating to the said colony consequent to any future increase in floor . . area ratio occurred due to change in the law or the policies of the Government or the Local Self Government Institutions:

    Provided that if the floor area ratio of the plot 1n a colony is increased as stated above, subsequent to conveyance of any one or more structures to allottees, then increase in floor area ratio which is . . propo!1ionate to the t1oor area ratio utilised by the conveyed stru_cture or structures to total floor area ratio of the colony, shall belong to the association of allottees and it shall not be necessary for the promoter to

    . .

    . obtain any consent or. permission fron1 the association for the purpose of urilising the balance tloor area ratio.

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    CHAPTER IV

    RIGHTS AND DUTIES OF ALLOTTEES

    19. Rights and _duties o( a/lottees.-(1) The allottee shall be entitled to obtain the infonnation relating to site and layout plans along with the specifications, approved by the competent authority and such other information as provided in this Act or the rules and regulations made thereunder or the agreement signed with the promoter.

    (2) The allottee shall be entitled to- know the stage-wise time schedule of completion of the project, including the provisions for water, sanitation and electricity.

    (3) The allottee shall be entitled to claim the possession of plot or building, as the case may be, as per the declaration given by the promoter under sub-clause (iii) of clause (i) of sub-section (3) of section 3.

    (4) The allottee shall be entitled to claim the refund of amount paid, from the promoter. if the promoter fails to comply or is unabie to give possession of the pl.ot or building, as the case may be, in accordance with the renns of the agreement or due to discontinuance of his business as a developer on account of susperision or revocation of his registration under the provisions of this Act or the rules and regulations made thereunder.

    (5) The allottee shall be entitled to have the necessary documents and plans, including that of common areas, while handing over the physical possession of the plot or building, as the case may be, to the ..tlottee by the promoter.

    (6) Every allottee, who has entered into an agreement of sale to rake a plot or building, as the case may be. under section 13, shall be responsible to make necessary payments i1.1 the manner and within the time as specified in the said agreement and shall pay at the proper time and place, the proportionate share of the registration charges, taxes payable, water and electricity charges, maintainance charges, ground rent and other charges. if any, in accordance with such agreement.

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    (7) The allottee sh.all be liable to pay interest at the rate as may be prescribed, tor any delay in payment towards any amount or charges to be paid under sub-section (6). ·

    (8) . The obligations of the allottee under sub-section (6) and the liability towards interest under sub-section (7) may be reduced as pet the consent deed between the promoter and such allottee.

    (9) Eve!)' allottee after taking possession of the plot or building, as the case may be, shall participate towards the fonnation of an association. CIIAPTER v

    THE REAL ESTATE REGULATORY AUTHORITY

    20. Establishment o( Real Estate Regulat01y Aut/u)rity.-( I) The Govemment shall, within a period of six months from the date of coming into torce of this Act. by notification, establish an Authority to be known as the Real Estate Regulatory Authority to exercise the powers conferred on it and to perform the functions assigned to it under this Act.

    (2) The Authority shall be a body corporate by the name aforesaid having perpetual succession and a common seal, with the power, subject to the provisions of this Act, to acquire, hold and dispose of :

    property, both movable and immovable, and to contract and shall, by the said name, sue or be sued.

    (3) The Headquarters of the Regulatory Authority shall be at Thimvananthapuram.

    21. Composition o(Autlwrity. -The Authority shall consist of a Chairperson and not less than two whole-time Members to be appointed by the Government, from among persons having special knowledge or professional experience in the field of Public Administrat.ion, Urban Developi'rient, Finance, Law or Management.

    \ ----~---/86 --------- 22. Qual!fications of Chairperson and Members o_{Authority. - The Chairperson and other M~mbers of the Authority shall be appointed by the Government, from among persons having adequate knowledge and professional experience of at least twenty years in the case of the Chairperson and fifteen years in the case of the Members in Urban development, housing, real estate development, infrastructure, economics, planning, law, commerce, .accountancy, industry, management, social service, public affairs or administration:

    Provided that a person who is. or has been, in the service of the Govenunent shall not be appointed as a Chairperson unless such person is holding or has held the post of the Head of the Department in Government .or any equivalent post.

    . 23. Term of th e o.ffice of Chairperson ami Me.mbers.-(1) The Chairperson and Members shall hold office for a te1in not exceeding five years from the date on which they enter updn their office, or until they attain the age of sixty-five years, whichever is earlier.

    (2) Before appointing any person as a Chairperson or Member, the Government shall satisfy itself that the person does not have any such financial or other interest as is likely to affect prejudicially his functions as · such Member.

    24. Salary and allowal/ c:es pay able ro Chairperson cnul Members.- ( l) The salary and allowances payable to, ai1d the other tem1s and conditions of service o( the . Chairperson and other Members shall be such as niay be prescribed.

    (2) Notwithstanding anything contained in sub-sections (l) and (2) of section 23 , the Chai1verson or a Member. as the case may be, may,- ( a) relinquish his otlice by giving: in writing, to the Government, notice of not less than three months; or

    (b) be removed from his office m accordance with the provisions of section 26 of this Act.

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    (3) Any vacancy in the office of the Chairperson or any other Member shall be filled-up within a period of six months from the date on which such vacancy occurs.

    25 . Administrative powers of th~ Chairperson.- The Chairper- son shall have powers of general superintendence in the conduct of the affairs of the Authority and he shall, in addition to presiding over the meetings of the Authority, exercise and discharge such administrative pow- ers and functions of the Authority, as may be prescribed.

    26. Removal of Chairperson and Members.-(1) The Government may, by order, remove from office, the Chairperson or other Members, if the C4airperson or such other member, as the case may be,-

    (a) has been adjudged as an insolvent; or

    (b) has been convicted of an offence, involving moral turpitude; or

    (c) has been physically or mentally, incapable of acting as a Member; or

    (d) has acquired such financial or other interest as is likely to affect prejudicially his functions; or

    (e) has so abused his position as to render his continuance in office prejudicial to public interest.

    (2) No such Chairperson or Member shall be removed from his office under clause (d) or clause (e) of sub-section (1) unless he has been given a reasonable opportunity of being hea-rd in the matter.

    (3) The Chairperson or a Member may resign his office at any time by sending a resignation letter addressed to the Government with a notice of not less than three months. ·

    . .

    27. Restriction on employ ment qfter cessation of office. - The Chairperson or a Member, ceasing to hold office as such, shall not,- ( a) accept any employment in , or conne<_:ted with , the management or administration of, any person or organization which has been associated with. any work under this Act, fro11f the date on which he ceases to hold office:

    88

    Provided that nothing contained in this section shall apply to any employment under the Govemment or a Local Self Goveminent Institution or in any statutory authority or any corporation established by or under any Central or State Act oi· a Govemment Company, as defined in section 45 of the Companies Act, 2013 (Central Act 8 of 2013);

    (b) act, for or on behalf of any person or organization 1n connection with any specific proceeding or transaction or negotiation or a case to which the Authority is a party and with respect to which the Chairperson or such Member had, before cessation of office, acted for, or provided advice to, the Authority;

    (c) enter into a contract of service with, or accept an appointment to a board of directors of, or accept an offer of employment with, an entity with which he had direct and significant official dealings during his tenn of office as such.

    28. Officers and other employees of A uthority. - ( 1) The Govemment may, in consulation with the Authority, appoint such officers and employees as it considers necessary for the efficient discharge of their functions under this Act who would discharge their functions under the general superintendence of the Chairperson.

    (2) The salary and allowances payable to , and the other terms and conditions of service of, the officers and of the employees of the Authority appointed under sub-section ( 1) shall be such, as may be prescribed .

    . 29. Meetings o( Authority. - (1) The Authority shal-l meet at such places and times, and shall follow such rules of procedure in regard to the transaction of business at its meetings (including quorum at such meetings), as may be specified, by the regulations made by the Authority.

    (2) If the Chairperson is for any reason , unable to attend a meeting of the Authority, any other Member chosen by the Members present among themselves at the · meeting, shall preside at the meeting.

    89

    (3) All questions which come up before ·any meeting of the Authority shall be decided by a majority of votes by the Members present and voting, and in the event of an equality of votes, the Chaitperson or in his absence, the person presiding, shall have a second or casting vote:

    Provided that ~my decision relating to revocation of registration under section 6 shall be decided in a meeting attended by all the members.

    30. Vacan cies etc. not to invalidate proceedings ol Authority-No act or proceedings of the Authority shall be invalid merely by reason ot:-

    (a) any vacancy in, or any defect in the constitution of,. the Authority; or

    (b) any defect in the appointment of a person acting as a Member of the Authority; or

    (c) any irregularity in the procedure of the Authority not affecting the merits of the case .

    31. Functions qf' the Authority.-( I) The Authority shall in order to facilitate the growth and promotion of a healthy, transparent, efficient and competitive re£) 1 estate sector make recommendations to the Government or the competent authority, as the case may be, on,-

    (a) protection of interest of the allottees and promoter;

    (b) measui·es to improve the processes a;1d procedures for clearance and sanction of.plans and development of projects;

    (c) measures to encourage construction of environmentally sustainable arid affordable housing, promote ·.standardisation, including grading and use of appropriate construction materials, fixtures: fittings and construction techniques;

    (d) measures to facilitate amicable conciliation. of disputes between the promoters and the allottees tlu·ough dispute settlei11ent forums; · ·

    (e) any other issue that the Authority may think necessary for the promotion of the real estate sector.

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    (2) The Authority shall , inter alia , have the following functions, namely:-

    ( a) to render advice to the dovemment in matters relating to the development of real estate sector;

    (b) to publish and maintain a website of records of all real estate projects for which registration has been given, with such details as may be prescribed, including infom1ation provided in the application for which registration has been granted;

    (c) to maintain a database, on its website, and enter the names of promoters as defaulters including the project details, registration for which has been revoked or have been penalised under this Act, with reasons therefor, for access to the general public;

    (d) to maintain a· database, on its website, and enter the names of real estate agents who have applied and registered under this Act, with such details, as may be prescribed, including those whose registration has

    . been rejected or revoked;

    (e) to fix thro~gh regulations for each areas under its jurisdiction the standard fees, to be levied on the allottees by the promoter or the association, as the case may be;

    (f) to ensure compliance of the opligations cast upon the promoters, the allottees and the real estate agents under this Act and the rules and regulations made thereunder; ,..

    (g) to ensure compliance of the regulations or orders or directions made in exercise of its powers under this Act; ·

    (h) to perform such other functions as may be entrusted to the Authority by the Government and necessary to carry out the provisions of this Act.

    32. Power of Authority to adjudicate compensation. -'-( 1) The Authority shall have the power to adjudicate compensation payable under sections 12, 14 and 17 by holding an inquiry, in the prescribed manner, after giving any person concerned a reasonable opportunity of being heard.

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    (2) The application for adjudging compensation under sub-section

    (1) sha!l be dealt w'ith by the Authority as expeditiously as possible and dispose of the same within a period of ninety days fron1 the date of receipt of such application:

    Provided that where any such application could not be disposed of within the said period of ninety days; the Authority shall record its reasons in writing for not . disposing of the application within that period. .

    (3) While holding an inquiry, the Authority shall have the power to summon arid enforce · the attendance of any person acquainted with the facts and circ!lmstances of the case to give. evidence or to produce any document which in the opinion of the Authority, may be u·seful for or relevant to the subject matter of the inquiry and if, on such inquiry, it is satisfied that the person has failed to comply with the provisions of any of the sections specified in sub-section ( 1 ) , it may direct to pay such compensation or interest, as the case may be, as it thinks . fit , in accordance with the provisions of any of those sections.

    (4) While adjudging the quantum of compensation or interest, as the case may be, under sections 12, 14 and I 7 of the Authority shall have due regard to the following factors , namely:-

    (a) the amount of disproportionate gain or unfair advantage, wherever quantifiable, made as a result of the default;

    (b) the amount of loss caused as a result of the default;

    (c) the repetitive nature of the default.

    33. Powers of A_uthority to call for information and condu ct .... invesligatiOJIS.- (1) Where the Authority considers it expedient to do so, on a complaint relating to this Act or the rules or regulations made thereunder, it may, by order in writing and recording reasons therefor call upon any promoter or allottee ·or real estate agent, as the case may be, at any time to fumish in writing such intom1ation or explanation relating to its affairs as the Authority rnay Tequire and appoint one or more persons . to make an inquiry in relation to the aftairs of any promoter or allottee or the real estate agent, as the case may be.

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    (2) Notwithstanding anything contained in any other law for the time being in force, while exercising the powers under sub-section ( 1 ), the Authority shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) while trying a suit, in respect of the following matters, namely:-

    ( i) the discovery . and production of books of account and other documents, at such place and at such time as may be specified by the Authority;

    (ii) summoning and enforcing the attendance of persons and examining them on oath;

    (iii) issuing commissions for the examination of witnesses or documents;

    (iv) any other matter which may be prescribed.

    34. Pm1·ers o( the Authorit.v to issu e directions.-The Authority may, tor the purpose of discharging its functions under the provisions of this Act or the regulations made thereunder, issue such directions from time to time, to the promoters and allottee~ or real estate agents, as the case may be, as it may consider necessary and such directions shall be binding on all concerned.

    35. PoH'ers o(Aurhority.- ( I) The Authority shall have the power to impose penalty or interes.t, in regard to any contravention of obligations cast upon the promoters, the allottees and the real estate agents, under this Act or the rules and the regulations made thereunder.

    (2) The Authority shall be guided by the principles of natural justice and, subject to the other provisions of this Act and the rules made thereunder, the Authority shall have powers to regulate its own procedure.

    36. Reco),ery of infl::rest or penally or compensation. - If a promoter or an allottee or a real estate agent, as the . case may be, fails. to pay any interest or penalty or compensation imposed on him under this Act, it shall be recoverable from such promoter or allottee or real estate agent, as if it is an arrear of revenue due on land.

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    CHAPTER VI

    THE REAL ESTATE APPELLATE TRIBUNAL

    37. E . .,·tablishment of Real Estate App ellate -Tribunal. - ( 1) The Govenunent shall, within a period of six months from · the date of coming into force of this Act, by I1otitication, establish an Appellate Tribunal to be known as the Real Estate Appellate Tribunal.

    (2) Any person aggrieved by any direction or decision or order made by the Authority may prefer an appeal before the Appellate Ttibunal.

    38. Application fur .settlement o( disputes Cllld appeals to Appellate Trihunal. - (1) The Govemment or the competent authority or any person aggrieved bi any direction or order or decision of the . Authority may prefer an appeal to the AppeJlate T1ibunal.

    (2) Every appeal made under sub-section (l) shall be preferred within a period of thirty days from the date on which a .copy of the direction or order or decision made by the Authority is received by the Government or the competent authority or the aggrieved person and it shall . be iri such form, and accompanied by such fee, as may be prescribed:

    Provided that the Appellate Tribuqal may entertain any appeal after the expi1y of sixty days if it is satisfied that there was sufficient cause for not filing it within that period.

    (3) On receipt of an appeal under sub-section ( l ), the Appellate Tribunal may atter giving the parties an opp01tunity of being heard, pass such orders as it thinks fit.

    (4) The Appellate Trib1mal shall send a copy of every order made by it to the parties and to the Authority. '

    (5) The appeal preferred under sub-section (I), shall be dealt with · by it as expediti~msly as possible and dispose it within a period of sixty days from the date 9f receipt of appeal:

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    Provided that where any such appeal could not be disposed of within the said period of sixty days, the Appellate Tribunal shall record its reasons in writing for not disposing of the appeal within that period. ( 6) The Appellate Tribunal may, for the purpose of examining the legality or propriety or correctness of any order or decision of the Authority, on its own motion or otherwise, call for the records relevant to disposing of such appeal and make such orders as it thinks tit. ,.

    39. Composition of Appellate Tribunal.-The Appellate Tribunal shall consist of a Chairperson and two other members to be appointed by the Govemment. ,...

    40. Qua!Uicatio.ns for appointm en t as Chairperson and Members.-( 1) A person shall not be qualified for appointment as the Chairperson or a Member of the Appellate Tribunal unless he,- ( a) in the case· of Chairperson, is or has been, a judge of the H_igh CoUJ1; and

    (b) in the case of a Member, has held the post of the Principal Secretary to the Goveniment or ·any equivalent post under the Govenm1ent of India, or a person who is well-versed in the field of urban development, real estate, finance, law or 1i1anagement.

    (2) The Chairperson of the Appellate Tribunal shall be appointed by the Govemment in consultation with the Chief Justice of High Court or his nominee and the members shall be appointed by the Govemment. ·

    41. Term o{ ojf/ce of Chairperson and Members . ..:_( 1) The Chairperson of the Appellate Tribimal or a Member of the Appellate -r Tribunal shall hold office. as such for a term not exceeding tive years from the date on which he enters upon his office, but shall not be eligible for re-appointment:

    Provided that in case a person. who is or has been a Judge of a High Coll11, has been appointed as Chairperson of the Tribunal, he shall not hold office after he has attained the age of sixty seven years:

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    Provided further that no Member of the Appellate Tribunal s~~ll hold office after he has attained the age of sixty five years.

    (2) Before appointing any person as, Chairperson or f\1ember, . the · Governm~nt ·shall satisfy itself that the person does not have any such fmancial or other interests, as is likely to affect prejudicially his functions as such Member.

    42. Salary and ·allowances payable to Chairperson and Members.-(1) The salary and allowances payable to and the other terms and conditions of service of, the Chairperson and other Me1llhers .shall be such, as may be prescribed and shall not be varied to· their disadvantage during their tenure.

    (2) Notw{thstanding anything contained in sub-seCtions (1) and

    (2) of section 40 , the Chairperson or a Member, as the case may be, may:-

    . .

    (a) relinquish his office by giving in writing to the Government a notice of not less than three months;

    (b) be removed from his office m accordance with the provisions of se.ction 43 .

    (3) A vacancy in the office of the Chairperson or any other Member, as the case may be, shall be filled-up within a period of six months from t~e date on which such vacancy occurs. ·

    43. Removal of Chairperson or Member from office in certain circumstances.-(1) The Government may, in consultation with the Chief Justice of the High Court, remove from office, the Chairperson or an~ Member of the Appellate Tribunal, who,-

    ( a) has been adjudged as an insolvent; or

    (b) has been convicted of an offence which, iri the opinion of the Government involves moral turpitude; or

    (c) has become physically or mentally incapable; or

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    (d) has acquired such tinancial or other interests as is likely to affect prejudicially his functions; or

    (e) has so abused his position as to render his continuance in office prejudicial to public interest.

    (2) The Chairperson or a Member shall not be removed from his office except \Jy an order made by the Government after an inquiry made by a Judge of the High Court in which such Chairperson has been intonned of the charges against him and given a reasonable opportunity of being heard in respect of those charges .

    (3) The Government may suspend a person from the office of the Chairperson or Member, in respect of whom a reference of ' conducting an inquiry has been made to the Judge of the High Court under sub-section (2), until the Govenm1ent passes an order on receipt of · the report of inquiry made by the Judge of the High Court on suc.h reference.

    (4) The Government may, by rules, regulate the procedure for inquiry referred to in sub-section (2). ·

    (5) A member may be removed from his office by an order of the Government on the grounds specified in sub-section ( 1) and in accordance with th~ procedure notified by the Government:

    Provided that a Member shall not be removed from office unless he has been given an opportunity of being heard in the matter.

    44. Officers and olher employees of Appellate Tribunal. - ( 1) The Government shall provide the Appellate Tribunal with such officers and employees as it may deem fit.

    (2) The officers and employees of the Appellate Tribunal shall discharge their functions under the general superintendence of its Chairperson.

    (3) The salary and allowances payable to, and the other terms and conditions of service of, the officers and employees of the Appellate Tribunal shall be such as, may be prescribed.

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    45. Vacan cies. - lf, for reason other than temporary absence, any vacancy in the office of the Chairperson or a Member of the Appellate Tribunal, the Govenunent shall appoint another person in accordance with the provisions of this Act to till the vacancy and the proceedings may be continued before the Appellate Tribunal from the stage at which the vacancy is tilled.

    46. Powers of' Appellate Tribunal. - ( 1) The Appellate Tribunal shall not be bound by the procedure laid down by the Code of Civil Procedure, 1908 (Central Act 5 of 1908) but shall be guided by the principles of natural justice.

    (2) Subject to the provisions of this Act, the Appellate Tribunal shall have power to regulate its own procedure.

    (3) The Appellate Tribunal shall also not be bound by the rules of evidence contained in the Indian Evidence Act , 1872 (Central Act 1 of 1872).

    ( 4) The Appellate Tribunal shall have , for th~ pu rpose of dischargii1g ·its functions under this Act, the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) in respect of the following matters, namely:-

    ( a) summoning and enforcing the attendance of any person and examining him on oath;

    (b) requiring the discovery, Inspection and production of documents; .

    (c) receiving evidence on affidavits;

    (d) issuing commissions for the examin_ation of witnesses or documents;

    (e) reviewing its decisions; · (f) dismissing an application for default or disposing it ex parte; and

    (g) any other matter which may be prescribed .

    . 33/441 /20 16/S-22.

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    47. Administrative powers of Chairperson ol the Appellate Tribunal.-The Chairperson shall have powers of general superintendence of the tribunal and direction in the conduct of the affairs of Appellate Tribunal and he shall, in addition to presiding over the meetings of the Appellate Tribunal, exercise and discharge such administrative and financial powers and functions of the Appellate Tribunal as may be prescribed.

    48. Right to legal represeniation.-The applicant or appellant may either appear in person or authorise one or more chartered accountants or company secretaries or cost accountants or advocates or any of its officers to present his or its case before the Appellate Tribunal. Explanation.- For the purposes of this Section,-

    (a) "chartered accountant" means a chartered accountant as · defined in clause (b) of sub-section (1) of section 2 of the Chartered

    . Accountants Act, 1949 (Central Act 38 of 1949) and who has obtained a certificate of practice under sub-section ( 1) of section 6 of that Act;

    (b) ·'company secretary" means a company secretary as .defined in clause (c) of sub-section ( 1) of section 2 of the Company Secretaries Act, 1980 (Central Act 56 of 1980) and who has obtained a certificate of practice under sub-section (1) of section 6 of that Act;

    (c) "cost accountant" means a cost accountant as defined in clause (b) of sub-section ( 1) of section 2 of the Cost and Works Accountants Act, 1959 (Central Act 23 of 1959) and who has obtained a certificate of practice under sub-section ( 1) of section 6 of that Act.

    49. Orders passed by Appellate Tribunal to be executable as a decree.-(!) Every order made by the Appellate Tribunal under this Act shall be executable by the Appellate Tribunal as a decree of civil court, and for this purpose, the Appellate Tribunal shall have all the powers of a civil court.

    (2) Notwithstanding anything contained in sub-section (1 ), the

    . Appellate Tribunal may transmit any order made by it to a civil court having local jurisdiction and such civil court shall execute the order as if it were a decree made by that court.

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    50. Appeal to High C Any person aggrieved by any decision or order of the Appellate Tribunal, may,. tile an appeal to the High Court of Kerala within a period of ninety days from · the date of communication of the decision or order of the Appellate Tribunal, to him, on anyone or more of the grounds specified in section 100 of the Code of Civil Pro·cedure; 1908 (Central Act 5 of 1908):

    .. Provided that the High Court may, entertain the appeal after the expiry of the said period of ninety days, if it is satisfied that the appeliant was prevented by sufficient cause from preferring the appeal in time.

    (2) No appeal shall lie against any decision or order made by the . : Appellate . Tribunal with the mutual ·consent of the pmties. CttAPTER VII

    OFFENCES AND PENALTIES

    51. Punishment for off'ence,;.,· under this Act.- (1) If any promoter contravenes the provisions of section 3 , he shall be liable to a penalty which may extend up to ten percent of the estimated cost of the real estate project, as detennined by the Authority.

    (2) If any promoter does not comply with the orders, decisions or directions issued under sub-section ( 1) or continues to violate the provisions of section 3, he shall be punishable with imprisonment for a tenn which may extend upto three years or with fine which may extend to a ftuther ten percent of the estimated cost of the real estate project, or with both.

    (3) If any promoter knowingly provides false information or contravenes the provisions of sub-sections (2) and (3) of section 3, he r- shall be liable to a penalty which may extend up to tive percent of the estimated cost of the real estate project, as determined by the Authority.

    (4) If any promoter contravenes any other provisions of this Act, other than that provided under section 3, or the rules or the regulations made thereunder, he shall be liable to a penalty which may extend up to five percent of the estimated cost of the real estate project as detem1ined by the Authority.

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    (5) If any real estate agent willfully fails to comply with or contravenes the provisions of section 8 or section 9, he shall be liable to a penalt) 1 ,f ten thousand rupees for every day during which such default continues, \\ t~.,·!J mnv cun.ndatively extend up to five percent of the cost of plot or building, as lhc case may be, of the real estate project, for which the sale or purchase has been facilitated as detennined by the Authority.

    . .

    (6) If any promoter, willfully tails to comply with, or contravenes any of the orders or directions of the Authority, he shall be liable to a penalty of five thousand rupees tor every day during which such default continues, which may cumulatively extend up to five percent of the ; estimated cost of the real estate project as detennined by the Authority.

    (7) If any promoter, willfully fails to comply with, or contravenes any of the orders, decisions or directions of the Appellate Tribunal, he shall be liable to a penalty of ten thousand rupees for every day during which such default continues, which may cumulatively extend up to ten percent of the estiinated cost of the real estate project as determined by the Appellate Tribunal.

    (8) If any allottee, willfully fails to comply with, or contravenes any of the orders, decisions or directions of the Authority or the Appellate Tribunal or fails to comply with the provisions of the agreement for sale executed by him for purchase of a unit including non payment of any amount or charges in respect thereof, he shall, upon the order of the Authority in that regard, be liable to pay the penalty which may extend up to ten thousand rupees or one percent of the sale price of the property, specified in such agreement whichever is higher.

    52. Offences by companies.-(1) Where an offence under this Act has been committed by a company,. every person who, at the time, the offence was committed was in charge of, or was responsible to the 90111pany tor the conduct of, the business of the company, as well as the company, shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:

    "-

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    Provided that nothing contained in this sub-section. shall render any such person liable to any punishment under this Act if he proves that the offence was committed without his knowledge or that he had exercised all due diligence to prevent the commission of such offence. -

    (2) Notwithstanding anything contain~d in sub-section (1 ), where an offence under this Act has been committed by a company, and it is proved that the offence has been committed with the consent or connivance of; or is attributed to, any neglect on the part of any director, manage~, secretary or other officer, he shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished ..... , accordingly.

    Explanation.- For the purpose. of this section,-

    (a) "company" means any body corporate and includes a finn or other association of individuals; and

    (b) "director" in relation to a tim?, means a pa1tner in the finn .

    53. Compounding of qffe~1C·es.-Notwithstanding anything contained in the Code of Criminal Procedure, 1973, the offence punishable under section 51 of this Act may, either before or after the institution of the prosecution, be compounded by the Court on such 'terms and conditions and on payment of such sums as may be prescribed:

    Provided that the sum prescribed shall not, in any case, exceed the max-imum amount of the fine which may be imposed for the offence so

    . compounded.

    54. Complaints pending before authorities under the Consumer Protection Act. - Any person whose complaint in respect of matters covered in this Act is pending before the Consumer Disputes Redressal Forum or the Consumer Disputes Redressal Commission or the National Consumer Redressal Commission_, established under section 9 of the Consumer Protection Act, 1986 ·(Central Act 68 of 1986), on or before the · commencement of this Act, he may, with the pennission of such Forum or Commission, as the case may be, withdraw the complaint pending before it and file an application before the Authority under this Act.

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    CI-IAPTE,R VIII

    FINANCE, ACCOUNTS, AUDITS AND REPORTS

    55. Grants and Lo(ms.-The Government may, after due appropriation made by State Legislature by law in this behalf, make to the · Authority, grants and loans of such sums of money as the Government may think fit for being utilised for the purpose of this Act.

    56. Constitution of Fund.-( I) The Govenunent shall constitute a Fund to be called the "Real Estate Fund" and ther:e shall be credited · thereto,-

    (a) all Govenunent grants received by the Authority;

    (b) the .fees received under this Act;

    (c) the interest accrued on the amounts referred to 111 clauses (a) to (b).

    (2) The Fund shall be applied for meeting,-

    (a) the salaries and allowances payable to the Chairperson and other Members and the administrative expenses including the salaries ~md allowances payable to the officers and other employees of the Authority and the Appellate Tribunal;

    (b) the other expenses of the Authority in connection with the discharge of its functions and for the purposes of this Act.

    (3) The Fund shall be administered by a committee of such ~ Members of the Authority as may be detem1ined by the Chairperson.

    (4) The Committee appointed under sub-section (3) shall spend money out of the Fund for carrying out the objects for which the Fund has been constituted.

    57. Crediting sums realised hy ,,vay of penalties to Consolidated Fund.-A,ll sums realised, by way of penalties, imposed by the Appellate Tribunal or the Authority, shall be credited to the Consolidated Fund of the State.

    .._-- """

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    58. Budget, accounts and audit.-(1) The Authority shall prepare a budget, maintain proper accounts and other relevant records and prepare an annual statement of accounts in such fonn, as may be prescribed by the Government in consultation with the Comptroller and Auditor General of India. ·

    (2) The accounts of the Authority shall be audited by the .. .. Comptroller and Auditor General at such intervals, as may be specified by him and any expenditure incurred in connection with . such audit shall be payable by the Authority to the Comptroller and Auditor General.

    (3) The Accounts of the Authority, as certified by the Comptrolier and Auditor. General or any other person appointed by him in this behalf, together with the audit report thereon shall be forwarded annually to the

    . Government by the Authority and the Government shall cause the audit report to be laid, as soon as may be after it is · received, before the State Legislature.

    59. Annual report. - (1) The Authority shall prepare once in every year, in such form and at such time, as may be prescribed by the Government,-

    (a) .a description of all the activities of the Authority for the prevwus year;

    (b) the annual accounts for the previous year; and

    (c) the programmes of work for the coming year.

    (2) A copy of the report received under sub-section (1) shall be laid, as soo!1 as may be after it is received, before the State Legislature.

    CHAPTER IX

    MISCELLANEOUS

    60. Bar of Jurisdiction of Civil Court. - No civil court shall have jurisdiction to entertain any suit or proceeding in respect of any matter w.hich the Authority or the Appellate Tribunal is empowered by or under this Act to detern1rne.

    I -

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    61 . Delegation ·of Powers.-The Authority may, by general or special order in writing, delegate to any member, officer of the Authority or any other person subject to such conditions. if any, as may be specified, in the order, such of its powers and functions under this Act (except the power to make regulations under section 64) as it may deem necessary.

    62. Po-wer of Government to supersede the Authority.-~!) If, at l any time, the Govenunent is of the opinion,-

    . (a) that, on account of the circumstances beyond the control of the Authority, · it is unable to discharge the functions or perform the duties ~ imposed on it by or under the provisions of this Act; or

    (b) that the Authority has persistently defaulted in complying with direction given by the Govenunent under this Act or in the discharge of the functions or perfonnance of the duti'es imposed on it by or under the provisions of this Act and as a result of such default the financial position of the Authority or the administration of the Authority; or

    (c) that circumstances exist which render it necessary in the public interest so to do, the Government may, by notification, supersede the Authority for such period, not exceeding six months, as may be specified in the notification and appoint a person or persons as the Government may direct to exercise the powers and discharge functions under this Act:

    Provided that before issuing any such notification, the Government shall give a reasonable opportunity te> the Authority to make 1' . . representations against the proposed supersession and shall consider the representations if any, of the Authority.

    (2) Upon the publication of a notification under sub-section (1) superseding the Authority;-

    ( a) the Chairperson and other Members shall, as from the date of supersession, vacate their offices as such;

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    (b) all the powers, functions and duties which may, by or under the provision:'? of this Act, be exercised or discharged by or on behalf of the Auth01ity shall, until the Authority is reconstituted under sub-section (3), be exercised and discharged by the person or persons referred to in sub-section (I); and

    (c) all propetties owned or controlled by the Authority shall, until the Authority is reconstituted under sub-section (3), vest in the Government.

    (3) On or before the expiration of the period of sup.ersession specifiyd in the notification issued under sub-section (1 ), the Government shall reconstitute the Authority by a fresh appointment of its Chairperson and other Members and in such case any person .who had _vacated his office under clause (a) of sub-section (2) shall not be deemed to be disqualified for re-appointment.

    (4) The Government shall cause a copy of the notification issued under sub-section ( 1) and a full report of any action taken under this section and the circumstances leading to such action to be laid before the Legislative Assembly.

    63. Power of Government to issue directions and obtain reports (md 1:e!urns:-( I) Without prejudice to the foregoing provisions of this Act, the Authority shall , in exercise of its powers and in the performance. of its functions under this Act. be bound by such directions on questions of nolicy, ·as the Government may give in writing to it from time to time:

    Provided that the Authority shall , as far as practicable, be given an -, opportunity to express its views before any direction is given under this sub-section.

    (2) If any · dispute arises between the Government and the Authority as to whether a question i$ or is not a question of policy, the decision of the Govenunent thereon shall be finaL

    (3) The Authority shall furnish to the Government such retums or other information with respect to its activities as the Government !nay, from time to .time require.

    33/441 i2U 16/S-22 .

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    64. Power of Government to make rule~\·.-(1) The Government may, by notification, make rules for carrying out the provisions of this Act.

    (2) In particular, and without prejudice to the generality of the ·

    . foregoing power, such rules may provide for all or. any of the following matters, namely:-

    (a) the information and documents for application before the Authority for registration under items (E) and (F) of sub-section (3) of section 3;

    (b) the conditions under which registration of a promoter may be extended under section 5;

    (c) the fonn of application for forming an association and an . apex association and the manner .in which they are to be constituted;

    (d) the fonn and manner of making an application, fee and documents to be accompanied with such application under sub-section (2) of section 8;

    (e) the period, manner and conditions under which the registration is to be granted under sub-section (3) of section 8;

    (f) the validity of the period of registration and the manner and fee for renewal under sub-section (6) of section 8;

    (g) the niaintenance and preservation of books of account, records and documents under clause (b) of section 9;

    (h) other functions to be discharged ~y the real estate agent under clause (e) of section 9;

    (i) the mmmer in which association and apex associations shall be fom1ed under sub-section (1) of section 1 0; . ( j) the form of appplication for registration and the documents · to accompany an application for registration of association;

    (k) the rights and duties of associations under sub-section (3) . of section I 0;

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    (I) the rate of interest payable under section 12;

    (m) the form and particulars of agreement under sub-section (2) of section 13;

    (n) the rate of interest payable under clause (b) of section 17;

    (o) the procedure for holding inquiry to adjudicate

    . compensation payable under sections 12, 14 and 17;

    (p) the salaries and allowances payable to, and the other tem1s and conditions of service ot: the Chairperson and other Members of the Authority under sub-section (1) of section 24;

    (q) the administrative powers of the Chairperson under section 25; ·

    . .

    (r) the salaries and allowances payable to, and the other tenus and ponditions of service of, the officers and other employees of the Authority under sub-section (2) of section 28;

    (s) the details to be published and maintained on the website as under clause (b) and under clause (d) of sub-section (2) of section 31;

    (t) the additional functions which may be perforn}ed by the Authority under clause (iv) of sub-section (2) of section 33;

    (u) the manner . of rec9very of interest, penalty and compensation under section 35;

    (v) the form and manner and fee for filing of appeal under sub-sestion (2) of section 38;

    (w) the salaries and allowances payable to, and the other terms and conditions oy service of, the Chairperson and other Members of the Appellate Tribunal under sub-section (I) of section 42; ·

    (x) the proced~re for inquiry ·of the · chai·ge·s against the Chairperson or Judicial Member of the Tribunal under sub-section (4) of section 43;

    >:4af41\-t)ll16

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    (y) the salaries and allowances payable to, and the other terms and conditions of service of, the officers and employees of the Appellate Tribunal under sub.,.section (3) of section 44;

    (z) any other powers of the Tribunal under clause (g) of · sub-section (4) of section 46;

    (aa) the powers of the Chairperson of the Appellate Tribunal under section 47;

    ( ab) the tem1s and conditions and the payment of such sum for compounding of the offences under section 53; f (ac) the form to be specified in which the Authority shall prepare a budget, maintain proper accounts and other relevant records and prepare an annual statement of accounts under sub-section (1) qf section 58;

    (ad) the form in which and time at which the Authority shall prepare an anriual report under sub-section ( 1} of section 59; _(ae) any other matters which is to be, or may be; prescribed by rules.

    65 . Power to make regulations. -(!) The Authority may, by notification, make regulations, with the approval of the Government, consistent with this Act and the rules made thereunder to carry out the purposes of this Act.

    (2) In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following .matters, namely:-

    (a) the form and manner of making application and fee payable therewith under sub-section (2) of section 3;

    (b) the fee . for extension of registration under section 5;

    (c) such other information and documents required under clause

    . (d) of sub-section (1.) of section 11 ; ------ -- -

    <'

    109

    (d) the manner of display of site and layout plans as required under clause (a) of sub-section (3) of section 11;

    (e) preparation and maintenance of other details under sub-section (6) of section 11;

    (f) time, places and the procedure in regard to· transaction of business at the· meetings of the Authority, under sub-section .( 1) of section 29;

    (g) standard fees to be levied by the promoter on the allottees - _.,. or the association of allottees under clause (e) of sub-se~tion (2) of section 31;

    (h) any other matter which i_s r-equired to b-e, o.r~ma·y e, specified by regulation-or m respt;;t of which provisiqn is to be made by the regulations.

    66. ·Laying of rules.-Every rule made by the Government, every . regulation made by the Authority and every. notification issued under this Act shall be laid as soon as may be after it is made, . before the Legislative Assembly while it is in session, for a total period of fourteen days which may be comprised in one session or in two successive sessions and if,. before the expiry of the session in which it is so laid or

    . the session immediately following the Legislative Assembly, makes any mbdification in the rule or regulation or in the notification, as the case ijlay be, or decides that the rule or regulation or the notification should not be made, the rule or regulation or notification, as the case may be, shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under

    that rule or regulation or notification, as the case may be. 67. Members etc. to be public servants.-The Chairperson, Members arid other officers and employees of the Authority and the Appellate Tribunal shall be deemed to be public servants within the meaning of section 21 of Indian Penal Code (C~ntral Act 45. of 1860).

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    68. Application of other lmvs not barred.- The provisions of this Act shall be in addition to, and not in derogation of, the provisions ofany other law for the time being i,n force.

    69. Act to have overriding e.ff'ect.-The provisions of this Act shall . have effect, notwithstanding anything inconsistent therewith contained in any other law for the time being in force.

    70. Protection of action done in good faith.-No suit, prosecution or other ·legal proceeding shall lie against the.· Goveriunent or the Authority or any officer of the Government or any member, officer or other employees of the Authority for anything which is in good faith done or intended to be done under this Act or the rules or regulations made thereunder.

    71. Pm,ver to n;move d(fficulties.-( 1) If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as may appear, to be necessary for removing the difficulty:

    Prov.ided that no order shall be made under this section after the expiry of two years from the date of the commencement of this Act.

    (2) Every order made un~er this section shall be laid, as soon as may be after it is made, before· the State Legislature.

    72. Repeal and Saving,-'-( l) The Kerala Reai Estate (Regulation and Development) Ordinance, 2015 (1 0 of 20 15) is hereby repealed.

    (2) Notwithstanding the repeal of the Kerala Real Estate (Regulation and Development) Ordinance, 2015 (10 of 2015) anything done or deemed to have been done or any action taken or deemed to have been taken under the said Ordinance shall be deemed to have been done or taken under this Act.

    (3) Notwithstanding anything contained in this Act, no person alleged to . have committed an offence, during the period from the 21st day of July, 2015 to the 21st day of August, 2015 is liable to be convicted under this Act.

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    SECTIONS