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~he @a~ette of ~di«
~· 17]
No. 17)
31'mtmTJ1
EXTRAORDINARY
\JTll D-~ l
PART 11- Section I
mr~~~
PUBLISHED BY AUTHORITY
~ ~. ~. ~ 26, 2016/ ~ 6, 1938 ('ffi'i)
NEW DELJil, SATURDAY, MARCH 26, 2016/CHAITRA 6, 1938 (SAKA)
~ '1WT"qN;;i1Ilom§!11~-;;rrcitl~~~31WT~qi"~"q\©l~l!ifi l
Separate paging is given to this Part in order that it may be filed as a separate ~ompilation.
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, 1he 261'1 March, 20 I 6/Chai1ra 6. 1938 (Saka)
The following Act or Parliament received the assent of the President on the
25th March.2016. and is hereby published for general information:-
THE REAL ESTATE (REGULATION AND DEVELOPMENT) ACT, 2016
No. 16 OF 2016
[25th March, 2016.)
An Act to establish the Real Estate Regulato1y Authority for regulation and
promotion of the real estate sector and to ensure sale of plot, apartment or
building, as the case may be. or sale of real estate project, in an efficient and
transparent manner and to protect Lhe interest of consumers in the real estate
sector and to establish an adjudicating mechanism for speedy dispute redressal
and also to establish the Appellate Tribunal to hear appeals from the decisions,
directions or orders of the Real Estate Regulatory Authority and the adjudicating
officer and for matters connected therewith or incidental thereto.
BE it enacted by Parliament in the Sixty-seventh Year of the Republic of India as
follows:-
CHAPTER I
PRELIMINARY
I. (I) This Act may be called the Real Estate (Regulation and Development) Act, 2016.
(2) It extends 10 the whole of India except the State of Jammu and Kashmir.
(J) It shall come into force on such date as the Central Government may. by notification
in the Official Gazette, appoint:
Shon title.
extent and
commence-
mem.
“A!
time] tax it" W-—lvfiw"non7 1003—16 HI (.Is I! Rt'u \t). "LitVl(H/ll(llI7/1I1|I.LIb
am
Che Gang of guitar
EXTRAORDINARY
Wt ll—‘EVE 1
PART I] _ Section 1
W 13 WW
PUBLISHED BY AUTHORITY
1H7] if fife’vfi Wart, an! 26, zots/a'at 5, 1938 (w)
No. 17] NEW DELHI. SATURDAY, MARCH 26,2016ICHAITRA 6.1938 (SAM)
s‘a miMwmflmimfirfimmfifiwfiwwwh
Separate paging is glven to this Part in order that it may in filed as r sepamle compilation
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Del/ti, (he 267/1 Mart/t. 2016/Chnilm (3. I938 ($0M)
The following Act of Parliament received the ussem of the President on the
25th March. 2010. and is hereby published {or general tItl'omiatmn:i
TIE REAL ESTATE (REGULATION AND DEVELOPMENT)ACI. 2016
NO. 16 OF 2016
[25th Mart/i. 2016,]
An Act to establish the Real Estate Regulatory Authority for regulation and
promotion of the real estate sector and to ensure sale of plot. apartment or
building. as the case may be. or sale ofreal estate project. in an efficient and
transparent manner and to protect the interest of consumers in the real estate
sector and to establish an adjudicating mechanism for speedy dispute redressal
and also to establish the Appellate Tribunal to hearappeals from the decisions,
directions or orders of the Real Estate Regulatory Authority and lb: adj udicating
officer and for matters connected therewith or incidental thereto.
BE it enacted by Parliament In the Sixty-seventh Year at the Republic of India as
Followszi
CHAPTERI
PRELIMINARY
1. IlIThis Act may be called the Real Estate [Regulation and Development)Act. 2016.
(2) It extends to the whole of India except the State anammu rind Kashmir.
(3) It shall come into force on such date as the Central Government may. by notification
in the Official Gazette. appoint:
Short mlr.
extent and
commence
men:
Delini1ious.
2 THE GAZETTE OF INDIA EXTRAORDINARY [PART II -
Provided that different dates may be appointed for different provisions of th is Act and
any reference in any such provision 10 lhe commencement or this Act sh al I be construed as
a reference 10 the coming into force of that provision.
2. In this Act. unles~ the context otherwise requires,-
(a) "adjudicating officer" means the adjudicating orlicer appointed under
sub-section ( /) of section 7 1;
(b) "advenisemenL" means any document descnbed or issued as advertisement
through any medium and includes any notice, circular or other documents or publicity
~ in any form, infonning persons about a real estate project, or offering for sale of a plot,
building or apanmenL or inviting persons 10 purchase in any manner such plot. building
or apartment or to make advances or deposits for such purposes;
(c) "agreemenL for sale" means an agreement entered imo between the promoter
and the allottee;
(d) "allottee" in relation to a real estate project, means the person LO whom a plot.
apanmenL or building, as the case may be, has been al lotted, sold (whether as freehold
or leasehold) or otherwise transferred by the promoter, and includes the person who
subsequently acquires the said allotment through sale, transfer or otherwise but does
not include a person to whom such plot, apartment or building, as the case may be, is
given on rent;
(e) "apartment" whether called block, chamber, dwelling unit, flat. office,
showroom. shop, godown, premises, suit, tenement. unit or by any other name, means
a separate and self-contained part of any immovable property, including one or more
·rooms or enclosed spaces, located on one or more floors or any part thereof. in a
building oron a plot of land, used or intended to be used for any residential or commercial
use such as residence, office, shop, showroom or godown or for carrying on any
business. occupation, profession or trade, or for any other type of use ancillary to the
purpose specified;
(j) "Appellate Tribunal " means the Real Estate Appellate Tribunal established
under section 43;
(g) "appropriate Government" means in respect of matters relating to,-
(i) the Union territory without Legislature, the Central Government;
(it) the Union territory of Puducherry, the Union territory Government;
(ii,) the Union territory of Delhi, the Central Ministry of Urban Development;
( iv) the State, the State Government;
(/,) "architect" means a person registered as an architect under the provisions of
the Architects Act, 1972;
(i) "Authority" means the Real Estate Regulatory Authority established under
sub-section (/) of section 20;
(J) "building" includes any structure or erection or part of a structure or erection
. which is intended to be used for residemial, commercial or for the purpose of any
business, occupation. profession or trade. or for any other related purposes;
(k) "carpet area" means the net usable floor area of an apartment, excluding the
area covered by the external wal ls, areas under services shafts, exclusive balcony or
verandah area and exclusive open terrace area, but includes the area covered by the
internal partition walls of the apartment.
E.xpla11atio11.- For the purpose of this clause, the expression "exclusive balcony
or verandah area" means the area of the balcony or verandah, as the case may be,
20 of 1972.
[4
THE GAZETTEOI‘ INDIA EXTRAORDINARY [PART 1|,
vaitieu that dii‘temnt time» ma) hc uppttlmcd lnrdlllercnl prm‘iSImts ttrthis Act and
any reference in any such nrm'tsitm to the commencement of this Act shall he construed as
a reference in the coming into force ul that prowsioii.
IRWHWM- Z. [n this Act. unless the coittcu otliemise r8L|LIII13>.*
(a) "atljudtcniing tilTicer" means the adjudicating officer appointed under
sub—section [I] of section 7 I:
(b) "advenisement" means any document described or issued as advertisement
through any medium tint] includes any notice. Circular or other documents or publicity
’ in any form. informing persons about a real estate projectr or nflenng for sale of a plot.
building or apartment or inviting persons to purchase in any manner such plot. building
or apanmeni or to make advances or deposits for such purposes;
it) "agreement for sale" means an agreement entered into between (ht: pmmoter
and the allottee:
(d) "allottee" in relation to a real estate project. means the person to whom a plot.
apartment or building, as the case may be. has been allotted. sold (whether as freehold
or lefiehold) or otherwise transferred by the promoter. and includes the person who
subsequently acquires the said allotment through sale. transfer or otherwise but does
not include a person to whom such plot. apartment or building, as the cast: may be. is
given on rent:
(2) "apartment" whether called block. chamber. dwelling unit. flat. office.
showrmm. shop. godown. premises. suit. tenement. unit or by any other name. means
a separate and seli~corntnined part of any immovable property. including one or more
rooms or enclosed spaces. located on one or more floors or any part thereof. in a
building or on a plot olland. used orintended to be used for anyreSidential or commercial
use such as residence. office. shop. showroom or godown or for carrying on any
business. occupation. profession or trade. or for any other type of use ancillary to the
purpose specified:
(I) "Appellate Tribunal " means the Real Estate Appellate Tribunal established
under section 43;
(,g) "appropriate Government" means in respect of matters relating to.—
(i) the Union territory without Legislature. the Central Govemrneni;
(it) the Union territory of Puducherry. the Union territory Government;
(in) the Union tern‘tory of Delhi. the Central Ministry of Urban Development;
(in the State. the State Government;
(It) "architect" means a person registered as an architect under the proVIsions of
the Architects Act. 1972: :0 at I972
(i) "Authority" means the Real Estate Regulatory Authority established under
subsection (I) of section 20;
(j) "building" includes any structure or erection or pan of a structure or erection
. which is intended to be used for residential. commercial or for the purpose of any
business. occupation. profession or trade. or for any other related purposes:
(k) "carpet area" means the rtcl usable floor area ofan apartment. excluding the
area covered by the external walls. areas under services shafts. exclusive balcony or
verandah area and exclusive open tenace area. but includes the area covered by the
internal panition walls of the apartment
Explanation— For the purpose 0! this clause. the expression "exclusive balcony
or veiandah area" means the area of the balcony or veiandah. as lh: case may be.
18 of W13.
Sec. 11 THE GAZETTE OF INDIA EXTRAORDINARY 3
which 1s appurtenant to the net usable Ooor area or an apartment. meant forthe exclusive
use of the allouee: and "e,clusive open terrace area" mean~ the area or open terrace
11 hrch 1s appurtenant to the net usable noor area or an apartment. meant for the exclusive
use of the allottee:
(/) "Chairperson" means the Chairperson of the Real Estate Regulat0ry Authority
appointed under section 21:
(111) "commencement certificate" means the commencement certilicate or the
building permll or the construcllon permll, by whatever name called issued by the
competent authority to allo" or pe1T111t the promoter 10 bcg111 development works on an
immovable property, as per the sanctioned plan:
(11) "common areas" mean-
(i) the entire land for the real estate proJect or where the project is developed
in phases and registration under this Act is sought for a phase. the entire land for
that phase;
(it) the stair cases. lifts, staircase and lift lobb1es, lir escapes. and common
entrances and exits of buildings:
(iii) the common basements. terraces, parks, play areas, open parking areas
and common storage spaces;
(iv) the premises for the lodging of persons employed for the management
of the property including accommodation for watch and ward staffs or for the
lodging of community service personnel:
(v) installations of central services such as electncity, gas. water and
sanitation, air-conditioning and incinerating, system for water conservation and
renewable energy;
(vi) the water tanks, sumps, motors. fans, compressors. ducts and all
apparatus connected with installations for common use:
(vii) all community and commercial facilities as provided in the real estate
project;
(viii) all other portion of the project necessary or convenient for its
maintenance, safety, etc., and in common use;
(o) "company" means a company incorporated and regi stered under the
Companies Act. 2013 and includes,-
(i) a corporation established by or under any Central Act or State Act:
(i1) a development authonty or any public authority established by the
Government in this behalf under any law for the time being in force;
(p) "competent authority" means the local authority or any authority created or
established under any law for the time berng in force by the appropriate Government
which exercises authority over land under its jurisdiction. and has powers to give
permission for development of such immovable property;
(q) "completion certificate" means the completion certilicate, or such Olher
certificate, by whatever name called. issued by the competent authority certifying that
the real estate project has been developed according to the sanctioned plan. layout
plan and specifications. as approved by the competent authority under the local laws;
(r) "day" means the workmg day. in the concerned State or Union tenitory, as the
case may be, notified by the appropriate Government from time to time;
L
I! of 2011
SM.
vu
l] TllEGAZETTF. 0F lNDlAEXTRAORDINARY
which is appurtenant tn the net usable floor area ornn aptmmcltt. tncant I'orthc exclusn re
use of thc allttttec: and "exclusive open ten-ace area" means the urea or open terrace
which is appurtenant to the net usahle floor area ol'an upanmcnt. meant lhrllte exclusive
use oflhe allottec:
(I) "Chairperson" means thr- Chuirpcrson ofthc Real Estate Regulatory/\uthonty
appointed under section 2|;
1m) "commencement centficate“ means the commencement ccrttftcate or the
budding permit or the constmctron permit. by whatever name culled issued hy the
competent authority to allow or permit the promoter to begin development works on an
immovable property. as per the sanctioned plan:
(it) "common areas" mean—
(i) the entire land for the real estate pmjccl orwhere the project is developed
in phases and registration underthtsAct is sought for a phase. the entire land for
that phase;
(ii) the start eases. lifts. staircase and lift lobbies. fir escapes. and common
entrances and exits of buildings:
(iii) the common basements. terraces. parks. play areas. open parking areas
and common storage spaces:
(iv) the premises forthe lodging of persons employed for the management
of the property including accommodation for watch and ward staffs or for the
lodging of community service personnel:
(v) installations of central servrces such as electncity. gas. water and
sanitation. airconditioning and incineratrng. system for water conservation and
renewable energy;
(to) the water tanks. sumps. motors. fans. compressors. ducts and all
apparatus connected with installations for common use:
(I'it') all community and commercial facilities as provided in the real estale
project:
(viii) all other portion of the project necessary or convenient for its
maintenance. safety. etc. and tn common use:
(a) "company" means a company incorporated and registered under the
Companies Act. 2013 and includes.—
(i) a corporation established by or under any Centtal Act or State Act:
(in a development authortty or any public authority established by the
Government in this behalf under any law for the time being in force:
(p) ”competent authority" means the local authority or any authority created or
established under any law for the time being in force by the appropriate Government
which exercises authority over land under its jurisdiction. and has powers to give
permission for development of such tmmovable property;
(41) "completion certificate" means the completion certificate. or such other
certificate. by whatever name called. issued by the competent authority certifying that
the real estate project has been developed according to the sanctioned plan. layout
plan and specifications. as approved by the competent authority under the local laws:
(I) "day" means the working day. to the concemed State or Union ten-itory. as the
case may be. notified by the appropriate Government from time to time:
T Hl:: GAZE17'EOF I\DIAEXTRAORDI 1AR\ ' [P.~,n II-
Cs) "de\ clopmcnt" \\ ilh 1t, grammat,cal \'anauons and cognate C.\prcss1on~. mean,
carrying out the de\·clopmenl of ,mmo\'able propert). engineering or other operation,
in, on. over or under the land or the making of an) material change in any immovable
propert) or land and includes re-development:
(I) "development works" means the external de\'elopment works and internal
development works on immovable propeny:
(11) "engineer" means a person who possesses a bachelor's degree or equivalent
from an instituuon recog111sed by the All India Counci l of Technical Education or any
University or any institution recognised under a law or is registered as an engineer
under any law for the lime being in force;
(1•) "estimated cost of real estate project" means the total cost involved in
developing the real estate project and includes the land cost. taxes. cess. development
and other charges;
(w) "external development works" includes roads and road systems landscaping,
water supply, seweage and drainage systems. electricity suply transformer. sub-station.
solid waste management and disposal or any other work which may have to be executed
in the periphery of. or outside, a project for its benefit, as may be provided under the
local laws;
(x) "family" includes husband, wife, minor son and unmarried daughter wholly
dependent on a person;
(y) "garage" means a place within a project having a roof and walls on three sides
for parking any vehicle, but does not include an unenclosed or uncovered parking
space such as open parking areas;
(z) "immovable propeny" includes land. buildings. rights of ways. lights or any
other benefit arising out of land and things attached to the earth or permanently
fastened to anything which is attached to the eanh, but not standing timber, standing
crops or grass;
(;:a) "interest" means the rates of interest payable by the promoter or the allottee.
as the case may be.
£xpla11ario11.-For the purpose of this clause-
(i) the rate of interest chargeable from the allonee by the promoter, in case
of default, shall be equal to the rate of interest which the promoter shall be liable
to pay the allouee. in case of default;
(ii) the interest payable by the promoter to the allouee shall be from the
date the promoter received the amount or any pan thereof till the date the amount
or part thereof and interest thereon is refunded, and the interest payable by the
allottee to the promoter shall be from the date the allonee defaults in payment to
the promoter till the date it is paid;
(:.b) "internal development works" means roads, footpaths, water supply, sewers.
drains. parks, tree planting, street lighting, provision for community buildings and for
treatment and disposal of sewage and sullage water, solid waste management and
disposal, water conservation. energy management. fire protection and fire safety
requirements, social infrastructure such as educational health and other public amenities
or any other work in a project for its benefit, as per sanctioned plans;
(::c) "local authority" means the Municipal Corporation or Municipality or
Panchayats or any other Local Body constituted under any law for the time being in
force for providing municipal services or basic services, as the case may be, in respect
of areas under its jurisdication:
Tl-ihGAZE’l‘l'E OF INDIA EXTRAORDINARX IP-\l(l iii
tit "dcvcluptttettt" \\ hit its graturrtattt-al \‘Ltrluliulh' and ammo t:\prcs\tt ms. means
carrying out the dt'vclnptttcnt ut tnnnut ahte prupentt EtlglltCCrlng ur ttlhcr up; t tttts
m. on. over or under the lulld or nu» making tVfim) material change m any ttnmttvahlt‘
pmpcrt) or land and includes redevelopment:
tr) "development works“ means the external development works and tntemat
development works on immovable pmperly:
(u) "engineer" means a person who possesses a bachelor‘s degree or equivalent
from an institution recogntsed by the All India Cottnctl ot'Technical Education or any
University or any institution recognised under a law or is registered as an engtneer
under any law for the time hemg in force:
(r) “estimated cost of real estate project“ means the total cost involved in
developing the real estate project and includes the land cost. taxes. cess. development
and other charges:
(tr) "extemat development works" includes roads and road systems landscaping.
watersupply. seweage and tlrtttnttge systems. electricity suply transformer. sub-station.
solid waste management and disposal or any other work which may have to be executed
in the periphery of. or outside. a project for its benefit. as may be provided under the
local laws:
(x) "family" includes husband. wife. minor son and unmarried daughter wholly
dependent on a person:
(v) "garage" means a place within a pmjeet having a roof and watlson three sides
for parking any vehicle. but does not include an unenclosed or uncovered parking
space such as open parking areas:
(z) "immovable property" includes land. buildings rights of ways. lights or any
other benefit arising out of land and things attached to the earth or permanently
fastened to anything which is attached to the earth. but not standing timber. standing
crops or grass;
(:2) "interest" means the rates of interest payable by the promoter or the allottee.
as the case may be,
£xplarmrion.—For the purpose of this clause—
(t) the rate of interest chargeable trom the allottee by the promoter. in case
of default. shall be equal to the rate of interest which the promoter shall be liable
to pay the allottee. in case of default;
(in the interest payable by the promoter to the allottee shall be from the
date the promoter received the amount or arty part thereof till the date the amount
or part thereof and interest thereon is refunded. and the interest payable by the
allottee to the promoter shall be from the date the silence defaults in payment to
the promoter till the date it is plid:
(:17) "internal development works" means roads. footpaths. water supply. sewers.
drains. parks. tree planting. street lighting. provision for community buildings and for
treatment and disposal of sewage and sullage water. solid waste management and
disposal. water conservation. energy management. fire protection and fire safety
requirements. social infrastructure such as educational health andother public amenities
or any other work in a project {or its benefit. as per sanctioned plans:
(:c) "local authority" means the Municipal Corporation or Municipality or
Panchayats or any other Local Body constituted under any law for the time being in
force for providing municipal services or basic services. as the case may be. in respect
of areas under itsjunsdicatiun:
9 of 1932.
6 of 2009.
SEC. 11 THE GAZETTE OF INDIA EXTRAORDl"-JARY 5
(:::d) "Member" means the member or the Real Estate Regulatory Authority
appointed under !:.Cction 21 and 111clude. the Chai person:
(::e) "notification" means a notilication published in the Official Gazette and the
expression "noti fy" shall be construed accord1ngl):
(if) "occupancy certificate" means the occupancy cen iricate. or such other
cenilicate by whatever name called. issued by the competent authority permitting
occupation of any building, as provided under local laws, which has provision for civic
infrastructure such as water, sanitation and electricity:
(~g) "Person" includes,-
(1) an individual;
(ii) a Hindu undivided family;
(iii) a company;
(iv) a firm under the Indian Partnership Act, 1932 or the Limited Liability
Partnership Act, 2008. as the case may be;
(v) a competent authority;
(vi) an association of persons or a body of individuals whether incorporated
or not;
(vii) a co-operative society registered under any law relating to co-operative
societies;
(viii) any such other entity as the appropriate Government may, by
notification, specify in this behalf;
(zh) "planning area" means a planning area or a development area or a local
planning area or a regional development plan area, by whatever name called, or any
other area specified as such by the appropriate Government or any competent authority
and includes any area designated by the appropriate Government or the competent
authority to be a planning area for future planned development, under the law relating
to Town and Country Planning for the time being in force and as revised from time to
time;
(:zt) "prescribed" means prescribed by rules made under this Act;
(ZJ) "project" means the real estate project as defined in cluase (m):
(zk) "promoter" means,-
(i) a person who constructs or causes to be constructed an independent
building or a building consisting of apartments. or converts an existing building
or a pan thereof into apartments. for the purpose of selling all or some of the
apartments to other persons and includes his assignees; or
(ii) a person who develops land into a project, whether or not the person
also constructs structures on any of the plots, for the purpose of selling to other
persons all or some of the plots in the said project. whether with or without
structures thereon; or
(iit) any development authority or any other public body in respect of
allottees of-
(a) buildings or apartments, as the case may be, constructed by
such authority or body on lands owned by them or placed at their disposal
by the Government; or
9 or I93:
6 or 2009
SE(. || THEGAZET'I'EOFINDIAEXTRAORDINARY 5
(:11) "Memher" minus the member or lhc Real Butte Regulatory Aulhtmly
appointed under section 1| and includes the Chairperson:
(:c) "notification" means a notification published in the UITICIEIl Gazette and the
expression "notify" shall be construed accordingly:
(:1) "occupancy certificate" means the occupancy cerllficalct or such other
certificate by whatever name callcdt issued by the competent authority pcnniiling
occupation ol'any building, as provided undcr local laws. winch has provision for civit
infrastructure such as water. sanitation and eleclricily:
(:g) "Person" lflClUdtS.i
(i) an individual:
(it) a Hindu undivided family:
(iii) a company:
(iv) a firm underthe Indian Partnership Act. 1932 or the Limited Liability
Partnership Act. 2008. as the case may be:
(it) a competent authonly:
(t'i) an association of persons or a body of indivtduals whether incorporated
or not;
(vii) a cry-operative society registered under any law relating to co-operative
societies:
(viii) any such other entity as the appmpriare Govemmeni may. by
notification. specify in this behalf:
(:Ji) "planning area" means a planning area or a development area or a local
planning area or a regional development plan area, by whatever name called. or any
other area specified as such by the appropriate Government or any competent authority
and includes any area designated by the appropriate Government or the competent
authority to be a planning area for future planned development. under the law relating
to Town and Country Planning for the time being in force and as revrsed from time to
time;
(:i) "prescribed" means prescribed by rules made under this Act:
(a) "project" means the real estate project as defined in cluase (at):
(zlr) "promoter" means?
(i) a person who constructs or causes to be constructed an independent
building or a building consisting of apartments, or converts an existing building
or a part thereof inlt) apartments. for the purpose or selling all or some of the
apanments to other persons and includes his assignees; or
(in a person who develops land into a PTOJECL whether or not the person
also constructs structures on any of the pints. for the purpose of selling to other
persons all or some of the plots in the said pmjecl. whether with or without
structures thereon; or
(iii) any development authority or any other public body in respect of
allottees of—
(n) buildings or apartments. as the case may be. constnicted by
such authority or body on lands owned by them or placed at their disposal
by the Government: or
6 THE GAZETTE OF INDIA EXTRAORDI ARY IPARl I I-
(bl plot, O\\ ncd h) such authont) or hod) or placed at their tl,~posal
h) the Gn,emmcnt.
for the purpose ol selling all or some or the apartments or plots: or
(fr) an apex State level co-opera11ve housing linance society and a primary
co-operauve housing soc1et) '"hich constructs apartments or buildings for Jts
Members or 10 respect of the allottees or such apanmems or buildings: or
(1') any other person who acts h1 msel r as a builder. colo01scr. contractor.
developer, estate developer or by any other name or clai ms to be acting as the
holder of a power of attorney from the owner of the land on which the building or
apartment is constructed or plot is developed for sale; or
(vi) such other person who constructs any building or apartment for sale
to the general public.
£xpla11at io11.- For the purposes of this clause, where the person who
constructs or converts a building into apartments or develops a plot for sale and
the persons who sells apartments or plots are different persons, both of them
shall be deemed to be the promoters and shall be jointly liable as such for the
functions and responsibiliues specified. under th is Act or the rules and
regulations made thereunder:
(:./) "prospectus" means any document described or issued as a prospectus or
any notice, circular, or other document offering for sale or any real estate project or
inviting any person to make advances or deposits for such purposes;
(vn) "real estate agent" means any person. who negmiates or acts on behalf of
one person in a transaction of transfer of his plot, apanment or building, as the case
may be, in a real estate project, by way of sale, wilh another person or transfer of plot,
apartment or buiJding, as the case may be, of any other person to him and receives
remuneration or fees or any other charges for his services whether as commission or
otherwise and includes a person who introduces, through any medium. prospective
buyers and sellers to each other for negotiation for sale or purchase of plot. apartment
or building, as the case may be, and includes property dealers, brokers, middlemen by
whatever name called;
(:.n) "real estate project" means the development of a building or a building
consisting of apanments, or converting an existing building or a part thereof into
apartments, or the development of land into plots or apartment, as the case may be. for
the purpose of selling all or some of the said apartments or plots or building, as the
case may be, and includes the common areas, the development works, all improvements
and structures thereon, and all easement, rights and appurtenances belonging thereto;
(:.o) "regulations" means the regulations made by the Authority under this Act;
(:p) "rule" means the rules made under this Act by the appropriate Government;
(zq) "sanctioned plan" means the site plan. building plan, service plan, parking
and circulation plan, landscape plan. layout plan, zoning plan and such other plan and
includes structuraJ designs, if applicable, permissions such as environment permission
and such other permissions, which are approved by the competent authority prior to
· start of a real estate project;
(:.r) words and expressions used herein but not defined in this Act and defined in
any law for the time being in force or in the municipal laws or such other relevant laws
of the appropriate Government shall have the same meanings respectively assigned to
them in those laws.
Tl'lEGAZETTE OF INDIA EXTRAORDINARY Il’tttl Il~
tlit plots on lh‘tl h_\ such uutltttrttt urhodt orplztecd at then-disposal
h) lltc (internment.
I'm the purpose in selling all or some ul‘ the apartments or plots: or
(M an apex Stair level ctr-operative housing l'tnztnce SIJCICI)’ and a pnrnury
L‘O-npcmllve housing society tthtch constructs apanments or buildings for its
Members or in respect of the allottces ol‘ such apartments or htttltltngs; or
(r) any other person who acts himself as a builder. coloniscr. contractor.
developer. estate developer or try any other name or claims to be acttng as the
holder oia power ofattomey from the owner of the land on Match the building or
apartment ts constructed or plot |S developed for sale: or
(vi) such other person who constructs any building or apartment for sale
to the general public.
Etplattmiou.—For the purposes oi this clause. where the person who
constructs or converts a building into apartments or develops a plot for sale and
the persons who sells apartments or plots are different persons. both of them
shall be deemed to be the promoters and shall bejointly liable as such for the
functions and responsibiltues specified. under this Act or the rules and
regulations made thereunder;
(d) "prospectus" means any document described or issued as a prospectus or
any notice. circular. or other document ofl’enng for sale or any real estate project or
inviting any person to make advances or deposits for such purposes:
(an) "real estate agent" means any person. who negotiates or acts on behalfof
one person in a transaction 0! transfer of his plots apartment or building. as the case
may be. in a real estate project. by way of sale. with another person or transfer of plot.
apartment 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 whether as commission or
otherwise and includes a person who introduces. through any medium. prospective
buyers and sellers to each other for negotiation for sale or purchase of plot. apartment
or building. as the case may be. and includes propeny dealers. brokers. middlemen by
whatever name called:
(at) ”real estate project" means the development of a building or a building
consisting of apanrnents. or convening an existing building or a part thereof into
apartments. or the development of land into plots or apartment. as the case may be. {or
the purpose or selling all or some of the said apartments or plots or building. as the
case may be. and includes the common areas. the development works. all improvements
and structures thereon. and all easement, rights and appurtenances belonging thereto;
(:0) "regulations" means the regulations made by the Authority under this Act;
(:p) "rule" means the rules made under this Act by the appropriate Government:
(24) "sanctioned plan“ means the site plan. building plan. service plan. parking
and circulation plan. landscape plan. layout plan. zoning plan and such other plan and
includes structural designs. if applicable. pemtissions such as environment permission
and such other permissions. which are approved by the competent authority prior to
'start of a real estate proje .
(zr) words and expressions used herein but not defined in lltts Act and defined in
any law for the time being in force or in the municipal laws or such other relevant laws
of the appropriate Government shall have the same meanings respectively assigned to
them in those laws.
SEC. 11 THE GAZETTE OF l'\DI A EXTRAORDI AR'\ 7
CHAPTER II
R EGISTl<.\TIO:\ or RI.AL ESTATT PROJEC7 ·\ ,o REGISTR .\TIO' 0 1 RF ·\I. ESTATE AGE,,S
3. (/) No promoter shall advenise, market. book. sell or offer for sale. or m,ne person~
to purchase in any manner any plot. apanment or building, as the case may be. in an) real
esLate project or part or IL, m any planning area, \\ ithout registering the real estate proJeCL
with the Real Estate Regulatory Authority established under this Act:
Prior
reg1strJ11on
of real estate
proJeCt Wllh
Real Estate
Regula1ory
Provided that projects that are ongoing on the date of commencement of this Act and Au1hori1)
for which the completion cenificate has not been issued. the promoter shall make an application
to the Aµthority for registration of the said proJect wllhm a period of three months from the
date of commencement of this Act:
Provided funher that if the Authority thinks necessary, in the interest of allonees. for
projects which are developed beyond the planning area but w1Lh the requisite permission of
the local authority, it may. by order. direct the promoter of such proJect to register with the
Authority, and the provisions of this Act or the rules and regulations made thereunder, shall
apply LO such projects from that stage of registration.
(2) Notwithstanding anything contained in sub-section(/), no registration of the real
estate project shall be required-
(a) where the area of land proposed Lo be developed does not exceed five hundred
square meters or the number of apanments proposed to be developed does not exceed
eight inclusive of all phases:
Provided that, if the appropriate Government considers it necessary, it may,
reduce the threshold below five hundred square meters or eight apartments, as the
case may be, inclusive of a,ll phases, for exemption from registration under this Act;
(b) where the promoter has received completion cenificate for a real estate project
prior to commencement of this Act:
(c) for the purpose of renovation or repair or re-development which does not
involve marketing, advertising selling or new allotment of any apanment, plot or
building, as the case may be. under the real estate project.
Expla11atio11.- For the purpose of this section, where the real estate project is to
be developed in phases, every such phase shall be considered a stand alone real estate
project. and the promoter shall obtain registration under this Act for each phase
separately.
4. (I) 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.
(2) The promoter shall enclose the following documents along with the application
referred to in sub-section (/), namely:-
( a) a brief details of his enterprise including its name. registered address, type of
enterprise (proprietorship. societies, pannership, companies, competent authori ty),
and the paniculars of registration, and the names and photographs of the promoter;
(b) a brief detail of the projecLS launched by him. in the past five years, whether
already completed or being developed, as the case may be, including the current status
of the said projects. any delay in its completion. details of cases pending. details of
type of land and payments pending;
Applicauon
for
registration
of reul estate
projects.
SH. l| THEGAZETTF. OFIVDIA EXTRAORDINARY 7
CHAPTER II
REtiIs'rmKn or NPALLTI’A’H waist-I A\l! kltrlSlRX1'lt)\I)l ItI.aI.Fs1*-t’rt.\cex'n
3. (/1 No promoter sllttll advemsc. Itiurkul. book. sell or ulterior sale. or In» Its persons
to purchase In any manner any plot. apartment or bulldlllg. as the case may be. in any real
estate project or part of ll. in any planning aren. \Mll’mul mgistcnng the real estate proyect
Wllh the Real Estate Regulatory Authority estahltshed under this Act:
Provided that projects that are ongorng on the date of commencement of this Act and
for which the completion certificate has not been issued. the promotershall make an application
to the Authority for registratton of the sold project wtthtn a period of three months from the
date of commencement of this Act:
Provided further that It the Authority thinks necessary. in the interest of allottees. for
projects which are developed beyond the planning area but wtth the requisite permission of
the local authority. it may. by order. direct the promoter of such project to register with the
Authonty. and the provisions of this Act or the rules and regulations made thereunder. shall
apply to such projects from that stage of registration.
(2) Notwithstanding anything contained in subsection (I). no registration of the real
estate project shall be required~
(u) where the are: of land proposed to be developed does not exceed five hundred
square meters or the number of apanments proposed to be developed does not exceed
eight inclustve ofall phases:
Provided that. if the appropriate Government consrders it necessary. It may.
reduce the threshold below five hundred square meters or eight apartments. as the
case may be. inclusive of all phases. for exemption from registration under this Act;
(b) where the promoter has received completion cenifieate fora real estate project
prior to commencement of this Act;
(c) for the purpose of renovation or repair or re—developrnent which does not
involve marketing. advertising selling or new allotment of any apartment. plot or
building. as the case may be. under the real estate project.
ErplurratiartvFor the purpose of this section. where the real estate pmjecl is to
be developed in phases. every such phase shall be considered a stand alone real estate
project. and the promoter shall obtain registration under this Act for each phase
separately.
4(1) 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.
(2) The promoter shall enclose the lollowtng documents along with the application
referred to in sub—section (I). namely:—
(a) a brief details of his enterprise including its name. registered address. type of
enterprise (proprietorship. societies. pannership. companies. competent authority).
and the partiettlttrs of registration. and the names and photographs of the promoter.
(Ir) a briefdetarl of the projects launched by him. in the past five years. whether
already completed or being developed. as the case may he. Including the current status
of the said projects. any delay in its completion. details of cases pending. details of
type of land and payments pending:
PrI or
registration
at real eslttle
projel‘l Wl|ll
Real Esme
Regulatory
Attlltnnly
Application
[or
registration
0‘ l’fll estate
protecu.
8 THE GAZETTE OF INDIA EXTRAORDI 1A RY IPART II-
(c) an authenticated cop) of the appnwal, and commencement ceruf1cate from
the competent authont) obtained 111 accordance wnh the law~ a, may he applicable for
the real e~tatc pr0Jec1 menuoncd 111 the applicauon. and ,1 here the proJeCI 1s propm.ed
LO be de,·elopcd in phase,. an authenticated cop) oi'the approvals and commencement
cenilicate from the competent au1horny for each or such phases:
(d) the sanctioned plan. layout plan and specilkation~ of the proposed proJeCl
or the phase thereof. and the whole project as sanctioned by the competent authonly:
(e) the plan of development works to be executed in the proposed project and
the proposed facilities to be provided thereof including lire lighting facilities, drinking
water facilities. emergency evacuation services, use of renewable energy;
(j) the location details of the project, with clear demarcation of land dedicated for
the project along with its boundaries including the latitude and longi tude of the end
points of the project;
(g) profonna of the allotment letter. agreement for sale, and the conveyance deed
proposed to be signed with the allottees;
(h) the number, type and the carpet area of apartments for sale in the project
along with the area of the exclusive balcony or verandah areas and the exclusive open
terrace areas apanment with the apartment, if any;
( i) the number and areas of garage for sale in the project;
(j) the names and addresses of his real estate agents. if any. for the proposed
project;
(k) 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 aflidavit, which shall be signed by the promoter
or any person authorised by the promoter, stating:-
(AJ that he has a legal title to the land on which the development is proposed
along with legally valid documents with authentication of such title, if such land
is owned by another person;
(BJ that the land is free from all encumbrances, or as the case may be
details of the encumbrances on such land including any rights, title, interest or
name of any party in or over such land along with details;
(CJ the time period within which he undertakes to complete the project or
phase thereof, as the case may be;
( DJ that seventy per cent. of the amounts realised for the real estate project
from the allonees, from time to time, shall be deposited in a separate account to
be maintained in a scheduled bank to cover the cost of construction and the land
cost and shall be used only for that purpose:
Provided that the promoter shall withdraw the amounts from the separate
account, to cover the cost of the project, in proponion to the percentage of
completion of the project:
Provided funher that the amounts from the separate account shall be
withdrawn by the promoter after it is cenilied by an engineer, an architect and a
chanered accountant in practice that the withdrawal is in proportion to the
percentage of completion of the project:
Provided also that the promoter shall get his accounts audited within six
months after the end of every financial year by a chartered accountant in practice,
and shall produce a statement of accounts duly certified and signed by such
THE GAZETTE OF IVDlA EXTRAORDINARY IPARTlli
tr'l an autttcnttcutetl cup) til the umimtttls and cttltttttenccmcltl t'erttl'tcutc trmn
the competent authority tthlutttt‘d ltl accordance urtlt the l‘J\\\ .I\ may he applicable tor
the real estate project ntt‘nttttttcd ill the application. and it here the project is proposed
to he dotelttped In phases. an authenticated com nl'the appmv' s and commencement
certificate from the competent authonty I'tir each trt‘such phttscs:
M) the sanctioned plan. layout plan and specifications of the proposed project
or the phase thereof. and the whole project at sanctioned by the competent authority:
tel the plan or development works to be executed in the proposed project and
the proposed faciltttestu be provtded thereol'tncludtng fire fighting l'acrlrties,dnnking
water facilities. emergency evacuation servtces. use of renewable energy:
(I) the location details ofthe project. wtth clear demarcation of land dedicated for
the project along with tts boundaries Including the latttudc and longitude of the end
points of the project:
(5) proforma of the allotment letter. agreement for sale. and the conveyance deed
proposed to he signed with the allottees:
(It) the number. type and the carpet area of apanments for sale in the project
along with the area of the exclusive balcony or Verandah areas and the exclusive open
temce areas apartment wtth the apartment. if any:
til the number and areas of garage for sale in the project:
(it the names and addresses of his real estate agents. if any, for the proposed
project;
(k) the names and addresses of the contractors. architect. structural engineer. if
any and other persons concerned with the development or the proposed project:
(I) a declaration. supported by an affidavit. which shall be signed by the promoter
or any person authorised by the promoter. stating:—
tA) that he has a legal Lille to the land on which the development is proposed
along with legally valid documents with authentication of such title. if such land
is owned by another person:
(E) that the land is free from all encumbrances. or as the case may be
details of the encumbrances on such land including any rights. title, interest or
name of any party in or over such land along with details;
t Cl the time period within which he undertakes to complete the project or
phase thereof. as the case may be:
( D) that seventy per celllt of the amounts realised for the real estate project
from the allottees. from time to ti me. shall be deposited in a separate account to
be maintained in a scheduled bank to cover the cost or constmcdon and the land
cost and shall be used only for that purpose:
Provided that the promoter shall withdraw the amounts from the separate
account. to cover the cost of the project. in proportion to the percentage of
completion of the project:
Provided further that the amounts from the separate account shall be
withdrawn by the promoter after it is certified by an engineer. an architect and a
chartered accountant in pmctice that the withdrawal is in proportion to the
percentage ot completion of the project:
Provided also that the promoter shall get his accounts audited within six
months after the end of every financial year by achanered accountant in practice.
and shall produce a statement of accounts duly certified and signed by such
~ of 193-l.
Su. I) TH E GAZETTE OF INDI A EXTRAORDI NA RY 9
chartered accountam and ll shall be ,0eri fied during the audit that the amount~
col lected for a particular project have been utilised for the proJect and the
withdrawal has been in compliance with the proportion to the percentage of
compleuon of the proJect.
Expla11a1io11.- For the purpose of this clause, the term "schedule bank"
means a bank included in the Second Schduled to the Reserve Bank of India
Act, 1934;
(£) that he shall Lake all the pending approvals on time. from the competent
authorities;
( F) that he has furnished such other documents as may be prescribed by
the rules or regulations made under this Act; and
(111) such other information and documents as may be prescribed.
(J) The Authority shall operationalise a web based online system for submiuing
applications for registration of projects within a period of one year from the date of its
establishment.
5. (/ ) On recipt of the application under sub-section (/) of section 4, the Authority Grant of
shall within a period of thirty days. registra1ion.
(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 Id
and password to the applicant for accessing the website of the Authority and to create
his web page and to fill therein the detai ls of the proposed project; or
(b) reject the application for reasons to be recorded in writing.if such application
does not conform to the provisions of this Act or the rules or regulations made
thereunder:
Provided that no application shall be rejected unless the applicant has been given an
opportuni ty of being heard 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 (/),the project shall be deemed to have been registered.
and the Authori ty shall within a period of seven days of the expiry of the said period of thirty
days specified under sub-section (/), provide a registration number and a Login Id and
password to the promoter for accessing the website of the Authority and to create his web
page and to fi ll therei n the details of the proposed project.
(J) The registration granted under this section shall be valid for a period declared by
the promoter under sub-clause (C) of clause(/) of sub-section (2) of section 4 for completion
of the project or phase thereof. as the case may be.
6. The registration granted under section 5 may be extended by the Authority on an Extension or
application made by the promoter due to force majeure, in such form and on payment of such registration .
fee as may be specified by regulations made by the Authority:
Provided that the Authority may in reasonable circumstances, without default on the
part of the promoter, based on the facts of each case, and for reasons to be recorded in
writing, extend the registration granted to a project for such time as it considers necessary.
which shall , in aggregate, not exceed a period of one year:
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.
Expla11ario11.- For the purpose of this section. the expression "force majeure" shall
mean a case of war, flood, drought, fire, cyclone, earthquake or any other calamity caused by
nature affecting the regular development of the real estate project.
1 or I934.
Sit. l| THEGAZETTEOFINDl/t EXTRAORDINARY 0
chartered accountant and II shall he \cniied during the audit thzii lltc umuuiiis
collected for a particular project have been utilised for the prnjt‘Cl and the
wtthdrunul has been ill compliance \\’llh the proponion to ilie percentage of
completion orthe pmject.
Explanatioii.— For the purpose of this clause. the term "schedule bank"
means a bank Included in the Second Schduled to the Reserve Bank of India
Act, I934:
(E) that he shall take all the pending approvals on time. from the competent
authorities;
(F) that he has furnished such other documents as may be prescribed by
the rules or regulations made under this Act: and
(m) such other information and documents as may be prescribed
(3) The Authority shall operationalise a web based onlitie system for submitting
applications for registration of projects within a period of one year from the date of its
establishment.
5. (I) On recipt of the application under sub-section (I) of section 4. the Authority
shall wtthtn a period ot’thiity days.
(a) grant registration subject to the provisions of this Act and the mtes and
regulations made thereunder. and provide a registration number. including a Login Id
and password to the applicant for accessing the website of the Authonty and to create
his web page and to fill therein the details of the proposed project; or
(17) reject the application for reasons to be recorded in writing.” such application
does not conform to the provisions of this Act or the rules or regulations made
thereunder:
Provided that no application shall be rejected unless the applicant ha been given an
opportunity of being heard in the matter.
(2) If the Authority fails to giant the registration or reject the application. as the case
may be. as provided under sub—section (I ). the project shall be deemed to have been registered.
and the Authority shall within a period of seven days oftl’ie expiry ofthe said period ofthii‘ty
days specified under sub-section (I). provide a registmtion number and a Login Id and
password to the promoter for accessing the website of the Authority and to create his web
page and to fill therein the details of the proposed project.
(3) The registration granted under this section shall be valid ("or a period declared by
the promoter under sub-clause (C) of clause (I) Dl'subvsection (2) of section 4 for completion
of the project or phase thereof. as the case may be.
6. The registration granted under section 5 may be extended by the Authority on an
application made by the promoter due to force mojeure. in such form and on payment of such
fee as may be specified by regulations made by the Authon'ty:
Provided that the Authority may in reasonable circumstances, without default on the
pan of the promoter. based on the facts of each case. and for reasons to be recorded in
writing. extend the registmtion granted to a project for such time as it considers necessary.
which shalL in aggregate. not exceed xi period of one year.
Provided further that no application for extension of registration shall be rejected
unless the applicant has been given an opponunity of being heard in the matter.
Explaiiazion.— For the purpose of this section. the expression "farce niajeure" shall
mean a case of war. flood. dmught, fire. cyclone. earthquake or any othercalamity caused by
nature affecting the regular development of the real estate project.
on.“ at
registration.
Extension of
registration
Re, ocJt1on
of
reg,~trJll(III
10 Tl IE GAZEn'E OF INDIA EXTRAORDINA RY !PART II-
7. (/) The Authorit) ma). on receipt of a comrlai11t or rn,,,,10,11 in this behal r or on the
recommendation of the competelll authont~. re\'okc the reg1wauon granted under secuon 5.
after being satisfied that-
(a) the rromoter makes default 111 doing anything required h) or under thi& Act or
the rules or the regulauons made thereunder;
(b) the r romoter violates any of the terms or conditions of the approval given by
the competent authority:
(c) the promoter ts involved in any kind of unfair practice or irregularities.
£xplc11w1io11.- For the purposes of this clause. the term "unfair practice means" a
pr::.ctice which, for the purpose of promoting the sale or development of any real estate
project adopts any unfair method or unfairordecepuve practice including any of the following
practices, namely:-
(A) the practice of making any statement, whether in wriung or by visible
representation which,-
(1) falsely represents that the services are of a panicular standard or grade;
(ii) represents that the promoter has approval or affiliation which such
promoter does not have;
(iii) makes a false or misleading representation concerning the services;
(8) the promoter permits the publication of any advertisement or prospectus
whether in any newspaper or otherwise of services that are not intended to be offered;
(d) the promoter indulges in any fraudulent practices.
(2) The registration granted to the promoter under section 5 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 registraton, and has considered
any cause shown by the promoter within the period of that notice against the proposed
revocation.
(J) The Authority may, instead of revoking the registration under sub-section (1).
permit it to remain in force subject to such further terms and conditions as it thinks lit to
impose in the interest of the allottees, and any such terms and conditions so imposed shall be
binding upon the promoter.
(4) The Authority, upon the revocation of the registration.-
(a) shall debar the promoter from accessing its website in relation 10 that project
and specify his name in the list of defaulters and display his photograph on its website
and also inform the other Real Estate Regulatory Authority in other States and Union
territories about such revocation or registration;
(b) shall facilitate the remaining development works to be carried out in accordance
with the provisions of section 8;
(c) shall direct the bank holding the project back account, specified under sub-
clause (D) of clause (/) of sub-section (2) of section 4. to freeze the account, and
thereafter take such further necessary actions, including consequent de-freezing of
the said account, towards facilitating the remaining development works in accordance
with the provisions of section 8;
(d) may, to protect the interest of allouees or in the public interest, issue such
directions as it may deem necessary.
Rt‘\0{.t\l|ttl
ui
registrdrtntt
IO TlIEGAZETTEOFlNDlA EXTRAORDINARY [Pam Iii
7. ( H The Aulitttril} rrr un mtclpl rrl'uconiptamr or um mnln in this hchall'nrirn the
recommendation (ll the L'trrttpt‘lt'nl urrrhrrnry. revoke the reglslmlltln granted under set-trim 5.
after being sutrsl’retl thuli
(U) the promoter makes default in (tiring anything requrretl hy or under lhls Act or
the rules or the regulations made thereunder;
(bl the promoter violates any of the terms or conditions of the approval given by
the competent uuthonty:
(r) the promoter is involved in any kind ol unfair practice or trregulantrcst
£t'p/mratian.—For the purposes of this clause. the term "unfair practice means" a
practice which. for the purpose ol' pmmotrng the sale or development of any real estate
project adopts any unfair methodor unfair or deceptive practice including any orrrie following
practices. namely:—
(A) the practice of making any statement. whether in wntrng or by visible
representation which.—
(i) falsely represents that the services are of a particular standard or grade;
(ii) represents that the promoter has approval or affiliation which such
promoter does not have:
(iii) makes a false or misleading representation concerning the services:
(3) the promoter permits the publication of any advenisement or prospectus
whether in any newspaper or otherwrse of services that are not intended to be offered:
(if) the promoter indulges in any fraudulent practices.
(2) The registration granted to the promoter under section 5 shall not be revoked
unless the Authority has given to the promoter not less than thiny days notice. in writing.
stating the grounds on which it is proposed to revoke the registraton. and has considered
any cause shown by the promoter wrthin the period or that notice against the proposed
revocation.
(I) The Authority may. instead of revoking the registration under sub-section (I).
permit it to remain in force subject to such further terms and conditions as it thinks fit to
impose in the interest of the allottees. and any such terms and conditions so imposed shall be
binding upon the promoter.
(4) The Authority. upon the revocation of the registration.—
(a) sha|l debar the promoter from accessing its website in relation to that project
and specify his name in the list ol'defaulters and display his photograph on its website
and also inform the other Real Estate Regulatory Authority in other States and Union
territories about such revocation or registmtion:
(b) shall tacilitare the remaining development works to be carried out in accordance
with the provisions of section B;
(0 shall direct the bank holding the pmyect back account. specified under sulr
clause (D) of clause (I) of sub-section (2) ol section 4. to freeze the account. and
thereafter take such further necessary actions. including consequent tie-freezing of
the said account. towards facilitating the remaining development works in accordance
with the provisions of section 8:
(I!) may. to protect the interest of altottees or in the public interest. issue such
directions as it may deem necessary.
SEC. I) TIIE GAZETTE or l'JDIA f-XTRAORD INA RY 11
8. Upon lap,c of the regiMrauon or on re,ocat1on of the rcgi~trat1on under Lim. Act. the
Authont). ma) consult the appropnate Go\'emment to take ~uch actwn as 11 ma) deem ht
including the carrying out or the rematning development\\ ork~ by competent authority or by
the association of allouees or tn any other manner, as ma~ be determmed b) the Authority:
Pro, ided that no direction. decision or order of the Authority under this section shall
take effect until the expiry of the penod of appeal provided under the prov1s1ons of this Act:
Provided funher that in case of revocation of reg1stralion of a proJeCt under this Act.
the association of allottees shall have the lirst right of refusal for carry mg out of the remaining
development works.
9. (/) No real estate agent shall fac1l11ate the sale or purchase of or act on behalf of any
person to facilitate the sale or purchase of any plot. apanment or building. as the case may
be, in a real estate proJect or pan of 11. betng the part of the real estate project registered under
section 3. being sold by the promoter in any planning area, 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 time and accompanied by such fee and documents as may be
prescribed.
(3) The Authority shall, within such period. in such manner and upon satisfymg itself
of the fulfillment of such conditions, as may be prescribed-
(a) grant a single registration to the real estate agent for the entire State of Union
territory. as the case may be;
(b) reject the application for reasons to be recorded in writing. if such application
does not conform to the provisions of the Act or the rules or regulations made
thereunder:
Provided that no application shall be rejected unless the applicant has been given an
opportunity of being heard in the matter.
(4) Whereon the completion of the period specified under sub-section (3), if the
applicant does not receive any communication about the deficiencies in his application or
the rejection of his application, he shall be deemed to have been registered.
(5) Every real estate agent who is registered as per the provisions of this Act or the
rules and regulations made thereunder, shall be granted a 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 a 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 or any other terms and conditions specified
under this Act or any rules or regulations made thereunder. or where the Authority is satisified
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.
Aulh0rll)
con~equenl
upon lapse ol
or on
revocation of
registration
Registration
of rea I estate
agents.
10. Every real estate agent registered under section 9 shall- Functions of
real estate
(a) not facilitate the sale or purchase of any plot. apartment or building. as the agents.
case may be, in a real estate project or part of it. being sold by the promoter in any
planning area, which is not registered wi th the Authority;
h,
Srr. i| THEUAZETTE OF INDIA EXTRAORDINARY ll
it. tiptnr lapse oftltc registration «n- on rettwutnrn ni ll‘tc rcarxtmtiun under this Acl. the
Authority. may cttnsull the apprnpnate Gtrvemmcnt to rate such ltttn as it may deem lit
including the can-ytng out of the remaining development works hy competent authority or by
the association of allottces or in any other manner. as may he determined by thi: Authority:
Provided that no direction. decision or order or the Authority under this section shall
take effect until thc expiry ufthe period of appeal provided under the provisions ui'this Act:
Provided further that in case of revocation of registration of a pmjccl under this Act,
the association ut’nllottees shall have the first right of refusal for carrying out ofthe remarnrng
development works.
' 9. (I) No real estate agent shall facilitate the sale or purchase of or act on behaliorany
person to facilitate the sale or purchase of any plot. apartment or building. as the case may
be. in a real estate project or part ol’tt. betng the part ofthe real estate prayect registered under
section 1 being sold by the promoter in any planning area. 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 time and accompanied by such fee and documents as may be
prescribed
(”The Authority shall. in such period. in such manner and upon satisfying itself
of the fulfillment of such conditions, as may be prescribed—
(u) grant a single registration to the real estate agent for the entire State of Union
territory. as the case may be:
(b) reject the application for reasons to be recorded in writing. if such application
does not conform to the provisions of the Act or the rules or regulations made
thereunder:
Provided that no application shall be rejected unless the applicant has been given an
opportunity of being heard in the matter.
(4) Whereon the completion of the period specrfied under subsection (3). if the
applicant does not receive any communication about the deficiencies in his application or
the rejection of his application. he shall be deemed to have been registered,
(5) EVery real estate agent who is registered as per the provisions of this Act or the
rules and regulations made thereunder. shall be granted a regisuation number by the Authority.
which shall be quoted by the real estate agent in every sale facilitated by him under this Act.
(6) Every tegisttation shall be valid for such period as may be prescribed. and shall be
renewable for a 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 or any other terms and conditions specified
under this Act orany nrles or regulations made thereunder. orwhere the Authority is satisifted
that such registration has been secured by the real estate agent through misrepresentation
or fraud. the Authority may. without prejudice to any other provisrons under thrsAct, 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.
10. Every real estate agent registered under section 9 shall—
(a) not facilitate the sale or purchase of any plDL apartment or building. as the
case may be. in a real estate project or part of it. being sold by the promoter in any
planning area. which is not registered with the Authority:
unngrnnn til
Autllttltt}
museuueni
npnrr lapse of
or on
tetitratttttt or
tegtsttuttnn
Registration
or real emit:
agents
Functions of
mi estate
aunts.
Functions and
duties of
promoter.
12 THEGAZEn'EOr 11\/DIA EXTRAORDI ARY [PART II-
(bl maintain and prc~cn·c such book~ ol account. record~ and d~umcnt~ as
ma) pre~cnbe<l;
(c) not involve himsell in an) unfair trade practices, namely:-
(i) the pracuce of making an) statement, whether orally or in writing orby
visible representallon which-
(A) falsely represents that the services are of a panicular standard or
grade;
(B) represents that the promoter or himself has approval or affi liation
which such promoter or himself does not have:
(C) makes a false or misleading representation concerning the
services:
(ii) permitting the publication of any adver11sement whether in any
newspaper or otherwise of services that are not intended to be offered.
(d) facilitate the possession of all the information and documents, as the allonee,
is entitled 10, at the time of booking of any plot, apanment or building, as the case may
be;
(e) discharge such other functions as may be prescribed.
CHAPTER III
F UNCTIONS AND DU11ES OF PROMOTER
11. (/) The promoter shall, upon receiving his Login Id and password under clause (a )
of sub-section (/) or under sub-section (2) of section 5, as the case may be. create his web
page on the website of the Authority and enter all details of the proposed project as provided
under sub-section (2) of section 4, in all the fields as provided, for public viewing, including-
(a) details of the registration granted by the Authority;
(b) quanerly up-to-date the list of number and types of apartments or plots, as
the case may be. booked;
(c) quanerly up-to-date the list of number of garages booked;
(d) quanerly up-to-date the list of approvals taken and the approvals which are
pending subsequent to commencement cenilicate;
(e) quanerly up-to-date status of the project; and
(J) such other information and documents as may be specified by the regulations
made by the Authority.
(2) The advenisement or prospectus issued or published by the promoter shall mention
prominently the website address of the Authority. wherein all details of the registered project
have been entered and include the registration number obtained from the Authority and such
other matters incidental thereto.
(J) The promoter at the time of the booking and issue of allotment letter shall be
responsible to make avai I able to the allottee, the following information, namely:-
(a) sanctioned plans, 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 completion of the project. including the
provisions for civic infrastructure like water, sanitation and electricity.
Functions and
duties of
promoter.
l2 THE GAZETTI: Ol' [VDiA EXTRAORDINARY [Pam Il—
(It) maintain and prcwrw \uclt hunk.» til Mck’ttulll. record.» and docuniunts as
may prescribed:
(t') not iiiitilve liiiiisell in any untuii- trade practices. namely:-
(i) the practice of mnklng an) stalcanL whether orally nrin wniing or by
visible representation WhICF
(A) falsely represents that the services are of a particular standard or
grade:
(B) represents that the prumoteror himsell‘has approval or affiliation
which such promoter or himselfdoes not have:
(C) makes a false or misleading representation concerning the
services;
(ii) permitting the publication of any advertisement whether in any
newspaper or otherwrse ol‘ servtces that are not intended to be offered.
to!) facilitate the possession of all the information and documents. as the allottee.
' entitled to. at the time ofbooking ofariy plot. apartment or building. as the case may
be;
(e) discharge such other functions as may be prescribed.
CHAPTER III
FUNCHONS AND Dimes 0F "10an
11. (I ) The promoter shall. upon receiving his Logiii Id and password under clause (a)
of sub-section (I) or under sub-section (2) of section 5, as the case may be. create his web
page on the website of the Authority and enter all details of the proposed project as provided
under sub—section (2) bisection 4. in all the fields as provided. for public viewing. including—
(a) details of the registmtion granted by the Authority:
(17) quarterly up~to—date the list of number and types of apartments or plots. as
the case may be. booked:
(r) quarterly up-to—date the list of number of garages booked:
Id) quarterly up-io—daie the list of approvals taken and the approvals which are
pending subsequent to commencement certificate:
(9) quarterly upto-date status of the project: and
(f) such other information and documents as may be specified by the regulations
made by the Authority
(2) The advertisement or prospectus issued or published by the promoter shall mention
prominently the website address of the Authority. wherein all details of the registered project
have been entered and include the registration number obtained from the Authority and such
other matters incidental thereto.
(3) The promoter at the time or the booking and issue of allotment letter shall be
responsible to make available to the allonee. the following information. namely:—
(a) sanctioned plans. 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 d'te Authority:
(1:) iii: stage wise time schedule or completion of the project. including the
pmvisions for civic infrastructure like water. sanitation and electricity.
'I
. ..
• • l
..
_,.
SEC. I) TH E GAZETTE OF INDIA EXTRAORDINAR'\ 13
! .fl The promoter shall-
(a) be rc~pon,ihle for all obligauon~. respons1b1lt1e~ and functions under the
provisions of this Act or the rule~ and regulauons made thereunder or to the allottees
as per the agreement for sale. or to the assoc1at1on of allottees, as the case may be, til l
1he conveyance or all the apanments. plots or buildings. as the case may be. to the
allottecs, orthe common areas to the association of allonees or the competent authority,
as the case may be:
Provided that the respons1 b1hty of 1he promoter. wuh respect to the structural
defect or any other defect for such period as 1s referred to in sub-section (J) of
5ection 14, shall continue even after the conveyance deed of all the apanments, plots
or buildings, as the case may be. to the allonees are executed.
(b) be responsible to obtain the completion cenificate orthe occupancy cen1ficate .
or both, as applicable, from the relevant competent authority as per local laws or other
laws for the time being in force and to make it available to the allonees individually or
to the association of allonees. as the case may be;
(c) be responsible to obtain the lease cenificate, where the real estate proJeCt is
developed on a leasehold land. specifying the period of lease, and cenifying that all
dues and charges in regard to 1he leasehold land has been paid, and to make the lease
cenificate available to the association of allonees:
(d) be responsible for providing and maintaining the essential services, on
reasonable charges, till the taking over of the maintenance of the project by the
association of the allottees;
(e) enable the formation of an association or society or co-operative society, as
the case may be, of the allonees, or a federation of the same. under the laws applicable:
Provided that in the absence of local laws, the association of allouees, by
whatever name called, shall be formed within a period of three months oflhe majority
of allottees having booked their plot or apanment or building, as the case may be. in
the project;
(j) execute a registered conveyance deed of the apanment, plot or building, as
the case may be, in favour of the allonee along with the undivided proponionate title
in the common areas to the association of allouees or competent authority. as the case
may be. as provided under section 17 of this Act;
(g) pay all outgoings until he transfers the physical possession of the real estate
project to the allottee or the associations of allottees, as the case may be, which he has
collected from the allottees, for the payment of outgoings (including land cost, ground
rent, municipal or other local taxes, charges for water or electricity. maintenance charges,
including mongage loan and interest on mongages or other encumbrances and such
other liabilities payable to competent authorities. banks and financial institutions.
which are related to the project):
Provided that where any promoter fails to pay all or any of the outgoings collected
by him from the allouees or any liability. mortgage loan and interest thereon before
transferring the real estate project to such allouees. or the association of the allouees.
as the case may be, the promoter shall continue 10 be liable, even after the transfer of
the property, to pay such outgoings and penal charges. if any. to the authority or
person to whom they are payable and be liable for the cost of any legal proceedings
which may be taken therefor by such authority or person;
(h) after he executes an agreement for sale for any apartment, plot or building, as
the case may be, not mongage or create a charge on such apartment, plot or building,
as the case may be, and if any such mortgage or charge is made or created then
* .l] THE GAZETTEOFINDIAEXTRAORDINARY l3
[4) The promoter shalli
in) be responsible lor utl obligations. responsibilties and functions under the
provisions at this Act or lltc rules and regulations made thereunder or to the iillottces
as per the agreement for sale. (trln the association ofallnttcesr as the case may be. till
the conveyance of all the apartments. plots or buildings. as the case may be, to the
allottces. or the common areas to the association oraltotrees or the competent authority.
as the cast: may be:
Provided that the responsibility of the promoter. wrth respect to the stntctural
defect or any other defeci for such period as is referred to in sub-section (3) of
section l4. shall continue even after the conveyance deed of all the apartments. plots
or buildings. as the case may be. to the allottees an: executed.
(b) be responsible to obtain the completion certificate or the occupancy centfieate.
or both as applicable. from the relevant competent authority as per local laws or other
laws for the time being in force and to make it available to the allottees individually or
to the association of allottees. as the case may be:
(c) be responsible to obtain the lease certificate. where the real estarc PPOJCCI is
developed on a leasehold land. specifying the period of lease. and certifying that all
dues and charges in regard to the leasehold land has been paid. and to make the lease
cemlicare IVIllabl! to the association of allottees;
(d) be responsible for providing and maintaining the essential services. on
reasonable charges. till the taking over of the maintenance of the project by the
nssociatiun ol’ the allottees;
(e) enable the formation of an assocmrron or society or co-operative society. as
the case may be, of the allottees. or a federation of the same. under the laws applicable:
Provided that in the absence of local laws. the association of allottees. by
whatever name called. shall be formed within a period of three months of the majority
of allottees having booked their plot or apartment or building. as the case rruy be. in
the project:
(I) execute a regrstered conveyance deed of the apartment. plot or building. as
the case may be. in favour of the allouee along with the undivided proportionate title
in the common areas to the association of allottees or competent authority. as the case
may be, as provided under section 17 of this Act;
(5) pay all outgoings until he transfers the physical possession of the real estate
project to the allottee or the associations of allottees. as the case may be. which he has
collected from the ollottees, for the payment of outgorngs (including land cost, ground
rent, municipal or other local taxes. charges for water orelectricity. maintenance charges.
including mortgage loan and interest on mortgages or other encumbrances and such
other liabilities payable to competent authorities. banks and financial institutions.
which are related to the protect):
Provided that where any promoter hils to pay all or any of the outgoings collected
by him from the allottees or any liability. mortgage loan and interest thereon before
transferring the real estate project to such allottees. or the association of the allotrees.
us the case may be. the promoter shall continue to be liable. even after the transfer of
the property. to pay such outgoings Ind penal chnrges. if any. to the authority or
person to whom they are payable and be liable for the cost of any legal proceedings
which may be taken therefor by such authority or person:
(h) after he executes an agreement for sale for any apartment plot or building. as
the case may be. not mortgage or create a charge on such apartment. plot or budding.
as the case may be. and if any such mortgage or charge is made or created then
Obligations
of promoter
regarding
veracity of
the
advenisemem
or
prospectus.
No deposi I or
advance to be
taken by
promoter
without first
entering into
agreement for
sale.
Adherence 10
sanctioned
plans and
proJect
specifications
by the
promoter.
14 THE GAZETTE OF I DIA EXTRAORDINARY [ PART II-
notwithstanding anythmg contained many other la\\ fort he time bcmg in force, it shall
not affect the right and interest of the allouee \\ ho ha\ taken or agreed to take such
apartment. plot or building. as the ca e may be:
(5) The promoter may cancel the allotmenl only m terms of the agreement for sale:
Provided that the allouee 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
for sale, unilateral and without any sufficient cause.
(6) The promoter shall prepare and maintain all such other details as may be specified,
from time lo time, by regula11ons made by the Authority.
12. Where any person makes an advance or a deposit on the basis of the information
contained in the notice advertisement or prospectus, or on the basis of any model apartment,
plot or building. as the case may be, and sustains any loss or damage by reason of any
incorrect, false statement included therein, 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
notice, advertisement or prospectus, or the model apartment, plot or building, as the case
may be, intends to withdraw from the proposed project, he shall be returned his entire
investment along with interest at such rate as may be prescribed and the compensation in the
manner provided under this Act.
13. (1) A promoter shall not accept a sum more than ten per cent of the cost of the
apartment, plot, or building as the case may be, as an advance payment or an application fee.
from a person without first entering into a written agreement for sale with such person and
register the said agreement for sale, under any law for the time being in force.
(2) The agreement for sale referred to in sub-section(/) shall be in such form as may be
prescribed and shall specify the particulars of development of the project including the
construction of building and apartments, along with specifications and internal development
works and external development works. the dates and the manner by which payments towards
the cost of the apartment, plot or building. as the case may be. are to be made by the allouees
and the date on which the possession of the apartment, plot or building is Lo be handed over,
the rates of interest payable by the promoter to the allottee and the allouee to the promoter
in case of default. and such other particulars. as may be prescribed.
14. (/) The proposed project shall be developed and completed by the promoter in
accordance with the sanctioned plans. layout plans and specifications as approved by the
competent authorities.
(2) Notwithstanding anything contained m any law, contract or agreement, after the
sanctioned plans, layout plans and specifications and the nature of the fixtures, fittings,
amenities and common areas, of the apartment, plot or building, as the case may be, as
approved by the competent authority, are disclosed or furni shed LO the person who agree to
take one or more of the said apartment, plot or building, as the case may be, the promoter shall
notmake-
(i) any additions and alterations in the sanctioned plans, layout plans and
specifications and the nature of fixtures, linings and amenities described therein in
respect of the apartment, plot or building, as the case may be, which are agreed to be
taken. without the previous consent of that person:
Provided that the promoter may make such minor additions or alterations as may be
required by the allouee, or such minor changes or alterations as may be necessary due to
architectural and structural reasons duly recommended and verified by an authorised Architect
or Engineer after proper declaration and intimation to the allottee.
Ohlxgnlrons
ol promoter
regarding
verticrly of
i he
udvemsement
or
prospectus.
No deposit or
some: to be
taken by
promoter
without rim
entering into
agrmnent for
sale.
Adherence lo
sunrtiuned
plans and
mum
spectl’rculrohs
by the
promoter.
I4 THEGAZETFEOFINDIA EXTRAORDINARY [FARM]?
norwithstandrng anything L'Dnlallled rn anyntlrcr Inn t'urtltt- time being in force. it shall
not alien ”to right and interest ut the nlluttee uh.» has taken or ngrzed to take such
apartment. plot or building. 'AS the case may he:
(5) The promoter may cancel the allotment only in terms of the agreement for sale:
Provided that the allottee may approach the Authtmty for relief. if he rs aggrieved by
such cancellation and such cancellation rs not in accordance with the terms of the agreement
for sale. unilateral and wtthout any sul‘ficrent cause
(6) The promotershall prepare and maintain all such other dctarls as may be specified;
from time to time. by regulations made by the Authority.
12. Where any person makes an advance or a deposrt on the basis of the information
contained in the notice advenisement or prospectus. or on the basis of any model apartment.
plot or building. as the case may be. and sustains any loss or damage by reason of any
incorrect; false statement included therein. he shall be compensated by the promoter in the
manner as provided under this Act:
Provided that if the person affected by such rrrcorrect. false statement contained in the
notice. advertisement or prospectus. or the model apartment. plot or building. as the case
may he. intends to withdraw from the proposed project. he shall be returned his entire
investment along with interest at such rate as may be prescribed and the compensation in the
manner provided under this Act.
13. (I) A promoter shall not accept a sum more than ten per cent of the cost of the
apartment. plot. or building as the case may be. as an advance payment or an application fee.
from a person without first entering into a written agreement for sale with such person and
register the said agreement for sale. underany law for the time being in force.
(2) The agreement for sale referred to in subsection (I) shall be in such form as may be
prescribed and shall specify the particulnrs of development of the project including the
construction or building and apartments. along with specifications and internal development
works and external development works. the dates and the manner by which payments towards
the cast of the apartment. plot or building. as the case may be. are to be made by the allottees
and the date on which the possessron or the apartment. plot or building is to be handed over.
the mes of interest payable by the promoter w the allattee and the allotree to the promoter
in case of default. and such other particulars. as may be prescribed.
14. (I) The proposed project shall be developed and completed by the promoter in
accordance with the sanctioned plans. layout plans and specifications ns approved by the
competent authorities.
(2) Notwithstanding anything contained in any law. contract or agreement. otter the
sanctioned plans. layout plans and specifications and the nature of the fixtures. fittings.
amenities and common areas, of the apartment. plot or building. as the case may be. as
approved by the competent authority. are disclosed or furnished to the person who agree to
take one or more of the said apartment. plot orbuilding. as the case may be. the promoIer shall
not make—
(i) any additions and alterations in the sanctioned plans. layout plans and
specificatrons and the nature of fixtures. fittings and amenities described theretn in
respect of the apartment. plot or building. IS the case may be. which are agreed to be
taken. without the previous consent of that person:
Provided that the promoter may make such minor additions or alterations a may be
required by the allottee. or such minor changes or alterations as may be necessary due to
architectural and structural reasons duly recommended and verified by an authorised Architect
or Engineer after proper declaration and intimation to the allottee.
- ..
• I
• , l
SEC-. I ] THE GAZETTE OF INDI A EXTRAORDINA RY 15
Exp/a11a1io11.-For the purpose or this clau~e. "minor addi11on~ or alterations" excludes
structural change including an addition 10 the area or change in height. or the removal of part
or a building. or any change to the structure. such as the construction or removal or culling
into of any wall ora part of a wall. partition. column. beam.joist. floor including a mezzanine
lloor or other support., or a change 10 or closing of any required means of access ingress or
egress or a change to the fixtures or equipment. etc.
(ii) any other alterations or additions in the sanctioned plans. layout plans and
specifications of the buildings or the common areas within the project without the
previous written consent of at least two-thirds of the allottees, other than the promoter,
who have agreed to take apartments in such building.
ii
Expla11atio11.- For the purpose of this clause, the allouees, irrespective of the number
of apartments or plots, as the case may be, booked by him or booked in the name of his family,
or in the case of other persons such as companies or firms or any association of individuals,
etc .. by whatever name called, booked in its name or booked in the name of its associated
entities or related enterprises, shall be considered as one allottee only.
(J) In case any structural defect or any other defect in workmanship, quality or provision
of services or any other obligations of the promoter as per the agreement for sale relating to
such development is brought to the notice of the promoter within a period of five years by
the allonee from the date of handing over possession. it shall be the duty of the promoter to
rectify such defects without further charge. within thirty days. and in the event of promoter's
failure to rectify such defects within such lime. the aggrieved allonees shall be entitled to
receive appropriate compensation in the manner as provided under this Act.
15. {/) The promoter shall not transfer or assign his majority rights and liabilities in
respect of a real estate project to a third party without obtaining prior written consent from
two-third allonees, except the promoter, and without the prior written approval of the Authority:
Provided that such transfer or assignment shall not affect the allotment or sale of the
apartments, plots or buildings as the case may be, in the real estate project made by the
erstwhile promoter.
Explanation.-For the purpose of this sub-section, the allottee, irrespective of the
number of apartments or plots, as the case may be, booked by him or booked in the name of
his family. or in the case of other persons such as companies or firms or any association of
individuals. by whatever name called, booked in its name or booked in the name of its
associated entities or related enterprises. shall be considered as one allonee only.
(2) On the transfer or assignment being permitted by the allottees and the Authority
under sub-section (/), the intending promoter shall be required to independently comply
with all the pending obligations under the provisions of this Act or the rules and regulations
made thereunder, and the pending obligations as per the agreement for sale entered into by
the erstwhile promoter with the allottees:
Provided that any transfer or assignment permined under provisions of this section
shall not result in extension of time 10 the intending promoter to complete the real estate
project and he shall be required to comply with all the pending obligations of the erstwhile
promoter. and in case of default, such intending promoter shall be liable to the consequences
of breach or delay, as the case may be, as provided under this Act or the rules and regulations
made thereunder.
16. (/) The promoter shall obtain all such insurances as may be notified by the
appropriate Government, including but not limited to insurance in respect of -
(i) title of the land and building as a part of the real estate project; and
(i1) construction of the real estate project.
Obligations
of promo1er
in c-.ise of
transfer of a
real estate
project 10 a
third party.
Obligations
of promoter
regarding
insurance of
real estate
project.
Stzt, I] THEGAZETTEOFINDIAEXTRAORDIVARY 15
Etpllllllllifllt.-—-F0r the purpose of this clause. "minor additions or alterations" excludes
~irut-turtil change including an addition to the area or change in height. or the removal or part
or a building. at any change to the structure. such as the constmctioii or removal or cutting
intoufany wallorapanofa wall. partitionxolumn,beamjoishfloorincludinganiezzanine ~ 2: 7
floor or other support. are change to or closing of any required means of access tngress or
egress or a change to the fumes or equipment, etc.
(iii any other allemtions or additions in the sanctioned plans. layout plans and
specifications of the buildings or the common areas within the project without the
[mucus written consent of at least two-thirds of the allottees. other than the pmmoter.
who have agreed to take apartments in such building.
/
Explanation—For the purpose of this clause. the allottees irrespective of the number
of apartments or plots. as the case may be, booked by him or booked in the name ofhts family,
or in the case of other persons such as companies or firms or any aSSUCIallOn of individuals
Elli" by whatever name called, booked in its name or booked in the name of its associated
entities or related enterprises, shall be considered as one allottee only.
(J) In case any structuial defect orany other defect in workmanship. quality or provision ,
of services or any other obligations of the promoter as per the agreement for sale relating to
such development is brought to the notice of the promoter Within a period of five years by
the allottee from the date of handing over possession. it shall be the duty oi the promoter to
rectify such defects without further charges within thiny days. and in the event or promoter's
failure to rectify such defects within such time. the aggrieved allottees shall be entitled to
receive appropriate compensation in the manner as provided under this ACL
15- (I) The promoter shall not transfer or assign his majority rights and liabilities in
respect of a real estate project to a third party without obtaining prior written consent from
two—third allottees. except the promoter. and without the prior wntten approval of the Authority:
vaided that such transfer or assignment shall not affect the allotment or sale of the
apartments. plots or buildings as the case may be. in the real estate project made by the
erstwhile promoter.
ExplaMlion.—For the purpose of this sub-section. the allottee. irrespective of the
number of apartments or plots. as the case may be. booked by him or booked in the name of
his family. or in the case of other persons such as companies or firms or any association of
individuals. by whatever name called. booked in its name or booked in the name of its
associated entities or related enterprises. shall be considered as one allottee only.
(2) 0n the transfer or assignment being permitted by the allottees and the Authority
under subsection (I), the intending promoter shall be required to independently comply
with all the pending obligations under the provtsions of this Act orthe rules and regulations
made thereunder. and the pending obligations as per the agreement for sale entered into by
the erstwhile promoter with the allottees:
ProVided that any transfer or assignment permitted under provisions of this section
shall not result in extension of time to the intending promoter to complete the real estate
project and he shall be required to comply with all the pending obligations of the erstwhile
promoter. and in case of defaulL such intending promoter shall be liable to the consequences
of breach or delay. as the case may be. as provided under this Act or the rules and regulations
made thereunder.
16. (I) The promoter shall obtain all such insurances as may be notified by the
appropriate Government. including but not limited to insurance in respect of ~
(i) title orthe land and building as a pan of the real estate project; and
(it) construction of the real estate project.
Obligations
at pmmultl’
in case or
twister of a
real min:
piojeci to a
iiiim party.
obfigtlliolls
of promoter
regarding
institute: of
real estate
project.
Transfer of
title.
Return of
amount and
compensation.
16 TH E GAZETTE OF INDI A EXTRAORDINARY IPART II-
(2) The promoter shall be ltahle 10 pa) the premium and charges in respect or the
insurance spectlied in ~ub-sec11on (/) and shall pa) the same before 1ransfcning the in~urance
to the associa1ton or the allouees.
(J) The insurance as specified under sub-sec11on ( /) shall stand transferred 10 the
benefit of the allouee or the associa11on of allo11ees, as the case may be. a1 the Lime of
promoter entering i1110 an agreeme111 for sale with the allo11ee.
(4) On formation or the association of the allouees, all docume111s relating 10 the
insurance specified under sub-section (1) shall be handed over 10 the association of the
allouees.
17. (/) The promoter shall execute a registered conveyance deed in favour of the
al1011ee along wi th the undivided proponionate Litle in the common areas Lo the associauon
of the allouees or the competenL authority, as the case may be, and hand over the physical
possession of the plot. apanment of building, as the case may be. to the al1011ees and the
common areas 10 the association of the allottees or the competent authority, as the case may
be, in a real estate project, and the other title documents penaining thereto wi thin specified
period as per sanctioned plans as provided under the local laws:
Provided that. in the absence of any local law, conveyance deed in favour of the
allottee or the associat ion of the allouees or the competent authori ty, as the case may be,
under this section shall be earned out by the promoter within three months from date of issue
of occupancy certificate.
(2) After obtaining the occupancy certificate and handing over physical possession to
the allottees in terms of sub-section (}), it shal I be the responsibility of the promoter to hand-
over the necessary documents and plans, including common areas, to the association of the
al1011ees or the competent authority. as the case may be, as per the local laws:
Provided that, in the absence of any local law, the promoter shall handover the necessary
documents and plans, including common areas, the association of the allottees or the competent
authority, as the case may be, within thiny days after obtaining the occupancy cenificate.
18. (/) If the promoter fai ls 10 complete or is unable 10 give possession of an apartment,
plot or building,-
(a) in accordance with the terms of the agreement for sale or, as the case may be,
duly completed by the date specified therein; or
(b) due to discontinuance of his business as a developer on account of suspension
or revocation of the registration under this Act or for any other reason.
he shall be liable on demand 10 the allouees. in case the allottee wishes to withdraw from the
project, without prejudice to any other remedy available. to return the amount received by
him in respect of that apartment, plot. building, as the case may be, wi th interest at such rate
as may be prescribed in this behalf including compensation in the manner as provided under
this Act:
Provided that where an allouee does not intend to withdraw from the project, he shall
be paid, by the promoter. imerest for every month of delay, till the handing over of the
pos·session, at such rate as may be prescribed.
(2) The promoter shall compensate the allouees in case of any loss caused to him due
to defective title of the land, on which the project is being developed or has been developed,
in the manner as provided under this Act, and the claim for compensation under this sub-
section shall not be barred by limitation provided under any law for the time being in force.
Transfer of
title
Return or
amount and
compensation.
lb THEGAZE'l—FE OF INDIA EXTRAORDINARY IPART lli
(It The promoter shall be liable to put ”it prt‘mlllttt and charges in respect nl the
insurance specified tn sub-section t It and shall pa} lht: sonic bct‘orc transfcmltg the insurance
[0 the association or the allottces.
13) The insurance as spectfied undcr suhrsccllan (I) shall stand lmnsferred to the
benefit of the allottee or the assoctatton of allottees. as the case may be. at the ttmc of
promoter entering into an agreement for sale wtth the allottee.
(4) 0n formation or the association or the nllottees. all documents relattng tn the
insurance specified under sub-section (I) shall be handed over to the association of the
allottees.
t, 17. (I) The promoter shall execute a reglstered conveyance deed in favour of the
allottee along With the undivided proportionate title in the common areas to the association
of the allottees or the competent authority as the case may be. and hand over the physical
possession of the plot. apartment or building. as the case may he. to the allottees and the
common areas to the association of the allattees or the competent authority. as the case may
be. In a real estate project. and the other title documents pertaining thereto within specified
period as per sanctioned plans as provided under the local laws:
Provided that. In the absence of any local law. conveyance deed in favour of the
allottee or the association of the allottees or the competent authority. as the case may be.
underthts section shall be camed out by the promoter within three months fml‘n date of issue
of occupancy certificate
(2) After obtaining the occupancy certificate and handing over physical possession to
the allottees in terms of sub-section (I). it shall be the responsibility of the promoter to hand-
over the necessary documents and plans. including common areas. to the association of the
allottees or the competent authority. as the case may he. as per the local laws:
Provided that. in the absence of any local law. the promoter shall handover the necessary
documents and plans. including common areas. the association of the allottees or the competent
authority. as the case may be. within thirty days after obtaining the occupancy certificate.
18. (I) If the promoter fails to complete or is unable to give possession of an apartment.
plot or building.~
(a) in accordance with the terms of the agreement for sale or. as the case may be.
duly completed by the date specified therein; or
(b) due to discontinuance ol‘his business asa developeron account of suspension
or revocation of the registration under this Act or for any other reason.
he shall be liable on demand to the allottees. in case the allottee wishes to withdraw from the
project. without prejudice to any other remedy available. to return the amount received by
him in respect of that apartment. plot. building. as the case may be. with interest at such me
as may be prescribed in this behalfincluding compensation in the manner as provided under
this Act:
Provided that where an allottee does not intend to withdraw from the project. he shall
be paid. by the promoter. interest for every month of delay. till the handing over of the
possession. at such rate as may be prescribed.
(2) The promoter shall compensate the allottees in case of any loss caused to him due
to defective title of the land. on which the project is being developed or has been developed.
in die manner as provided under this Act. and the claim for compensation under this sulr
section shall not be barred by limitation provided under any law for the time being in force.
l!
SEC. 1) THE GAZETTE OF INDIA EXTRAORDINARY 17
{J) If Lhe promoter fails to discharge any other ohl1gauons imposed on him under this
Act or the rules or regulations made thereunder or in accordance with the terms and conditions
of the agreement for sale, he shall be liable to pa) such compensation to the allonees. in the
manner as provided under this Act.
CHAPTER IV
RlGHTS AND DUTIES OF ALLOTTEES
19. (1) The allouee shall be entitled to obtain the information relating to sanctioned
plans, 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 for sale signed with the promoter.
J
(2) The allottee shal I be entitled LO know stage-wise time schedule of completion of the
project, including the provisions for water, sanitation, electrici ty and other amenities and
services as agreed to between the promoter and the allouee in accordance with che terms and
conditions of the agreement for sale.
(J) The allottee shall be enticled to claim the possession of apartment. plot or building,
as the case may be, and the association of allouees shall be entitled to claim the possession
of the common areas, as per Lhe declaration given by the promoter under sub-clause (C) of
clause (/) of sub-section (2) of section 4.
(4) The allonee shall be entitled Lo claim the refund of amount paid along with interest
at such rate as may be prescribed and compensation in the manner as provided under this
Act, from the promoter, if the promoter fails to comply or is unable to give possession of the
apartment, plot or building. as the case may be, in accordance with the terms of agreement for
sale or due to discontinuance of his business as a developer on account of suspension or
revocation of his registration under the provisions of this Act or the rules or regulations
made thereunder.
(5) The allonee shall be entitled to have the necessary documents and plans, including
that of common areas, after handing over the physical possession of the apanment or plot or
bui lding as the case may be, by the promoter.
(6) Every allottee, who has entered into an agreement for sale to take an apartment, plot
or building as the case may be, under section 13, shall be responsible to make necessary
payments in the manner and within the time as specified in the said agreement for sale and
shall pay at the proper time and place, the share of the registration charges, municipal taxes,
water and electricity charges, maintenance charges, ground rent, and other charges,
if any.
(7) The allottee shall be liable to pay interest. at such rate as may be prescribed, for any
delay in payment towards any amount or charges Lo 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 when mutually agreed to between the promoter
and such allottee.
(9) Every allottee of the apartment. plot or building as the case may be, shall participate
towards the formation of an association or society or cooperative society of the allouees, or
a federation of the same.
_(10) Every allottee shall take physical possession of the apartment, plot or building as
the case may be, within a period of two months of the occupancy cenificate issued for the
said apartment. plot or building. as the case may be.
( I I) Every al lottee shal I participate towards registration of the conveyance deed of the
apartment. plot or building. as the case may be. as provided under sub-section (1) of
section 17 of this Act.
Righ1s and
du1ies of
allo11ees.
- -----~----------
Set. I] TlIEGAZETTEOFINDIA EXTRAORDINARY l7
(3) ”the promoter l'uils lti discharge any other ohltgutmus imposed on htrn under tltts
Act or the mics or regulations made thereunder or in tlccurduttct‘ u rth the terms and conditions
of the agreement fur sale. he shall be liable to puy such Compensation to the allottees. in the
manner as provttled under this Act.
CHAPTER IV
< RiGHTs AND crimes or ALLoTran
19. (I) The allottee shall be entitled to obtain the information relating to sanctioned
plans, layout plans along with the specifications. approved by the competent authority and
such other information as provided in this Act or the mics and regulations made thereunder
or the agreement for sale signed with the promoter.
(2) The allottee shall be entitled to know stage-wise time schedule of completion ofth:
prtyect. including the pmvrsions for water. Sflnllalinni electricity and other amenities and
services as agreed to between the promoter and the allottee in accordance with the terms and
conditions of the agreement for sale.
(3) The allottee shall be entitled to claim the possession or apartment. plot or building.
as the case may be. and the association of allottees shall be entitled to claim the possession
of the common areas. as per the declaration given by the promoter under sub-clause (0 of
clause (I) of sub-section (2) of section 4.
(4) The allottee shall be entitled to claim the refund of amount paid along with interest
at such rate as may be prescribed and compensation in the manner as provrded under this
Act. from the promoter. if the promoter fails to comply or is unable to give possession of the
apartment. plot or building. as the case may be. in accordance with the terms of agreement for
sale or due to discontinuance of his business as a developer on account of suspension or
revocation of his registration under the provisions of this Act or the niles or regulations
made thereunder.
(5) The allottee shall be entitled to have the necessary documents and plans. including
that of common areas. after handing over the physical possession of the apartment or plot or
building as the case may be. by the promoter.
(6) Every allottee. who has entered into an agreement for sale to take an apartment. plot
or building as the case may be. under section 13. shall be responsible to make necessary
payments in the manner and withtn the time as specified in the said agreement for sale and
shall pay at the proper time and place. the share olthe regislmtion charges. municipal taxes.
water and electricity charges. maintenance charges. ground rent. and other charges.
ifany.
(7) The allottee shall be liable to pay interest. at such rate as may be prescribed, for any
delay in payment towards any amount or charges to be paid under subsection (6).
(8) The obligations of the allottee under subsection (6) and the liability towards
interest under sub-section (7) may be reduced when mutually agreed to between the promoter
and such allottee.
(9) Every allottee ol’ the apartment. plot or building as the case may be. shall participate
towards the formation of an association or society or Coopemlive society of the allottees. or
a federation of the same.
([0) Every allottee shall take physical possession of the apartment. plot or building as
the case may be. within a period at two months of the occupancy certificate issued for the
said apartment. plot or building. as the case may be.
(1] ) Every allottee shall participate towards registration of the conveyance deed of the
apartment. plot or building. as the case may be. as provided under sub-section (I) of
section H of this Act.
Rights and
duties of
dlloltees.
Establishment
and
!ncorpornt,on
of Real
Estate
Regulatory
Authority.
Composition
of Authority.
Qualifications
of
Chairperson
and Members
of Authority.
Term of
office of
Chairperson
and
Members.
Salary and
allowances
payable to
Chairperson
and Members.
18 Tl IE GAZETTE OF INDIA EXTRAORDI ARY I P ART II-
CIIAPTERV
THE REAL ESTATI. R EGL L.-\TOR) AL THORIT\
20. (/) The appropriate Government shall. within a period of one year rrom the date of
coming into force or Lh1s Act. by noti licauon. establish an Authority 10 be known as the Real
Estate Regulatory Authority to exercise the powers conferred on it and to perform the functi ons
assigned to ll under this Act:
Provided that the appropriate Government of two or more States or Union territories
may, if it deems fit, establish one single Authority:
Provided further that. the appropriate Government may, if it deems fit. establish more
than one Authority in a State or Union territory. as the case may be:
Provided also that until the establishment of a Regulawry Authority under this section,
the appropriate Government shall, by order, designate any Regulatory Authority or any
officer preferably the Secretary of the department dealing with Housing, as the Regulatory
Authority for the purposes under Lhis Act:
Provided also that after the establishment of the Regulatory Authority, all applications,
complaints or cases pending with Lhe Regulatory Authority designated, shall stand transferred
to the Regulatory Authority so established and shall be heard from the stage such applications,
complaints or cases are transferred.
(2) The Authority shall be a body corporate by the name aforesaid having perpetual
succession and a common seal, with the power, subject 10 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.
21. The Authority shall consist of a Chairperson and not less than two whole Lime
Members to be appointed by the appropriate Government.
22. The Chairperson and other Members of the Authority shall be appointed by the
appropriate Government on the recommendations of a Selection Committee consisting of the
Chief Justice of the High Court or his nominee, the Secretary of ~he Department dealing with
Housing and the Law Secretary, in such manner as may be prescribed, from amongst persons
having adequate knowledge of and professional experience of at-least twenty years in case
of the Chairperson and fifteen years in the case of the Members in urban development,
housing, real estate development, infrastructure, economics, technical experts from relevant
fields, 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 State Government shall
not be appointed as a Chairperson unless such person has held the post of Additional
Secretary to the Central Government or any equivalent post in the Central Government or
State Government:
Provided further that a person who is. or has been. in the service of the State Government
shall not be appointed as a member unless such person has held the post of Secretary to the
State Government or any equivalent post in the State Government or Central Government.
23. (/) The Chairperson and Members shall hold office for a term not exceeding five
years from the date on which they enter upon their office. or until they attain the age of sixty-
five years, whichever is earlier and shall not be eligible for re-appointment.
(2) Before appointing any person as a Chairperson or Member, the appropriate
Go\lernment 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. (/) The salary and allowances payable to, and the other terms and conditions of
service of, the Chairperson and other Members shall be such as may be prescribed and shall
not be varied to their disadvantage during their tenure.
'
Establishtllcm
ulltl
trrtarpmtran
of Real
Esme
Regulatory
Amllortty.
Composition
at Authority.
Qualifications
nr
Chairperson
and Members
at Authority.
Tenn at
office of
Chairperson
and
Members.
Salary and
harm-tees
payable to
Gun-person
and Members.
IS THEGAZETTEOF INDIA EXTRAORDINARY [PAM ll—
CHAPTER \'
Tttt. RLAL Esra", Rtrit LVN?! At l'ltURI'l't
zo. ( t r The appropriate Govemtncnl shall. within a pcnnd ornnc year truth the natt- of
coming Inlt) force of this Act. by anti Iicatton. establish an Authority to be known as the Real
Estutc Regulatory Authority to exercise the powers conferred on it and to perform the functions
assigned to tl under this Act:
vaided that the appropriate Govemment of two or more States or Union temtones
may. if it deems fit. establish one single Authority:
Provided further that. the appropriate Government may. if tt deems fit. establish more
than one Authortty in a State or Union territory. as the case may be:
Provtded also that until the establishment ol’a Regulatory Authority under this section.
the appropriate Govemment shall. by order. designate any Regulatory Authority or any
officer preferably the Secretary of the department dealing with Housing. as the Regulatory
Authority for the purposes under this Act:
Provided also that after the establishment of the Regulatory Authority. all appl icattons.
complaints or cases pending with the Regulatory Authority designated. shall stand transferred
to the Regulatory Authority so established and shall be heard from the stage such applications.
complaints or cases are transferred.
(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.
21. The Authority shall consist of a Chairperson and not less than two whole time
Members to be appointed by the appropriate Government.
22. The Chairperson and other Members of the Authority shall be appointed by the
appropriate Govemrrtent on the recommendations of a Selection Committee consisting of the
Chief Justice of the High Court or his nominee. the Secretary of the Department dealing with
Housing and the Law Secretary. in such manneras may be prescribed. from amongst persons
having adequate knowledge of and professional experience of at-least twenty years in case
of the Chairperson and fifteen years in the case of the Members in urban development.
housing. real estate development. infrastructure. economics. technical experts from relevant
fields. planning. law. commerce. accountancy. industry. management. social service. public
affairs or administration:
Provided that aperson who is. or has been. in the service of the State Government shall
not be appointed as n Chairperson unless such person has held the post of Additional
Secretary to the Central Government or any equivalent post in the Central Government or
State Government:
Provided funlter that a person who is. or has been. In the service of the State Government
shall not be appointed as a member unless such person has held the post of Secretary to the
State Government or any equivalent post in the State Government or Central Government.
11. (I) The Chairperson and Members shall hold office for a term not exceeding five
years from the date on which they enter upon their office. or until they attain the age of sixty»
five years. whichever is earlier and shall not be eligible for reappointment.
(2) Before appointing any person as a Chairperson or Member. the appropriate
Government shall satisfy itself that the person does not have any such financial or other
interest as is likely walfect ptejudicially his functions as such Member.
at (I) The salary and allowances payable to. and the outer terms and conditions of
service of. the Chairperson and other Members shall be such its may be prescribed and shall
not be varied to their disadvantage during ttteir tenure.
,.
c: .. r ·er
18 of 2013.
SEC. I] THE GAZETTE OF INDIA EXTRAORDINARY 19
(2) Notwithstanding anything comained in sub-sections(/) and (2) of section 23. the
Chairperson or a Member, as the case may be, may,-
(a) relinquish his oflice by giving m wnLing. Lo the appropriate Government.
notice or not less than three momhs; or
(b) be removed from his office in accordance with the provisions of section 26 of
this Act.
(3) Any vacancy caused to the office of the Chairperson or any other Member shall be
lilied-up within a period of three months from tile dale on which such vacancy occurs.
25. J'.he Chairperson shall have powers of general superimendence and directions in
the conduct of the affairs of Authority and he shall, in addition to presiding over the meetings
of lhe Authority. exercise and discharge such administrative powers and functions of the
Authority as may be prescribed. .
.26. (/) The appropriate Govemmem may. in accordance with the procedure notified.
remove from office the Chairperson or other Members. if the Chairperson or such other
Member, as the case may be,-
h •
(a) has been adjudged as an insolvent; or
(b) has been convicted of an offence, involving moral turpitude; or
(c) has become physically or mentally incapable of acting as a Member; or
(d) has acquired such financial oroLher 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 the public interest.
(2) The Chairperson or Member shall not be removed from his office on the ground
specified under clause (d) or clause (e) of sub-section (1) except by an order made by the
appropriate Government after an inquiry made by a Judge of the High Court in which such
Chairperson or Member has been informed of the charges against him and given a reasonable
qpponunity of being heard in respect of those charges. '
27. (1) The Chairperson or a Member, ceasing 10 hold office as such, shall not-
(a) accept any employment in, or connected with, the management or
administration of, any person or organisation which has been associated with any
work under this Act, from the date on which he ceases to hold office:
Provided that nothing contained in this clause shall apply to any employment
under Lhe appropriate Government or a local authority or in any statutory authority or
any corporation established by or under any Cemral. State or provincial Act or a
Government Company, as defined under clause (45) of section 2 of the Companies
Act, 2013, which is not a promoter as per the provisions of this Act;
(b) act, for or on behalf of any person or organisation in 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) give advice to any person using information which was obtained in his
capacity as the Chairperson or a Member and being unavailable to or not being able to
be made avai lable to the public;
(d) enter into a contract of service with, or accept an appointment to a borad of
directors of, or accept an offer of employment with. an entity with which he had direct
.and significam official dealings during his term of office as such.
(2) The Chairperson and Members shall not communicate or reveal 10 any person any
matter which has been brought under his consideration or known to him while acting as
such.
18. ( 1) The appropriate Government may, in consultation 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 thei r functions under the general
superintendence of the Chairperson.
Administmtive
powers of
Chairperson.
Removal of
Chairperson
und Members
from office
in cenain
circumstances.
Restrictions
on
Chairperson
or Members
o n
em ployment
afler
cessation of
office.
Officers and
other
employees of
Au thority.
·~·
Is 0! 2013.
SEC. l] THE GAZETTE OFINDIA EXTRAORDINARY l‘l
(2) Notwithstanding anything contained in subsections (I) and (2| of secttmt 2.1 lhc
Chairperson or a Mctnher. as the case may be. may.—
, (a) relinquish his office by giving in Writing to the nppropnate Government.
notice of not less than three months; or m...
t , , (b) be removed from his office In accordance w Ith the provisions of section 26 of
Lhis Act. -
(3) Any vacancy caused to the office of the Chairperson or any other Member shall be
filled- up within a period ofthree months from the date on which such vacancy occurs.
. . A. 25. The Chairperson shall have powers ofgcneml supcnntendence and directions in
the conduct of the affairs ofAutitority and he shall. in addition to presiding over the meetings
of the, Authority. exercise and discharge such administrative powers and functions of the
Authority as may be prescribed. . , t . . .
. 26. (1) The appropriate Government may. in accordance with the procedure notified.
remove Fmrn office the Chairperson or other Members If the Chairperson or such other
Member. as the case may be.—
(rt) has been adjudged as an insolvent; or .
(b) has been convicted ofan offence. involving moral turpitude; or
r- L c: (c) has become physically or mentally incapable of acting as a Member; or
(d) has acquired such financial or other Interest as is likely to affect prejudicial ly
hts functions; or
(2) has so abused his position as to render his continuance in office prejudicial
to the public interest.
(Z) The Chairperson or Member shall not be removed from his office on the ground
specified under clause (:1) or clause (2) of sub-section (1) except by an order made by the
appropnate Government after an inquiry made by a Judge of the High Court in which such
Chairperson or Member has been informed oflhe charges against him and given a reasonable
opportunity of being heard in respect of those charges.
27. (I) The Chairperson or a Member. ceasing to hold office as such. shall not—
(a) accept any employment in. or connected with. the management or
administration of, any person or organisation which has been assoctatcd with any
work underthis Act. from the date on which he ceases to hold office:
Provtded that nothing contained in this clause shall apply to any employment
under the appropriate Government or a local authority or In any statutory authority or
any corporation established by or under any Central. State or provincial Act or a
Government Company. a defined under clause (45) of section 1 of die Companies
Act, 2013, which is not a promoteras per the provisions ofthts Act;
(1:) act, for or on behalf of any person or organisation in conneclion with any
specific proceeding or transaction or negotiation or a case to which the Authority is a
party and with respect to whtch the Chairperson or such Member had. before cessation
of office. acted for or provided advice to, the Authority;
(c) give advice to any person using information which was obtained in his
capacity as the Chairperson or a Member and being unavailable to or not being able to
be made available to the public:
(d) enter into a contract of service with. or accept an appointment to a hem! of
directors of. or accept an offer of employment with. an entity with which he had direct
.and significant official dealings dunng his term ol'office as such.
(2) The Chairperson and Members shall not communicate or reveal to any person any
matter which has been brought under his consideiation or known to him while acting as
such.
18. (I) The appropriate Government may. in consultation wtth 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
superintendenc: of the Chairperson.
Adtnintsmtlive " - - 5
power: or _
Chairperson .. ,
Removal of
Cllalrpersfll!
ttnd Members
(mm office
in rennin
circumstances.
Restriclions
on
Chairperson
or Members
on
employment
tiller
cessation of
office.
Officers and
other
cmplpyezs or
Authority.
Mceungs of
Authority.
Vacancies,
CIC .• not 10
invalidate
proceeding of
Authority.
Filing of
compluints
with the
Authority or
the
udjudicuting
officer.
Functions of
Authority for
promotion or
real estate
sector.
20 THE GAZETTE OF INDIA EXTRAORDINARY [PART II -
(2) The salary and allowances payable 10. and the other terms and condiuons of
service or, the officers and of the employees of the Authority appoimed under sub-section (1)
~hall be such as may be prescribed.
29. (I) The Authority shall meet at such places and times, and shall folio\\ such rules
of procedure in regard to the transaction or business at its meetings, (including quorum at
such meetings). as may be specified by the regulaltons made by the Authority.
(2) If the Chairperson for any reason. is unable to attend a meeting of the Authori ty,
any other Member chosen by the Members present amongst themselves at the meeting. shall
preside at the meeting.
(J) 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
~ tes, the Chairperson or in his absence, the person presiding shall have a second or casting
vote.
(4) The questions which come up before the Authorily shall be dealt with as
expeditiously as possible and the Authority shall dispose of the same within a period of sixty
days from the date of receipt of the application:
Provided that where any such application could not be disposed of within the said
period of sixty days. the Authority shall record its reasons in writing for not disposing of the
application within that period.
30. No act or proceeding of the Authority shall be invalid merely by reason of-
( 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. (I) Any aggrieved person may file a complaint with the Authority or the adjudicating
officer, as the case may be, for any violation or contravention of the provisiqns of this Act or
the rules and regulations made thereunder against any promoter allottee or real estate agent,
as the cae may be.
Exp/a11atio11.-For the purpose of this sub-section "person" shall include the
association of allottees or any voluntary consumer association registered under any law for
the time being in force.
(2) The form. manner and fees for filing complaint under sub-section(/) shall be such
as may be specified by regulations.
32. The Authority shall in order to facilitate the growth and promotion of a healthy,
transparent, efficient and competitive real estate sector make recommendations to the
appropriate Government of the competent authority, as the case may be, on,-
( a) protection of interest of the allottees, promoter and real estate agent;
(b) creation of a single window system for ensuring time bound project approvals
and clearances for timely completion of the project:
(c) creation of a transparent and robust grievance redressal mechanism against
acts of ommission and commission of competent authorities and their officials;
(d) measures to encourage investment in the real estate sector including measures
to increase financial assistance to affordable housing segment;
(e) measures to encourage construction of environmentally sustainable and
affordable housing. promoting standardisation and use of appropriate construction
materials. fonures, linings and construction techniques;
(/) measures to encourage grading of projects on various parameters of
development including grading of promoters;
(
20 THEGAZETI'E OF INDIA EXTRAORDINARY [PARTN—
(2) The salary and allowances payable to. and the other terms anti conditions of
service ol’. the ol‘licersand ofthe employees orthe Authority appointed undcrsubacclmn (I)
I shall be such as may be prescribed.
Meetings at 29. r I I The Authority shall meet at such places and times, and shall follow such rules
“m"?!- g of procedure in regard to the transaction or business at its meetings. (including quorum at
such meetings). as may be specified by the regulations made by the Authonty.
(Z) If the Chairperson for any reason. is unable to attend I meeting of the Authority.
. any other Member chosen by the Members present amongst themselves at the meeting. shall
- preside at tht: meeting. r:
. {1) 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
gates. the Chairperson or in his absence. the person presiding shall have a second or casting
vote.
(4) The questions which come up before the Authority shall be dealt with as
, expeditiously as possible and the Authority shall dispose of the same within a period of sixty
days from the date of receipt of the application:
Provided that when any such application could not be disposed of within the said
period of sixty days the Authority shall record iLs reasons in writing for not disposing of the
application within that period.
Y Vacancies. 30. No act or proceeding of the Authority shall be invalid merely by reason of—
> f“ '2‘: . ‘ (a) any vacancy in. or any defect in the constitution of. the Authority; or
wraith: n! (b) any defect in the appointment of a person acting as a Member of the
A"'"“"' Authority: or
(c) any irregularity in the procedure of the Authority not afiecting the merits of
the case.
Filing ol 3]. (I )Any aggrieved person may file acornplatnt with the Authority orthe EdjudlCIlmg
commit“ officer. as the case may be. for any violation or contravention of the provisions of this Act or
may” M the rules and regulations made thereunder against any promoter allottee or real estate agent.
m, as tho cae may be
32:?“ Explanation.—For the purpose of this subsection ”person“ shall include the
association of allottees or any voluntary consumer mmiation registered under any law for
the time being in force
(2) The form. manner and fees for filing complaint under subsection (I) shall be such
as may be specified by regulations.
Function; ol 32. The Authority shall in order to facilitate the growth and promotion of a healthy.
Ruth/Wily fut transparent. efficient and competitive real estate sector make recommendations to the
33%;: °‘ appropriate Govemment of the competent authority. as the case may be. on.—
sector. (a) pmtecuon of interest of the allottees. promoter and real estate agent;
r b) creation of a single window system for ensuring time bound project approvals
and clcmnces for timely completion of the project:
(1‘) creation of a transparent and robust grievance redresstti mechanism against
acts of omrnission and commission of competent authorities and their officials;
id) measures to encoumge investment in the real estate sector including measures
to increase financial assistance to affordable housing segment;
(I) measures to encourage constnrctron of environmentally sustainable and
affordable housing. promoting standardisation and use of appropriate construction
materials. fixtures. fittings and construction techniques:
(1) measures to encourage grading of projects on various parameters of
development including grading of promoters:
. .
SEC. I ] THE GAZETTE OF JNDI A EXTRAORDINARY 21
(g) measures to facilitate amicable conciliation of disputes between the promoters
and the allouees through dispute seulemcnt forums set up by the consumer or promoter
associations;
(h) measures to facilitate digitization of land records and system towards
conclusive property titles with title guarantee;
!1 (i) to render advice to the appropriate Government in matters relating to the
development of real eslate sector;
(j) any other issue that the Authority may think necessary for the promotion of
the real estate sector.
33. ( 1) The appropriate Government may. whi le formulating a policy on real estate
sect6r (including review of laws related to real estate sector) or any other matter. make a
reference to the Authority for its opinion on possible effect, of such policy or law-on real
estate sector and on the receipt of such a reference, the Authority shall within a period of
sixty days or making such reference. give its opinion to the appropriate Government which
may therafter take further action as it deems fit.
(2) The opinion given by the Authority under sub-section (}) shall not be binding
upon the appropriate Government in formulating such policy or laws.
( 3) The Authority shall take suitable measures for the promotion of advocacy. creating
awareness and imparting training about laws relating to real estate sector and policies.
Advocacy
and awareness
measures.
34. The functions of the Authority shall include- Functions of
(a) to register and regulate real estate projects and real estate agents registered
under this Act;
(b) to publish and maintain a website of records, for public viewing, of all real
estate projects for which registration has been given. with such details as may be
prescribed, including information provided in the application for which registration
has been granted;
(c) to maintain a database. on its website, for public viewing, and enter the names
and photographs 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, for public viewing, and enter the
names and photograhps 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 through regulations for each areas under its jurisdiction the standard
fees to be levied on the allottees or the promoter or the real estate agent. as the case
may be;
(/) to ensure compliance of the obligations cast upon the promoters, the allouees
and the real estate agents under this Act and the rules and regulations made thereunder;
(g) to ensure comp I iance ofos 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
appropriate Government as may be necessary to carry out the provisions of this Act.
35. (1) Where the Authority considers it expedient to do so, on a complaint or s110 mow,
relating to this Act or the rules of 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 furnish in writing such information or explanation relating to its
affai rs as the Authority may requi re and appoint one or more persons to make an inquiry
in relation to the affairs of any promoter or allottee or the real estate agent. as the case
may be.
Authority.
Powers of
Authority to
call for
information.
conduct
investigations.
SEC. I] THEGAZETI'E OF INDIA EXTRAORDINARY ZI
(g; measures to facilitate amicable conciliation of disputes between the promoters
and the allotiees ll’lmugh dispute sclllcmcnl forums setup by the consumer or promoter
associations:
(It) measures to facilitate digitization of land records and system towards
conclusive property titles with title guarantee:
(it to render advice to the appropriate Govemmem in matters relating to the
development at real estate sector.
tjl any other issue that the Auihority may think necessary for the promotion of
the real estate sector. r-—-~--———« >7 ,
, 33. (II The appropriate Govemment may. while fortrlulaLing a policy on real estate
sector (including review of laws related to real estate sector) or any other matter. make it
reference to the Authority for its opinion on possible effect. of such policy or law on real
estate sector and on the receipt of such it reference. the Authority shall within a period of
- sixty days of making such reference. give its opinion to the appropnale Govern ment which
may theral'ter take further action as it deems fit.
(21 The opinion given by the Authority under sub-section (I) shall not be binding
upon the appropriate Government in formulating such policy or laws
(3) The Authority shall take suitable measures for the promotion of advocacy. creating
awareness and importing training about laws relating to real estate sector and policies.
34. The functions of the Authority shall include—
(a) to register and regulate real estate projects and real estate agents registered
under this Act;
(b) to publish and maintain a website of records. for public viewing. of all real
estate projects for which registration has been given. with such details as may be
prescribed. including information provided in the application for which registration
has been granted:
(c) to maintain adarahase. on its website. for public Viewing. and enter the names
and photographs of promoters as defaulters including the protect 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. for public viewing. and enter the
names and photograhps of real estate agents who have applied and registered under
this Act. with such details as may be prescribed. including those whose regrsiration
has been rejected or revoked:
(e) to fix through regulations for each areas under its jurisdiction the standard
fees to be levied on the allottees or the promoter or the real estate agent. as the case
may be:
(f) to ensure compliance of the obligations cm upon the promoters. the allottees
and the real estate agents under ihisAci and the rules and regulations made thereunder.
(g) to ensure compliance of Its regulations or orders or directions made in exercise
of its powers under this Act;
(It) to perform such other functions as may be enlnisted to the Authority by the
appropriate Govemmeni as may be necessary to carry out the provisions or this Act.
35. (I) Where the Authority considers ilexpedient to do so. on a complaint or .tuu mam.
relating to this Act or the mles of regulations made thereunder. it may. by order tn writing
and recording reasons therefor call upon any promoter or allottee or real estate agent. as the
case may he. at any time to furnish in wnling such information or explanation relating to its
affairs as the Authority may require and appoint one or more persons to make an inquiry
in relation to the affairs of any promoter or allottee or the real estate agent. as the case
may be.
Advocacy
and rm :treness
measures.
Functions of
Authority.
Powers or
Authority to
call for
information.
conduct
IllchltgullDllL
Power 10
issue interim
orders.
Powers of
Authority LO
issue
direct ions.
Powers or
Authority.
22 THE GAZETTE OF I DIA EXTRAORDI 'ARY (PART II-
(2) Notw11hs1anding anything comained tn an:,- other law for the time being 111 force.
"hile exercis111g the powers under sub-~ec11nn (/).the Authonty shall have the same powers
as arc vested in a civil coun under the Code ot"Cl\·il Procedure, 1908 ,,h1le lf)ing a ~un. in 5 of 1908.
respect of the roll owing mailers. namely:-
(i) the discovery and production of books of account and other documents. at
such place and at such Lime as may be specified by the Authority;
(ii) summoning and enforcing the auendance of persons and examining them on
oath;
(iii) issuing comm1ss1ons for the examination of witnesses or documents;
(ii') any other matter which may be perscribed.
36. Where during an inquiry, the Authority is satisfied that an act in contravention of
this Act, or the rules and regulations made thereunder. has been commiued and continues 10
be commiued or that such act is about LO be committed. the Authority may, by order, restrain
any promoter. allouee or real estate agent from carrying on such act until the conclusion of
such inquiry of until further orders. without giving notice 10 such pany. where the Authomy
deems ii necessary.
37. The Authority may, for the purpose of discharging its functions under the provisions
of this Act or rules or regulations made thereunder, issue such directions from time Lo time, to
the promoters or allottees or real estate agents, as the case may be, as it may consider
necessary and such directions shall be binding on all concerned.
38. (/) The Authority shall have powers to impose penalty or interest, 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 10 the
other provisions of this Act and the rules made thereunder, the Authori ty shall have powers
to regulate its own procedure.
(3) Where an issue is raised relating 10 agreement. action, omission, practice or
procedure 1hat-
(a) has an appreciable prevention, restriction or distoflion of competition in
connection with the development of a real estate project; or
(b) has effect of market power of monopoly situation being abused for affecting
interest of allonees adversely,
then the Authori ty, may s110 motu, make reference in respect of such issue LO the Competition
Commission of India.
Rectification 39. The Authority may, at any time within a period of two years from the date of the
or orders. order made under this Act, with a view to rectifying any mistake apparent from the record,
amend any order passed by ii, and shall make such amendment, if the mistake is brought to
its notice by the parties:
Recovery or
interest or
penalty or
compensation
and
enforcement
or order. etc.
Provided that no such amendment shall be made in respect of any order against which
an appeal has been preferred under this Act:
Provided funher that the Authority shall not, while rectifying any mistake apparent
from record, amend substantive pan of its order passed under the provisions of this Act.
40. (/) If a promoteror an allouee or a real estate agent, as the case may be, fails Lo pay
any interest or penalty or compensation imposed on him. by the adjudicating officer or the
Regulatory Authority or the Appellate Authority. as the case may be, under this Act or the
rules and reguallions made thereunder, it shall be recoverable from such promoter or allouee
or real estate agent, in such manner as may be prescribed as an arrears of land revenue.
(2) If any adjudicating officer or the Regulatory Authority or the Appellate Tribunal. as
the case may be, issues any order or directs any person 10 do any act, or refrain from doing
any act. which it is empowered to do under this Act or the rules or regulations made thereunder.
then in case of fai lure by any person lo comply with such order or direction, the same shall be
enforced, in such manner as may be prescribed.
.I
Power to
issue interim
orders.
Power: or
Authority to
issue
directions.
Powers or
Authority.
Rectification
of orders,
Recovery at
interest or
penulty or
eompeusuiten
and
enforcement
at order. etc.
22 THE GAZETTE OF INDIA EXTRAORDINARY [Pam ll#
(2) Notwrthstundtng anything contained in an} ntlicr Inn for the (mic hcing III force,
uliitr exercising the ptmcrs under stlh~\t:i.'tlttn [I]. the Autlionty shall hat‘c the some ptrwcrs
as are rcstcd in u cm] court ulldcrthe (‘trdc oanIl l‘rtx‘cdurc. I908 whtlc trying it suit. in
respcct ol the I'olluwrng maltcrs. namelyi
ii) the discovcry and production of books of account and other documents. at
such place rind at such time as may be specified by the Authority;
(ii) summoning and cnt'orcrng the attendance of persons and examining them on
oath:
tt'iit ISSUHIg commissions for the examination of witnesses or documents;
(ir‘i any other matter which may be perscrtbed.
36, Where during an inquiry. the Authority is satisfied that an act in contravention of
this Act. or the rules and regulations made thereunder. has been committed and continues to
be committed or that such act is about to be committed. the Authority may. by order. restrain
any pmmoter. allottee or real estate agent from can'ymg on such act until the conclusion of
such Inquiry or until further orders. without giving notice to such party. where the Authority
deems it necessary.
37. The Authority may. for the purpose of discharging its functions underthe provisions
of this Actor rules or regulations made thereunder. issue such directions from time to time. to
the promoters or allottees or real estate agents. as the case may be. as it may consrder
necessary and such directions shall be binding on all concemed.
38. (I) The Authority shall have powers to impose penalty or interest. 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.
(3) Where an issue is raised relating to agreement. action. omission. practice or
procedure that—
(a) has an appreciable prevention. restriction or distortion of competition in
connection with the development of rt real estate project: or
(b) has effect ofmarket power of monopoly situation being abused for affecting
interest of allottees adversely.
then the Authority. may we mam. make reference in respect of such issue to the Competition
Commission of India.
39. The Authority may. ll any time within a period of two years from the date of the
order made under this Act. with a view to rectifying any mistake apparent from the record.
amend any order passed by it. and shall make such amendment. if the mistake is brought to
its notice by the parties:
Provided that no such amendment shall be made in respect ofany order against which
an appeal has been preferred under this Act:
Provided further that the Authority shall not. white rectifying any mistake apparent
from record. amend substantive pan of its order passed under the provisions of this Act
40. (I) If a promoter oran allottee or a real estate agent. as the case may he. fails to pay
any interest or penalty or compensation imposed on him. by the adjudicniing officer or the
Regulatory Authority or the Appellate Authority. as the case may be. under this Act or the
rules and regualtiotts made thereunder. it shall he recovemble from such promoter or allottee
or rent esute agent. in such manner as may be prescribed as an arrears of land revenue,
(2) If any adjudicating officer or the Regulatory Authority or the Appellate Tribunal. as
the case may be. issues any order or directs any person to do any act. or refrain from doing
any act. which it isempowered to do under thisAct or the rules or regulations made thereunder.
then in case of failure by any person to comply with such order or direction. the same shall be
enforced. in such manner as may be prescribed.
5 or tons
'I
r
SEC. I l THE GAZETTE OF I DIA EXTRAORDl'IARY 23
CHAPTER VI
CEr--TRAL ADVISORY COL 'CIL
41. (/) The Central Government may, by noti fication, establish with effect from such Es1ublishmen1
date as it may specify in such noti fication, a Council to be known as the Central Advisory of Cemral
Council. Advisory
Council.
(2) The Minister to the Government or India in charge or the Ministry or the Central
Government dealing with Housing shall be the ex officio Chairperson of the Central Advisory
Council.
,(3) The Central Advisory Council shall consist of representatives of the Ministry of
Finance. Ministry of Industry and Commerce. Mimstry of Urban Development, Minsitry of
Consumer Affairs, Minstry of Corporate Affairs, Ministry of Law and Justice. Niti Aayog.
National Housing Bank, Housing and Urban Development Corporation, live representatives
of State Governments to be selected by rotation, live representatives of the Real Estate
Regulatory Authorities to be selected by rotation. and any other Central Government
depanment as notified.
(4) The CenlraJ Advisory Council shall also consist of not more Lhan ten members to
represent the interests of real estate industry, consumers, real estate agents, construct.ion
labourers, non-governmental organisations and academic and research bodies in the real
estate sector.
42. (/) The functions of the Central Advisory Council shall be 10 advise and recommend Functions of
the Central Government,- Central
Advisory
(a) on all matters concerning the implementation of this Act; Council.
(b) on major questions of policy;
(c) towards protection of consumer interest;
(d) to foster the growth and development of the real estate sector.
(e) on any other mauer as may be assigned to it by the Central Government.
(2) The CentraJ Government may specify the rules to give effect to the recommendations
of the Central Advisory Council on matters as provided under sub-section (/).
CHAPTER Vll
THE REAL E STATE APPELLATE TRIBUNAL
43. (/)The appropriate Government shall, within a period of one year from the date of
coming into force of this Act, by notification, establish an Appellate Tribunal to be known as
the - (name of the State/Union territory) Real Estate Appellate Tribunal.
(2) The appropriate Government may, if it deems necessary, establish one or more
benches of the Appellate Tribunal, for various jurisdictions, in the State or Union territory, as
the case may be.
(J) Every bench of the Appellate Tribunal shall consist of at least one Judicial Member
and one Administrative Lo Technical Member.
(4) The appropriate Government of two or more Staes or Union territories may, if it
deems lit, establish one single Appellate Tribunal:
Provided that. until the establishment of an Appellate Tribunal under this section. the
appropriate Government shall designate, by order, any Appellate Tribunal Functioning under
any law for the time being in force, to be the Appellate Tribunal to hear appeals under the Act:
Provided further that after the Appellate Tribunal under this section is established, all
matters pending with the Appellate Tribunal designated to hear appeals, shall stand transferred
Establishment
of Real
Estate
Appellate
Tribunal.
if
Sec. [] THEOAZETTEOFINDIA EXTRAORDINARY 23
CHAPTER Vi
CENTRAL onisonv Count.
41. (It The Central Government may. by notification. establish wtth efi'ect from such
date as it may specify in such notification. n Council to be known as the Central Advrsory
Councrl. .
(2) The Minister to the Governmental lndla tn charge of the Ministry of the Central
Government dealing with Houstng shall be the hi nflitia Chairperson ofthe Central AdVISOTy
Council.
7(1) The Central Advisory Council shall consist of representatives of the Ministry of
Finance. Mrnrstry of industry and Commerce. Ministry of Urban Development. M nsnry ol’
Consqu Afiairs. Minstry of Corporate Affairs. Ministry of Law and Justice. N ‘Aayog.
National Housing Bank, Housing and Urban Development Corporation, five representatives
of State Governments to be selected by rotation, five representatives of the Real Estate
Regulatory Authorities to be selected by rotation. and any other Central Government
department as notified.
(4) The Central Advisory Council shall also consist of not more than ten members to
represent the interests of real estate industry. consumers. real estate agents. construction
labourers. non»govemmental organisations and academic and research bodies in the real
estate sector.
41. (”The functions of the Central Advrsory Councrl shall be to advise and recommend
the Central Govemment.7
(a) on all matters concerning the implementation of this Act:
(b) on major questions of policy;
(I) towards protection of consumer interest:
(11) to foster the growth and development of the real estate sector:
(e) on any other matter as may be assigned to it by the Central Government.
(Z)The Central Government may specify the rules to give effect to the recommendations
of the Central Advisory Council on matters as provided under sub-section (I),
CHAPTER Vil
Tin: REAL Esme Amulxra TRIBUNAL
43. ( I) The appropriate Govemrttent shall. within a period of one year from the date of
coming into force of this Act. by notification. establish an Appellate Tribunal to be known as
the — (name of the State/Union territory) Real Btate Appellate Tribunal.
(2) The appropriate Government may. it it deems necessary. establish one or more
benches oflhe Appellate Tribunal. for variousjunsdictlons. in the State or Union territory. as
the case may be.
(1) Every bench of the Appellate Tribunal shall consist of at least one Judicial Member
and one Administrative to Technical Member.
(4) The appropriate Government of two or more Staes or Union territories may. it' it
deems fit. establish one single Appellate Tribunal:
Provided that. until the establishment of an Appellate Tribunal under this section. the
appropriate Govemrnent shall designate. by order. any Appellate Tribunal Functioning under
any law for the time being in force. to be the Appellate Tribunal to hear appeals under the Act:
Provided lunher that alter the Appellate Tnbunnl under this section is established. I"
matters pending with the Appellate Tribunal designated to hear appeals. shall stand transferred
Estublisltlrrent
at Central
Advisory
Council.
Functions at
Central
Advisory
Council.
Establishment
at Rent
Estate
Appel late
Tribunal.
Applica1ion
for
seulemen1 of
disputes and
appeals 10
Appellute
Tribunal
Composition
of Appellate
Tribunal.
.·'
' 24 THE GAZETTE OF I DIA EXTRAORDI ARY [PART II-
lo the Appellate Tnbunal ~o estabhshed and shall be heard from the stage such appeal is
transferred.
(5) Any person aggrieved b) an) d1rec11on or dec1s1on or order made by the Authority
or by an adjudicating officer under this Act may prefer an appeal before the Appellate Tribunal
having jusrisdiction over the matter:
Provided that where a promoter files an appeal with the Appellate Tribunal, it shall not
be entenatined, without the prmoter first having deposited with the Appellate Tribunal atleast
·thiny per cent. of the penally, or such higher percentage as may be determined by the
Appellate Tribunal, or the total amount to be paid to the allouee including interest and
compensation imposed on him, if any, or with both. as the case may be, before the said appeal
is heard.
Exp/anarion.-For the purpose of this sub-section "person" shall include the
association of allollees or any voluntary consumer association registered under any law for
·the time being in force.
44. (/) The appropriate Government or the competent authority or any person aggrieved
by any direction or order or decision of the Authority or the adjudicating officer may prefer
an appeal to the Appellate Tribunal.
(2) Every appeal made under sub-section(/) shall be preferred within a period of sixty
days from the date on which a copy of the direction or order or decision made by the
Authority or the adjudicating officer is received by the appropriate Government or the
competent authority or the aggrieved person and it shall be in such form and accompanied
by such fee, as may be prescribed:
Provided that the Appellate Tribunal may entertain a~y appeal after the expiry of sixty
days if it is satisfied that there was sufficient cause for not filling it within that period.
(J) On receipt of an appeal under sub-section (/), the Appellate Tribunal may afler
giving the parties an opportunity of being heard. pass such orders, including interim orders,
as it thinks fit.
(4) The Appellate Tribunal shall send a copy of every order made by it 10 the parties
and to the Authority or the adjudicating officer, as the case may be.
(5) The appeal preferred under sub-section()). shall be dealt with by it as expeditiously
as possible and endeavour shall be made by it to dispose of the appeal within a period of
sixty days from the date of receipt of appeal:
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, forthe purpose of examining the legality or propriety
or correctness of any order or decision of the Authority or the adjudicating officer, on its own
motion or otherwise, call for the records relevant Lo deposing of such appeal and make such
orders as it thinks fit.
45. The Appellate Tribunal shall consist of a Chairperson and not less than two whole
time Members of which one shall be a Judicial member and other shall be a Technical or
Administrative Member, to be appointed by the appropriate Government.
E!.xplanarion.-For the purposes of thrs Chapter,-
(1) "Judicial Member" means a Member of the Appellate Tribunal appointed as such
under clause (b) of sub-section (/) of section 46;
Application
for
settlement at
disputes and
Ippznh to
Appeti-rg , .
Tribunal
Composition
ol Appellate
Tribunal.
THEGAZETTE OF INDIA EXTRAORDINARY [PARTN—
. in the Appellate Tnhunul sn established and shall he heard from inc stage such appeal is
transferred
(5) Any person aggrieved by any direction or decision or order made by the Authority
or by an adjudicatmg ot'licer under thisAct may prefer an appeal before the Appellate Tribunal
havingJusnsdiCtion over the matter.
Provided that where a promoter files an appeal with the Appellate Tribunal. ll shall not
be entertatined. without the pmioter first having deposited with theAppellate Tribunal ntleast
‘thirty per cent. of the penalty. or such higher percentage as may be determined by the
Appellate Tribunal. or the total amount to be paid to the allottee including interest and
compensation imposed on him. if any or With both. as the case may be. before the said appeal
is heard
J Explanaliall.#Fot' the purpose of this subsection "person" shall include the
association of allottees or any voluntary consumer association registered under any law for
'Ihe time being in three.
44. (I) The appropriate Government or the competent authority or any person aggrieved
by any direction or order or decisron of the Authority or the adjudicating officer may prefer
an appeal to the Appellate TribunaL
(2) Every appeal made undersub—section (I) shall be preferred within a period ofsixty
days from the date on which a copy of the direction or order or decision made by in:
Authority or the adjudicating officer is received by the appropriate Government or the
competent authority or the aggrieved person and it shall he in such form and accompanied
by such fee. as may be prescribed:
Provided that the Appellate Tribunal may entertain any appeal after the expiry oi sixty
days ifit is satisfied that there was sufficient cause for not filling it within that period.
(J) On receipt of an appeal under subsection (I), the Appellate Tribunal may after
giving the panics an opportunity of being heard. pass such orders. including interim orders.
as it thinks fit.
(4)111e Appellate Tribunal shall send a copy of every order made by it to the parties
and to the Authority or the adjudicating officer. as the case may be.
(5) The appeal prefened under subsection (I). shall bedealt with by it asexpeditiously
as possible and endeavour shall be made by it to dispose of the appeal within a period of
sixty days from the date or receipt of appeal:
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
inc appeal within that period.
(6) The Appellate Tribunal may. for the purpose of examining the legality or propriety
or con-ectness ofany order or decision of the Authority or the adjudicating officer. on its own
motion or otherwise. call for the records relevant ID deposing of such appeal and make such
orders as it thinks fit.
45. The Appellate Tribunal shall consist of a Chairperson and not less than two whole
time Members of which one shall be a Judicial member and other shall be a Technical or
Administrative Member. to be appointed by the appropriate Govemment.
Explarmlr‘oii.—For the purposes of this Chapter.—
(1') "Judicial Member" means a Member of the Appellate Tribunal appointed IS such
under clause ([7) of sub—section (I) of section 46;
Sec. I] THE GAZETTE OF INDIA EXTRA OR DI 'AR) 25
(ii) "Technical or Admm1SLrauve Member" means a Member of the Appellate Tribunal
appointed as such under clause (c) of sub-section(/) of secuon 46.
46. (]) A person shall not be quahlied 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 a High Coun; and
(b) in the case of a Judicial Member he has held a judicial office in the territory of
India for at least fifteen years or has been a memberofthe Indian Legal Service and has
held the post of Additional Secretary of that service or any equivalent post. or has
been an advocate for al least twenty years wi th experience in dealing with real estate
mauers; and
(c) in the case of a Technical or Administrative Member, he is a person who is
well-versed in the field of urban development. housing, real estate development,
infrastructure, economics. planning, law, commerce, accountancy, industry,
management, public affairs or administration and possesses experience of at least
twenty years in the fie ld or who has held the post in the Central Government, or a State
Government equivalent co the post of Additional Secretary to the Government of India
or an equivalent post in the Central Government or an equivalent post in the State
Government.
(2) The Chairperson of the Appellate Tribunal shall be appointed by the appropriate
Government in consultation with the Chief Justice of High Court or his nominee.
(3) The judicial Members and Technical or Administrative Members of the Appellate
Tribunal shall be appointed by the appropriate Government on the recommenc!ations of a
Selection Committee consisting of the Chief Justice of the High Court or his nominee, the
Secretary of the Department handling Housing and the Law Secretary and in such manner as
may be prescribed.
47. ( / ) The Chairperson of the Appellate Tribunal or a Member of the Appellate Tribunal
shall hold office, as such fora term not exceeding five 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 Court, has been
appointed as Chairperson of the Tribunal. he shall not hold office after he has attained the
age of sixty-seven years:
Provided further that no Judicial Member or Technical or Administrative Member shall
hold office after he has attained the age of sixty-five years.
(2) Before appointing any person as Chairperson or Member, the appropriate Government
shall satisfy itsel r that the person does not have any such linancial or other interest, as is
likely to affect prejudicially his functions as such member.
48. (/) The salary and allowances payable to, and the other terms and conditions of
service of, the Chairperson and other Members shall be such as may be prescribed and shall
not be varied 10 their disadvantage during their tenure.
(2) Notwithstanding anything contained in sub-sections (/) and (2) of section 47. the
Chairperson or a Member, as the case may be, may:-
(a) relinquish his office by giving in writing 10 the appropriate Government a
notice of not less than three months;
(b) be removed from his office in accordance with the provisions of section 49.
(J) A vacancy caused lo the office of the Chairperson or any other Member, as the case
may be, shall be filled-up within a period of three months from the date on which such
vacancy occurs.
Qualificauons
for
appointmenl
of
Chairperson
and
Members.
Tenn of
office of
Chairperson
and Members.
Salary and
allowances
payable to
Chairperson
and
Members.
SM, 1] THEGAZE'I'I'E ()FlNDlAEXTRAORDlNAlfi
r a
'Jt
(iii "chhlllcal nrAdIttmtstth c \1Cltthcr" means LI Mcmhcrttl the Appelidte Tribunal
appointed as such under clause tr) (ti SubrSECIlDtl tl) ol’ serum 46.
46. (I JApcrsttn shrill not be qualified i‘mapprmmmrm us the chairperson Ora Member
of the Appellate Tribunal unless he.—
(al in the case OfChall'pi‘rSnlL ts or has been :t Judge of a High Coun: and
(bl in the case ofa Judlcial Member he has held ajudtutal office in the territory of
lndizt for at least fifteen years or has been a memberol' the lndittn Legal Service and has
held the post of Additional Secretary of that servtce or any equivalent post. or has
been an advocate for at least twenty years With experience in dealing Wllh real estate
matters: and
(r) in the case ofaTechnicai or Administrative Member. he ts a person who is
well-versed in the field of urban development. housing. real estate development.
infrastructures economics. planning, law. commerce, accountancy, industry,
management. public atfairs or administmtion and possesses experience of at least
twenty years tn the field or who has held the post tn the Central Government. or a State
Government equivalent to the post of Addittonal Secretary lo the Government of India
or an equivalent post in the Central Government or an equivalent post in the State
Govemment.
(2) The Chairperson of the Appellate Tribunal shall be appetnted by the appropriate
Government in consultation With the Chieflustice of Htgh Court or his nominee.
(3) The judicial Members and Technical or Administrative Members of Lhe Appellate
Tribunal shall be appointed by the appropriate Government on the recommendations of a
Selectton Commtttee consisting of the Chief Justice of the High Court or his nominee. the
Secretary of the Department handling Housing and the Law Secretary and in such manner as
may be prescribed.
47. (I) The Chairperson of the Appellate Thbunal or a Member of the Appellate Tribunal
shall hold office. as such for a term not exceeding five years from the date on which he enters
upon his office. but shall not be eligible for rte-appointment:
Provided that in case a person, who ts or has been a Judge of a High Court, has been
appointed as Chairperson of the Tribunal. he shall not hold office after he has attained the
age of sixty-seven years:
Provided further that no Judicial Member or Technical or Administrative Member shall
hold office after he has attained the age of sixty-five years.
(2) Before appointing any person as Chairperson or Member. the appropriate Govemmcnt
shall satisfy iiseltihat the person does not have any such financial or other interest. as is
likely to affect prejudicially his functions as such member.
43. (I) The salary and allowances payable to. and the other terms and conditions of
service 011th: Chairperson and other Members shall be such as may be prescribed and shall
not be varied to their disadvantage during their tenure.
(2) Notwithstanding anything contained in sub—sections (I) and (Z) of section 47, the
Chairperson or a Member. as the case may be. may:—
(a) relinquish his office by giving in wfiting to the appropriate Government a
notice of not less than three months;
(b) be removed from his office in accordance with the provisions 0! section 49.
(3) A vacancy caused to the otfice of the Chairperson or any other Member. as the case
may he. shall be filledmp Within a period of three months from the date on which such
vacancy occurs.
Duattncmmns
rrr
uppoitttmenl
oi
Chutrperson
and
M embers.
Term of
nlfice pt
Chairperson
and Members.
Salary and
allowances
payable in
Chairperson
and
Members.
Remmal of
Chuirperson
und Member
from office
in cenuin
circumstances
• l
26 THE GAZETTE OF INDIA EXTRAORDl 1ARY [PART 11-
49. (/) The appropriate Government ma). 111 consultation with the Chief' Jusuce of the
High Court, remove from office or the Chairperson or any Judicial Memher or Technical or
Ad1rnnistrath-e Member of the Appellate Tnbunal. \\ ho-
(a) has been adjudged as an 111solvem; or
(b) has been convicted of an offence which. in the opinion of the appropnate
Government mvolves moral turpitude; or
(c) has become physically or mentally incapable; or
(d) has acquired such financial orOLher interest as 1s likely to affect prejudicially
his functions; or
(e) has so abused his position as to render his continuance in office prejudicial
to the public iruerest.
(2) The Chairperson or Judicial member or Technical or Administrative Member shall
not be removed from his office except by an order made by the appropriate Government after
an inquiry made by the Judge of the High Court in which such Chairperson or Judicial
member or Technical or Administrative Member has been informed of the charges against
him and given a reasonable opportunity of being heard in respect of those charges.
(3) The appropriate Government may suspend from the office of the Chairperson or
Judicial member or Technical or Administrative 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 appropriate Government passes an order on receipt of the report of inquiry made by
the Judge of the High Court on such reference.
(4) The appropriate Government may, by rules, regulate the procedure for inquiry
referred to in sub-section (2).
Res1ric1ions 50. (1) The Chairperson or Judicial Member or Technical or Administrative Member,
on ceasing to hold office as such shall not-
Chairperson
or Judicial (a) Accept any employment in, or connected with, the management or
Member or administration of, any person or organisation which has been associated with any
Technical or work under this Act, from the date on which he ceases lo hold office:
Adminis1r.t1ive
Member on
employment
after
cessu1ion of
office.
Provided that nothing contained in this clause shall apply to any employment
under the appropriate Government or a local authority or in any statutory authority or
any corporation established by or under any Central, State of provincial Act or a
Government Company as defined under clause (45) of section 2 of the Companies
Act. 2013, which is not a promoter as per the provisions of this Act; 18 of 2013.
(b) act, for or on behalf of any person or organisation in connection with any
specific proceeding or transaction or negotiation or a case to which the Authority is a
pany and with respect to which the Chairperson or Judicial Member or Technical or
Administrative Member had, before cessation of office, acted for or provided advice
to, the Authority;
(c) give advice 10 any person using information which was obtained in his capacity
as the Chairperson or Judicial Member or Technical or Administrative Member and
being unavailable to or not being able to be made available to the public;
(d) enter into a contrat 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 term of office as such.
(2) The Chairperson or Judicial Member or Technical or Administrative Member shall
not communicate or reveal to any person any matter which has been brought under his
consideration or known to him while acting as such.
I
~
Removal nl
Chairperson
and Member
from air.“
Ill rennin
nrcttmsundes.
Restrictions
U n
Chairperson
or Judicial
Member or
Technical or
Aaniriltn-ative
Member on
employmenl
Miler
cessation 0!
office
26 THEGAZE'I'TE OFINDIA EXTRAORDINARY [Pant lli
49. (It The uppmpnnic Gnvllfltlllt'lll may. in consultation With the C‘Iiicl' Justice or the
High Courlr remove from office ml the Chairperson or iiiiyJudicial Mcmhcr or TL‘CIInICal or
Admiiiistratiic Member of the Apllt‘llulr: Tribunal. \\h%
(a) has been adjudged as an insolvent: or
(b) has been convicted of an olr'ence which. in the opinion or the apprupnatc
Govemrnenl involvcs moral turpiiudc or
(c) has become physically or mentally incapable: or
(d) has acquired such fiiiaircriil orother interestas is likely to affectprejudicially
his functions; or
(c) has so abused his posrtion as to render his continuance in office prejudicial
9 to the public interest.
(2) The Chairperson or Judicial member or Technical or Administrative Member shall
i not he removed from his office except by an order made by the appropriate Government after
an inquiry made by the Judge of the High Court in which such Chairperson or Judicial
member or Technical or Administrative Member has been inlonrted of the charges against
him and given a reasonable opportunity of being heard in respccl or those charges.
(3) The appropriate Government may stupend from the office of the Chairperson or
Judicial member or Technical or Administmtive 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 appropriate Government passes an order on receipt of the repon of inquiry made by
the Judge of the High Coun on such reference,
(4) The appropriate Government may. by rules. regulate the procedure for inquiry
referred to in sub—section (2).
50. (I) The Chairperson or Judicial Member or Technical or Administrative Member.
ceasing to hold office as such shall not;—
(u) Accept any employment in. or connected with. the management or
administration of. any person or organisation which has been associated with any
work under this Act. from the date on which he ceases to hold office:
Provided that nothing contained in this clause shall apply to any employment
under the appropriate Government or a local authority or in any statutory authority or
any corporation established by or under any Central. State of provincial Act or a
Govemmeni Company as defined under clause (45) of section 2 of the Companies
Act. 2013. which is not a promoter as per the provisions or this Act;
(/7) act. for or on behalf of any person or organisation in 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 Judicial Member or Technical or
Administrative Member had. before cessation of office, acted for or provided advice
to. the Authority:
(c) give advice to any person using information which wasobtained in hiscapacity
as the Chairperson or Judicial Member or Technical or Adminisu'alive Member and
being unavailable to or not being able to be made available to the public:
(:1) enter into a conth 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 significmt olficial dealings during his term of office as such.
(2) The Chairperson or Judicial Member or Technical orAdministnlive Member shall
not communicate or reveal to any person any matter which has been brought under his
consideration or known to him while acting as such.
In of 2m].
\.
$ of 1908.
I of 1872.
5 of 1908.
45 of 1860.
2 of 1974.
SEC. I l THE GAZETTE OF I ' DIA EXTRA OR DI ARY 27
SJ. (/) The appropriate Go,emment shall pro\lde the Appellate Tribunal w11h 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.
(J) The salary and allowances payable to, and the other terms and conditions of
service or. the oflicers and employees of the Appellate Tribunal shall be such as may be
prescribed.
52. If, for reason other than temporary absence, any vacancy occurs in the office of the
Chairperson or a Member of the Appellate Tribunal, the appropriate Government shall appoint
anotHer· person in accordance with the provisions of this Act to fill the vacancy and the
proceedings may be continued before the Appellae Tribunal from the stage at which the
vacancy is filled.
53. (/) The Appel late Tribunal shall not be bound by the procedure laid down by the
Code of Civil Procedure, 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.
(4) The Appellate Tribunal shall have, for the purpose of discharging its functions
under this Act. the same powers as are vested in a civil court under the Code of Civil
Procedure. 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 and production of documents;
(c) receiving evidenC'e on affidavits;
(d) issuing commissions for the examinations of witnesses or documents;
(e) reviewing its decisions;
(j) dismissing an application for default or directing it ex pa rte; and
(g) any other matter which may be prescribed.
(5) All proceedings before the Appellate Tribunal shall be deemed to be judicial
proceedings within the meaning of sections 193, 219 and 228 for the purposes of section 196
of the Indian Penal Code, and the Appellate Tribunal shall be deemed to be civil court for the
purposes of section 195 and Chapter XXV I of the Code of Criminal Procedure, 1973.
54. The Chairperson shall have powers of general superintendence 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 powers and
functions of the Appellate Tribunal as may be prescribed.
55. No act or proceeding of the Appellate Tribunal shall be invalid merely by reason
of-
(a) any vacancy in, or any defect in the constitution of, the Appellate Tribunal, or
(b) any defect in the appointment of a person acting as a Member of the Appellate
Tribunal; or
(c) Any irregularity in the procedure of the Appellate Tribunal not affecting the
merits of the case.
Officers und
o ther
employees of
Appell ate
Tribunal.
Vacancies.
Powers of
Tribunal.
Administrati ve
powers of
Chairperson
of Appellate
Tribunal.
Vacancies.
etc .. not 10
invalidate
proceeding of
Appellate
Tribunal.
U
s or IQDE,
I tar I872.
S of 1903,
45 at I360.
2 of I9”
Set, I] THEGAZETHE OFINDIA EXTRAORDINARY 27
51. (I) Tlte appmpnnte (internment shall prance tnt Appcllate Tribunal wlllt such
officers and employees its it may deem in.
, (2) The officers and employees olthe Appcllatc Tnhunal shall discharge their functions
under the general superintendence of its Chairperson.
(3) The salary and allowances payable to. and the other items and conditions of
service of. the officers and employees of the Appellate Tribunal shall be such as may be
prescribed.
Szt if, for reason other than temporary absence. any Vacancy occurs in the office orthe
Chairperson or a Memberof the Appellate Tribunal. the appropriate Government shall appoint
another person in accordance with the provisions of this Act to fill the vacancy and the
proceedings may be continued before the Appellate Tribunal from the stage at which the
vacancy is filled.
53. (I) The Appellate Tribunal shall not be bound by the procedure lard down by the
Code ofCivil Procedure, 1908 but shall be guided by the principles of natural justice.
(2) Subject to the provisions of this Act, the Appellate Tfibunal 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 EvidenceAct. IB'IZt
(4) The Appellate Tribunal shall have. for the purpose of discharging its iunctions
under this Actt the same powers as are vested in a civil court under the Code of Civil
Procedure, 1908 in respectol the following matters. namely?
(a) summoning and enforcing the ancndance of any person and examining him
on oath;
(b) requiring the discovery and production of documents;
(c) receiving evidence on affidavils:
(d) issuing commissions for the examinations of witnesses or documents:
(a) reviewing its decisions;
(I) dismissing an application for default or directing it ex pane,‘ and
(5) any other matter which may be prescribed.
(5) All proceedings before the Appellate Tribunal shall be deemed to b: judicial
proceedings within the meaning of sections [93, 2 l9 and 228 for the purposes of section 196
of the Indian Penal Code. and the Appellate Tribunal shall bedeemed tobe civil coun for the
purposes of section 195 and Chapter XXVI of the Code oanminal Procedure. W73.
54. The Chairperson shall have powers of general superintendence and direction in
the conduct ot'the affairs oprpellate Tribunal and he shall, in addition to presiding over the
meetings of the Appellate Tribunal exercise and discharge such administrative powers and
functions of the Appellate Tribunal as may be prescribed
55. No act or proceeding of the Appellate Tribunal shall be invalid merely by reason
of—
(a) any vacancy in or any defect in the constitution of. the Appellate Tribunal‘ or
(b) any defect in the apporntment ofa person acting as I Memberol'the Appellate
Tribunal: or
(c) Any irregularity in the procedure of the Appellate Tribunal not affecting the
merits of the case.
otneers and
DI nnr
employees at
Appellate
Tribunal.
Vacancies.
Powers of
Tl'ibflnlllt
Administrative
powers at
Chairperson
of Appellate
Tribunal.
Vacancies,
ete. not In
invaltdttte
proceeding at
Appellate
Tribunal,
THE GAZETTE OF I DIA EXTRAORDI ARY [PART II-
Righi to legal . 56. The applicant or appellant ma) euher appear in person or authorise one or more
represemauon chartered accountants or compan) secretanes or cost accountants or legal pract111oners or
any or its officers to prc~ent hi~ or 11~ ca e hefore the Appellate Tribunal or the Regulator)
Authorit} or the adJudica11ng officer, as the case may be.
Orders passed
by Appellate
Tribunal to be
executable as a
decree.
Appeal to
High Court.
Punishment for
non-
registration
under
section 3.
£\pla11c11io11.-For the purposes of this sec11on.-
(a) "chanered accountant" means a chartered accountant as defined in clause (b) of
sub--sectton (I) of secuon 2 of the Chanered Accountants Act, 1949 or any other la\\ for the J8 of t 9-19.
time being in force and who has obtained a cert1ficate of practice under sub-section (}) of
section 6 of that Act;
(b) "company secretary" means a company secretary as defined in clause (c) of
sub-section ( /) of section 2 of the Company Secretanes Act, 1980 or any other law for the 56 of t 980.
time being in force 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 (/)
of section 2 of the Cost and Works Accountants Act, 1959 or any other law for the time being 23 of 1959
in force and who has obtained a certificate of practice under sub-section (1) of section 6 of
that Act;
(d) "legal practitioner" means an advocate, vakil or an anomey of any High Court, and
includes a pleader in practice.
57. (/) 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 (]), the Appellate Tribunal
may transmit any order made by it to a civil court having local j urisdiction and such civil court
shall execute the order as if it were a decree made by the court.
58. (/) Any person aggrieved by any decision or order of the Appellate Tribunal, may,
file an appeal to the High Court. within a period of sixty days from the date of communication
of the decision or order of the Appellate Tribunal, to him, on any one or more of the grounds
specified in section 100 of the Code of Civil Procedure, 1908:
Provided that the High Court may entertain the appeal after the expiry of the said
period of sixty days. if it is satisfied that the appellant was prevented by sufficient cause from
preferring the appeal in time.
£xplanatio11.-The expression "High Court" means the High Court of a State or Union
territory where the real estate project is situated.
(2) No appeal shall lie against any decision or order made by the Appellate Tribunal
with the consent of the parties.
CHAPTI:RVlll
O FFE:SCES, PENALTIES AND ADJUDICATION
59. (/) If any promoter contravenes the provisions of section 3, he shall be liable to a
penalty which may extend up to ten per cent. of the estimated cost of the real estate project
as determined by the Authority.
(2) If any promoter does not comply with Jhe orders, decisions or directions issued
under sub-section(/) or continues to violate the provisions of section 3, he shall be punishable
with imprisonment for a term which may extend up to three years or with fine which may
extend up to a further ten per cent. of the estimated cost of the real estate project, or with
both.
5 of 1908.
Rtght to legal
reptt‘settlultttn
Orders passed
by Appellate
Tribunal to a:
amiable I ll
decree.
Appeal to
High Court.
Punishment tot
nutt-
registration
tlndzr
section l
~28 THEGAZETTE OFINDlA EXTRAORDINARY [PARTN—
_ so. The ttppllcttnt or appellant mu) Ellllcr appear in pcrstln or authorise one or more
éhanercd accountants or company secretaries or cost accountants Ur lcgnl practmoncrs ttr
any ol‘ its nn'tcets to present his or its CusL‘ before the Appcllatc Trlbunal or the Regulatory
Authority or the adjndlcztttng ornccr, us tltc case may be.
£\plmtrtttmt.—For thc purposes of thts SCCllun.7
(at "chartered atxountnnt" means a chartered accountant as defined in clausc (by of
sub-section (I) of section 2 of the Chartered Accountants Act. 1949 or any other law for the
time being in force and who has obtained a centl‘tcate at practice under subsection (I) of
section 6 ol'lhal Act:
(1:) “company secretary” means a company secretary as defined in clause (r) of
subsection (I) of section 2 of the Company Secretanes Act. I980 or any other law for the
time being in force and who has obtained a certificate of practice under sub-section (I) of
section 6 of that Act;
1
(c) "cost accountant" means a cost accountant asdefined in clause (1:) ofsub-section (I)
of section 2 of the Cost and Works Accountants Act. 1959 orany other law for the time being
in force and who has obtained a certificate ofptactice under sub-section (I) of section 6 of
that Act;
(d) "legal practitioner" means an advocate, vakll or an attomey of any High Court. and
includes a pleader in practice
57. (I) Every order made by the Appellate Tribunal tinder 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 (I). the Appellate Tribunal
only transmit any order nude by it to a civil court having Iocaijut-isdiction and such civil court
shall execute the order as if it were a decree made by the court.
58. (1) Any person aggrieved by any decision or order or the Appellate Tribunal. may.
file an appeal to the High Court. within aperiod ofsixty days from the date ofoommttniclttion
of the decision or order of the Appellate Tribunal. to him. on any one ormote o! the grounds
specified in section 1000f the Code ofCivil Procedure. 1908:
Provided that the High Court may entertain the appeal after the expiry of the said
period of sixty days. if it is satisfied that the appellant was prevented by sufficient cause (mm
prefen'ing the appeal in time.
Evaluation—The expression "High Court" means the High Court of a State or Union
territory where the real estate project is situated.
(2) No appeal shall lie against any decision or order made by the Appellate Tribunal
with the consent of the parties.
CHAPI'ER Vlll
0mm. mums AND ADIIIDICAHDN
59. (I) If any promoter contravenes the provisions of section 3. he shall be liable to a
penalty which may extend up to ten per cenlt ol’ the estimated cost of the real estate project
as determined 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 term which may extend up to three yeats or with fine which may
extend up to a further ten per cent. of the estimated cost of the real estate project. or with
both.
18 of IV”,
56 at WED
23 of ”59.
5 at ”08‘
f/
SEC. I l THE GAZETTE OF I DIA EXTRAORDI ARY 29
60. If any promoter provides fal se informallon or contra, enes the prov1s1ons of
section 4. he shall be liable to a penalty " htch may extend up to five per cent. of the esumated
cost of the real estate project. as determined by the Authority.
61. If any promoter contravenes any other provisions or 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.
62. If any real estate agent fails to comply with or contravenes the provisions of
section 9 or section ID. 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 five per cent. of
the cost of plot. apartment or buildings. as the case may be. of the real estate project. for
which the sale or purchase has been facilitated as determined by the AuthoritY:
63. If any promoter, who fails to comply with. or contravenes any of the orders or
directions of the Authority. he shall be liable to a penalty for every day during which such
default continues, which may cumulatively extend up to five per cent .. of the estimated cost
of the real estate project as determined by the Authority.
64. If any promoter, who fails to comply with, or contravenes any of the orders. decisions
or directions of the Applellate Trinbunal, he shall be punishable with imprisonment for a term
which may extend up to three years or with fine for every day during which such default
continues, which may cumulatively extend up to ten per cent. of the estimated cost of the real
estate project. or with both.
65. If any real estate agent. who fails to comply with, or contravenes any of the orders
or directions of the Authority. he shall be liable to a penalty for every day during which such
default continues, which may cumulatively extend up to five per cent., of the estimated cost
of plot. apartment or building. as the case may be. of the real estate project, for which the sale
or purchase has been facilitated and as determined by the Authority.
66. If any real estate agent, who fails to comply with, or contravenes any of the orders.
decisions or directions of the Appellate Tribunal, he shall be punishable with imprisonment
for a term which may extend up to one year or with fine for every day during which such
default continues, which may cumulatively extend up to ten per cent. or the estimated cost of
plot, apartment or building, as the case may be, of the real estate project, for which the sale
or purchase has been facilitated, or with both.
67. If any allonee, who fails to comply with, or contravenes any of the orders, decisions
or directions of the Authority he shall be liable to a penalty for the period during which such
default continues, which may cumulatively extend up to five per cent. of the plot, apartment
or building cost. as the case may be. as determined by the Authority.
68. If any allottee, who fai ls to comply with. or contravenes any of the orders or
directions of the Applellate Tribunal. as the case may be. he shall be punishable with
imprisonment for a term which may extend up to one year or with fine for every day during
which such default continues. which may cumulatively extend up to ten per cent. of the plot.
apartment or building cost, as the case may be. or with both.
Pen ul1y for
contra, en11 on
of section 4.
Penalty for
contmven11on
of other
provisions of
this Act.
Penulty for
non-
regis1ra11on
and
contravention
under
sections 9
and 10.
Penalty for
failure to
comply with
orders of
Authority by
promoter.
Penalty for
failure to
comply with
orders of
Appellate
Tribunal by
promoter.
Penalty for
failure to
comply with
orders of
Authority by
real es1a1e
agent.
Penalty for
failure to
comply w11h
orders of
Appellate
Tribunal by
real estate
agent.
Penalty for
failure to
comply with
orders of
Authority by
allonee.
Penalty for
failure to
comply with
orders of
Appellate
Tribunal by
ullonee.
SEC. 1]
60 If any promoter provides false informnlton or attntratencs thc provisions of
section 4. he shall heliable toapcnalty uhich may extend up to rub- percent ofthcestimate'd
cost of the real estate project. as determined by the Authorlty , 1,11.
61 If any promo r contravenes any other provisions of this Act. other than that
provided undersectio
liable to a penalty which may extend up to five percent. of the estimated cost of the real estate
project as determined by the Authority
.y. .
62. If any real estate agent fails to comply with or contravenes the provisions of
section 9 or section to he shall be liable to a penalty of ten thousand rupees for every day
durihg which such default continues. which may cumulative] y extend up to five per cent of
the cost of plot. apartment or buildings. as the case may be. of the real estate project. for
which the sale or purchase has been facilitated as detenntned by the Authority
. trite
63 If any promoter. who fails to comply with. or contravenes any of the orders or
directions of the Authority. he shall be liable to a penalty for every day during which such ,
default continues. which may cumulatively extend up to five per cent. of the estimated cost
of the real estate project as detennined by the Authority
64. If any promoter. who fails to comply with, or contravenes any of the orders. decisions
ordirections of the Applellate Tnnbunal. he shall be punishable with imprisonment fora ten-n
which may extend up to three years or with fine for every day during which such default
continues. which may cumulatively extend up to ten per cent. of the estimated cost of the real
estate project. or with both
65. if any real estate agent. who fails to comply with. or contravenes any of the orders
or directions of the Authority. he shall be liable to a penalty for every day during which such
default continues. which may cumulatively extend up to five per cenlt. of the estimated cost
of plot. apartment or building. as the case may be. of the real estate project. {or which the sale
or purchase has been facilitated and as determined by the Authority.
66. if any real estate agent. who fails to comply with. or contravenes any of the orders.
decisions or directions of the Appellate Tribunal. he shall be punishable with lmpnsonmcnt
(or a term which may extend up to one year or wIlh fine for every day during which such
default continues. which may cumulatively extend up to ten percent. of the estin-attedcost of
ploL apartment or building. as the case may be. of the real estate project. for which the sale
or purchase has been facilitated. or with both.
67. Il'any allottec. who fails to comply with. or contravenes any of the orders. decisions
or directions of the Authority he shall be liable to a penalty for the period during which such
default continues. which may cumulatively extend up to live per Ccnlt of the plot. apartment
or building cost. as the case may be. as determined by the Authonty.
68. If any allottee, who fails to comply with. or contravenes any of the orders or
directions of the Applellate Tribunal. as the case may be. he shall be punishable with
imprisonment for a term which may extend up to one year or wnh fine for every day during
Which such default continues. which may cumulatively extend up to ten per cent. of the plot.
apartment or building cost. as the case may be. or With both
._ THEGAZETI'E DFlNDlA EXTRAORDINARY 19'
r section 4. or the rules or regulatlons made thereunder. he shall be'. woman-lilo" ,
Fenttll) tor
epntmrenttpn
.0! union e
dPenalty tor
‘iir olher
provisions of
[h- R“
Pent-try Ibr
non-
registratton
ml
contravention
_ under
sections 9
Ind ID.
rennlty tor
[nitrite to
comply with
“[1211 or
Authority by
promoter.
Penalty for
failure to
comply wittt
orders of
Appellxle
Tribunal by
promoter.
Penalty Ibr
failure to
comply with
orders of
Airtimmy by
real esnlz
agent.
Penalty tar
failure to
comply iii-rm
orders at
Appellltle
Tribunal by
rut mute
agent.
Penalty rot
{allure to
comply with
orders at
Antttnrity by
ttttottu.
Penalty for
failure In
comply with
bidet: of
Appellate
Tribunal by
allotteet
Offences b)
companies
Compounding
of offences.
Power 10
adjudicate.
_ THE GAZETTE OF INDIA EXTRAORDI ARY fPART II-
69. (/) Where an Offence under this Act has been commmed by a company, e\'ery
person who. at the time, the offence was commilled was m charge of. or was responsible to
the compan) for the conduct of, the business or the company. as well as the compan). shall
be i:leemed to be guilty or the offence and shall be liable to be proceeded against and
punished accordingly:
·. ~
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 commined wi thout
his knowledge or that he had exercised all due diligence to prevent the commission of such
offence.
(2) otwnhstanding anything contained in sub-section (/), where an offence under
this'Act has been commiued by a company, and it is proved that the offence has been
commined wi th the consent or connivance or, or is aunbutable 10. any neglect on the pan or
an',i director, manager, secretary or other officer of the company, such director, manager,
secretary or other officer shall also be deemed to be gullty of that offence and shall be liable
to be proceeded against and punished accordingly.
Exp/a11ario11.-For the purpose of this section,-
(a) "company" means any body corporate and includes a firm, or other association
of individuals; and
(b) "director" in releation to a firm, means a partner in the firm.
70. Notwithstanding anything contained in the Code of Crimnal Procedure, 1973, if
any person is punished with imprisonment under this Act. the punishment may, either before
or after the institution of the prosecution, be compounded by the coun on such terms and
condi't1ons and on payment of such sums as may be prescribed:
Provided that the sum prescribed shall not, in any case, exceed the maximum amount of
the fine which may be imposed for the offence so compounded.
71. (/ ) For the purpose of adjudging compensation under sections 12, 14, 18 and
section 19, the Authority shall appoint in consultation with the appropriate Government one
or more judicial officer as deemed necessary, who is or has been a District Judge to be an
adjt.!dicating officer for holding an inquiry in the prescribed manner, after giving any person
concerned a reasonable opportunity of being heard:
Provided that any person whose complaint in respect of matters covered under sections
I 2, 14, ~ 8 and section 19 is pending before the Consumer Disputes Redressal Forum or the
Consumer Disputes Redressal Commission or the National Consumer Redressal Commission,
1 of 1974.
established under section 9 of the Consumer Protection Act, 1986, on or before the 68 or t 986.
commencement of this Act. he may, with the permission of such Forum or Commission, as the
case may be, withdraw the complaint pending before it and file an application before the
adjudicating officer under this Act.
(2) The application for adjudging compensation under sub-section (/), shall be dealt
with by the adjudicating officer as expeditiously as possible and dispose or the same within
a period of sixty days from the date of receipt of the application:
Provided that where any such application could not be disposed of within the said
period of sixty days, the adjudicating officer shal I record his reasons in writing for not
disposi ng of the application within that period.
(J) While holding an inquiry the adjudicating officer shall have power to summon and
enforce the attendance of any person acquainted with the facts and circumstances of the
case to give evidence or to produce any document which in the opinion of the adjudicating
officer, may be useful for or relevant to the subject matter of the inquiry and if, on such
inquiry. he is satisfied that the person has failed to comply with the provisions of any of the
sections specified in sub-section(/), he may direct to pay such compensation or interest, as
the cas~ any be, as he thinks fit in accordance with the provisions of any of those sections.
.1.
Offences hy
u- compuntes
l
n w -
n m m»- .
Compounding
' nfoffeltces.
inn to
adjudicate.
.THEGAZE'l'fE OF INDIA EXTRAORDINARY [Paxrll—
69. (I) Where an Offence under this Act has been committed by a company, ctcry
person whu. at lhl: time. the offence was committed wus in chargc of. or was rcspnmiblc in
the company for the conduct or; the business of the Company. as well is the company. shall
be deemed to hc guilt) of the offence and shall be liable to he proceeded against and
punished accordingly:
Provided that nothing contained in this subsection. shall render any such person
Iilible 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 commissmn of such
offence.
(2) Nolwrthstanding anything contained in sub-section (I), where an offence under
this‘Act has been commuted by a company, and it is proved [hill the offence has been
committed Wllh the consent or connivance of. or is attributable to. any neglect on the pan of
any director. manager. secretary or other officer of the company. such director. manager.
secretary or other officer 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 film. or other association
of individuals: Ind
(12) "director" in releation to: firm. means a partner in the firm,
70. Notwithstanding anything contained in the Code of Crimnal Procedure, 1973, if
any person is punished with imprisonment under this Act. the punishment 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 maximum amount of
the fine which may be imposed for the offence so compounded,
71. (I) For the purpose of adjudging compensation under sections l2. l4. 1! and
section l9. the Authority shall appoint in consultation with the appropriate Government one
or more judicial other as deemed necessary. who is or has been a District Judge to be an
adjudicating officer for holding an inquiry in the prescribed manner. after giving any person
concerned a reasonable opportunity of being heard:
Provided that any person whose complaint in respect of matters covered under sections
12. 14. IS and section I9 is pending before the Consumer Disputes Redressal Forum or the
ConsumerDispules Redmsal Commission orthe National Consumer Redmsal Commission.
established under section 9 of the Consumer Protection Act. 1986. on or before the
commencement of IhisAct. he may. with the permission of such Forum or Commission. as the
case may be. withdmw the complaint pending before it and file an application before the
achudicoting officer under this Act.
(2) The application for adjudging compensation under sub—section (1). shall be dealt
with by the adjudicating officer as expeditiously as possible and dispose of the same within
a period of sixty days from the date of receipt of the application:
Provided that where any such application could not be disposed of within the said
period of sixty days. the adjudtcating officer shall record his reasons in writing for not
disposing of the application within that period,
(3) While holding an inquiry the adjudicating officershall have power to summon and
enforce the attendance of any person acquainted with the facts and circumstances of the
case to give evidence or to produce any document which in the opinion of the adjudicating
officer. may be useful for or relevant to the subject matter of the inquiry and if. on such
inquiry. he is satisfied that the person has failed to comply with the provisions of any of the
sections specified in sub-section (I ), he may direct to pay such compensation or interest. as
the case any be. as he thinks fit in accordance with the provisions of any of those sections
: of I974,
65 of I936.
SEC. I] THE GAZETTE OF INDIA EXTRAORDINARY 31
72. While adjudging the quantum of compensation or interest. as the case may be,
under section 71, !he adJudicaling officer shall have due regard to the following factors,
namely:-
(a) tl)e amount of disproportionate gain or unfair advantage, wherever
quantifiable, made as a resuh of the default;
(b) the amount of loss caused as a result of the default;
(c) the repetitive nature of the default;
) .
(d) such other factors which the adjudicating officer considers necessary to the
case in furtherance of justice.
CHAPTER IX
FINANCE, ACCOUNTS, AUDITS AND REPORTS
73. The Central Government may, after due appropriation made by Parliament in this
behalf, make to the Authority grants and loans of such sums of money as that Government
may consider necessary.
74. The State Government may. after due appropriation made by Slate Legislature by
law in this behalf, make 10 Lhe Authority, grants and loans of such sums of money as·the Stale
Government may think fit for being utilised for the purposes of this Ac!.
75. (1) The appropriate Government shall constitute a fund to be called the 'Real Estate
Regulatory Fund' and there shall be credited thereto,-
(a) all Governmenl grants received by the Authority;
(b) the fees received under this Act;
(c) the interest accrued on the amounts referred to in clauses (a) 10 (b).
(2) The Fund shall be applied for mee1ing-
(a) the salaries and allowances payable to the Chairperson and other Members,
the adjudicating officer and the administrative expenses including the salaries and
allowances payable to be officers and other employees of the Authority and the Appellate
Tribunal;
(b) the other expenses of !he Authority in connection with the discharge of its
functions and for the pruposes of this Act.
(3) The Fund shall be administered by a committee of such Members oflhe Authority
as may be determined by the Chairperson.
(4) The committee appointed under sub-section (3) shall spend monies out of the Fund
for carrying oul the objects for which the Fund has been constituted.
76. (/) All sums realised. by way of penalties, imposed by the Appellate Tribunal orthe
Authority, in the Union terriroties, shall be credited to the Consolidated Fund of India.
(2) All sums realised, by way of penalties, imposed by the Applellale Tribunal or the
Authority, in a State, shall be credited to such account as the Stale Government may
specify.
Fac1ors 10 be
taken 11llo
accounl by Jhe
adjudicating
oflicer.
Grams and
loans by
Central
Govemmenl.
Gr.ints und
loans by Staie
Governmenl.
Consti1u1ion
of Fund.
Credi1ing
sums realised
by way of
penalties 10
Consolidated
Fund of India
or S1u1c
accoum.
g!
int nia‘ufnt at d spr I
ll) E. made as a result of the defutiltfé
CHAPTER lX
_ , " FINANCE. ACCOUN‘IS. Auorrs mo REPOI‘HS
Qentrah Government may. ulterdue appropriation made by Parliament' tn mis‘qcflflfl and — ’_ t En
flt .
behalf. ‘ .. the Authority grants and loans of such sums of money a that Governmen 2-:- 5|! - ‘
sslry. n1 ,_
'“"°°""d"“°.°‘t to .. yam“... :
74. The State Government rrtay. after due appropriation made by State Legislature by Grunts and
law in this behalf, make to the Authority. grants and loans ofsuch sums of money ns-the State 1:23: :3" if
Government may think fit for being utilised [orthe purposes of this Act.
75. (I) The appropriate Govemntent shall constitute a fund to be called the 'Real Blue
Regulatory Fund' and there shall be credited thereto.—
(0):" Govemrnent grants received by the Authority;
(b) the fees received under this Act:
(c) the interest accrued on the amounts reterred to in clauses in) to (b),
(2) The Fund shall be applied for meeting—
(1) the salaries and allowances payable to the Chairperson and other Members.
the adjudicat'ing officer and the administrative expenses including the salaries and
allowances payable to be officers and otheremployees of theltuthority and the Appellate
Tn'hunll:
(b) the other expenses of the Authority in connection with the dischargeof its,
functions and for the pruposes of this AcL
(3) The Fund shall be administered by a committee of such Members ofthe Authority
as may be determined by the Chairperson.
(4) The committee appointed under subsection (1) shall spend monies out of the Fund
{or can-ying out the objects for which the Fund has been constituted.
76. (IlAll sums realised. by way ofpenalties. imposed by theAppellate Tribunal orthe
Authority. in the Union terrimties. shall be credited to the Consolidated Fund of India.
(2) All sums realised. by way of penalties. imposed by the Applellate Tribunal or the
Authority. in a State. shall be credited to such account as the State Government may
specify.
Constitution
of Ftuld.
crediting
sums rulised
by way of
penalties in
Consolidated
ma oi lndiu
Ur Sllllc
lecnunL
Budget.
accounts and
audit.
Annual
report.
;.-,_
32 THE GAZETTE OF l'JDIA EXTRA OR DI 'ARY [PART II-
77. (/) The Authont) shall prepare a budget. maintain proper accounts and other
relevant records and prepare an annual statement or accounts in such form a~ ma) be
pr.escribed b) the appropriate Go\'crnment in consultation\\ ith the Comptroller and Auditor-
General of India.
(2) The accounts or the Authortty shall be audited by the Comptroller and Audnor-
General of India at such intervals as may be specified by him and any expenditure incurred in
connection with such audit shall be payable by the Authonty to the Comptroller and Auditor-
General of India.
(J) The Comptroller and Auditor-General and any person appointed by him in connecuon
with the audit of the accounts or the Authority under this Act shall have the same nghts and
privileges and authority in connection with such audit as the Comptroller and Aud1tor-
Cieneral generally has in connection with the audit of Government accounts and, in panicular
thall have the right 10 demand and production of books, accounts, connected vouchers and
other documents and papers. and to inspect any of the offices of the Authority.
(4) The accounts of the Authority, as certified by the Compnoller and Auditor-General
of India or any other person appointed by him in this behalf. together with the audit repon
thereon shall be forwarded annually to the appropriate Government by the Authority and the
appropriate Government shall cause the audit report lO be laid, as soon as may be after it is
received, before each House of Parliament or. as the case may be, before the State Legislature
or the Union territory Legislature. where it consists of two Houses, or where such legislature
consists of one House, before the House.
78. (/) The Authority shall prepare once in every year, in such form and at such time as
may be prescribed by the appropriate Govemment,-
(a) a description of all the activities of the Authority for the previous year;
(b) the annual accounts for the previous year; and
(c) the programmes of work for the coming year.
(2) A copy of the repon received under sub-section (/) shall be laid. as soon as may be
after it is received, before each House of Parliament or, as the case may be. before the State
Legislature or the Union Territory Legislature, where it consists of two Houses, or where
such legislature consists of one House, before that House.
CHAPTERX
MISCELLANEOUS
Bar of 79. No civil coun shall have jurisdiction to entertain any suit or proceeding in respect
jurisdiction. of any maner which the Authority or the adjudicating officer or the Appellate Tribunal is
empowered by or under this Act to determine and no injunction shall be granted by any court
or other authority in respect of any action taken or to be taken in pursuance of any power
conferred by or under this Act.
Cognizance of 80. (/) No court shall take cognizance of any offence punishable under this Act or the
offences. rules.or regulations made thereunder save on a complaint in writing made by the Authority or
by any officer of the Authority duly authorised by it for this purpose.
Delegation.
(2) No coun inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the
first class shall try any offence punishable under this Act.
81. 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 85, as it may deem necessary.
_J
Budgrl.
uu‘ourtls ulttl
.rutltl
Annual
report.
Bar of
jurisdiction.
Cogniunce or
offences.
Delegation.
.- U
u
THEGAZETI'E OFINDIA EXTRAORDINARY [P-\lt1|l7
77. (It Tlrc Authunty shall prepare it budget. mtrrntuvn prttpcr uccnunts and who
relevant records and prepare an annual statement rrl urcnnrrts in such Innn us may be
prescribed by the upprtrprrutc Goterrrtncnt rn cttnsultutrnn u rth thc Cttmplmllcr ulldAutlllUF
Generuloflndta.
(2) The accounts of the Authnrrty shall bc audited by the Comptroller and Auditor-
General of lndru at such intervals as may be specified by him and any expenditure incurred in
connection with such audit shall be payable by the Authonty to the Comptroller and Auditor»
General oflndia.
(J) The Comptroller and Audrtor-Gcneml and any person appointed by him In connection
with the audit ol' the accounts of the Authority under this Act shall have the same rights and
privileges and authority in connectron with such audit as the Comptroller and Audrror-
general generally has In connection with thr: audit ofGovcmment accounts and. In particular
shall have the right to demand and production of books. accounts. connected vouchers and
other documents and papers, and to inspect any of the offices of the Authority.
(4) The accounts of the Authority. as certified by the Comprtoller and Auditor-General
of India or any other person appointed by him in this behalf. together with the audit report
thereon shall be forwarded annually to the appropriate Government by the Authority and the
appropriate Government shall cause the audit report to be laid. as soon as may be after it is
received. before each House of Parliament or. as the case may be. before the State Legislature
or the Union territory Legislature. where it consists of two Houses. or where such legislature
consists of one House. before the House.
78. (I)Tl1e Authority shall prepare once in every year. in such form and at such tinte as
may be prescribed by the appropriate GovemmenL—
(a) a description of all the activities of the Authority for the previous year:
(17) the annual accounts for the previous year. and
(c) the programmes of work for the coming year.
(2) Acopy of the repon received under sub-section (I) shall be laid. as soon as may be
merit is received. before each House of Parliament or. as the case may be. before the State
legislature or the Union Territory Legislature. where it consists of two Houses. or where
such legislature consists of one House. before that House.
CHAPTER X
M rscmaneous
79. No civil court shall have Jurisdiction to entertain any suitor proceeding in respect
of any matter which the Authority or the adjudicating officer or the Appellate Tribunal is
empowered by or under thisAct to determine and no injunction shall be granted by any court
or other authority in respect of any action taken or to be taken in pursuance of any power
conferred by or under this Act.
80. (I) No coun shall take cognilance of any offence punishable under this Act or the
mles or regulations made thereunder save on a complaint in writing made by the Authority or
by any officer of the Authority duly authorised by it for this purpose.
(2) No court inferior to that of a Metropolitan Magistrate ora Judicial Magistrate of the
first class shall try any offence punishable under this Act.
81. 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 85. as it may deem necessary.
.(i
I.
h
SEC. I] THE GAZETTE OF INDI A EXTRAORDINARY 33
~
82. (]) Ir. at any ti me, the appropriate Government is of the opinion,-
(a) that. on account or circumstances beyond the control of the Authori ty, 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 wi th any direction
given by the appropriate Government under this Act or in the discharge or the functions
or performance or the duties imposed on it by or under the provisions or this Act and
as a resull of such default the financial position of the Autholity or the administration
_of the Authority has suffered; or
(c) that circumstances exist which render it necessary in the public interest so to
do.
the appropriate 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 President or the Governor, as the case may be, may direct to exercise powers
and discharge functions under this Act:
Provided that before issuing any such notification, the appropriate Government shall
give a reasonable opportunity to the Authority to make 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 (/) superseding the
Authority,-
(a) the Chairperson and other Members shall, as from the date of supersession.
vacate their offices as such;
(b) all the powers, functions and duties which may, by or under the provisions
of this Act, be exercised or discharged by or on behalf of the Authority shall, until the
Authority is reconstitued under sub-section (3), be exercised and discharged by the
person or persons referred to in sub-section (/); and
(c) all prope11ies owned or controlled by the Authority shall, until the Authority
is reconstituted under sub-section (3), vest in the appropriate Government.
(3) On or before the expiration of the period of supersession specified in the notification
issued under sub-section (1), the appropriate 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 appropriate 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 each House of Parliament or. as the case may be,
before the State Legislature, or the Union Territory Legislature, as the case may be. where it
consists of two Houses. or where such legislature consists of one House, before that House.
83. (1) Without prejudice to the foregoing provisions of this Act, the Authority shall,
in exercise of its powers and in performance of its functions under this Act, be bound by such
directions on questions of policy. as the appropriate 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 appropriate Government and the Authority as to
whether a question is or is not a question of policy, the decision of the appropriate Government
thereon shall be final.
Power of
appropriate
Governme111
10 supersede
Au1hori1y.
Powers of
appropriate
Government
to issue
directions 10
Authority and
obtain reports
and returns.
ad. 1‘. ~
Star. I] THEGAZE'ITEOFINDIAEXTRAORDINARY
m
w
82. t Ii It'. at any time. the appropriate Government is of the opinion.—
trti that. on account of circumstances beyond the control of the Authoniy, ii is
unable to discharge the functlons or perform the duties imposed on it by or under the
provisions of this Act; or "
,. ...t;'.,...;. . .
(b) that the Authority has persistently defaulted in complying with any direction
given by the appmpnrite Government under thisAci or in the discharge or the f uncttons
or performance of the duties imposed on it by or under the provisions ofihis Act and
as a result of such default thc financial position ofthe Authority or the administration
of the Authority has suffered: or
I
. ' tc) that circumstances exist which render it necessary in the public interest so to
do.
» the appropriate 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 President or the Governor, as the case may be. may direct to exercise powers
and discharge functions under this Act:
. 4 .i Provided that before issuing any such notification. the appropriate Government shall
give a reasonable opportunity to the Authority to make 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;
(b) all the powers. functions and duties which may. by or under the provisions
of this Act. be exercised or discharged by or on behalf of the Authority shall. until the
Authority is reconstitued under sub-section (3). be exercised and discharged by the
person or persons referred to in subsection (I): and
(c) all properties owned or controlled by the Authority shall. until the Authority
is reconstituted under sub—section (3). vest in the appropriate Government.
(3) On or before the expiration of the period of supersession specified in the notification
issued under sub-section (1). the appropriate 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 appropriate Government shall cause a copy of the notification issued under
sub-section (1) and a full report ot‘any action taken under this section and the circumstances
leading to such action to be laid before each House of Parliament or. as the case may be.
before the State Legislature, or the Union Territory Legislature. as the case may be. where it
consists of two Houses. or where such legislature consists of one House. before that House.
83. (It Without prejudice to the foregoing pmvtsions of this Act. the Authority shall.
in exercise of its powers and in performance ofiis functions under this Act. be bound by such
directions on questions of policy. as the appropriate Govemment may give in writing to it
from Iimetotime:
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 appropriate Government and the Authority as to
whethera question is or is not a question of policy. the decision of the appropriate Government
thereon shall be final.
PM or at
uppmpn ute
Got etttment
ID supersede
Aul hortty
Powers of
uppmpnute
Government
to issue
directions ip
Authority and
obtain reports
and returns
• C
34 THE GAZETTE OF I ' DIA EXTRAORDINARY [PART II -
(3) The Au1hor11y shall furnish Lo the appropriate Government such returns or other
information with respecL to its ac1ivi11e~ as the appropnate Government may. from time 10
time. require.
Po"er of 84. (/} The appropriate Government shall. "ithin a period of six months of the
appropriate -_commencemenL of this Act, by notification, make rules for carrying ou1 the provisions of this
Government Act.
10 make
rules. (2) In panicular, and without prejudice to the generality of the foregoing power. such
rules may provide for all or any of the following mane rs, namely:-
.•
(a) information and documents for applica1ion to Authority for registration under
clause (111) of sub-secLion (2) of section 4;
(b) the form and manner of making application and fee and documents to be
accompanied wi th such application as under sub-section (2) of section 9:
(c) the period, manner and conditions under which the registration is to be
granted under sub-section (J) of section 9:
(d) the validity of the period of registration and the manner and fee for renewal
under sub-section (6) of section 9;
(e) the maintenance and preservation of books of account, records and documents
under clause (b) of section IO;
(j) the discharge of other functions by the real estate agent under clause (e) of
section 10;
(g) the rate of interest payable under section 12;
(h) the form and particulars of agreement for sale under sub-section (2) of
section 13;
(I) the rate of interest payable under clause (b) of sub-section (J) of section 18;
(j) the rate of interest payable under sub-section (4) of section 19;
(k) the rate of interest payable under sub-section (7) of section 19;
(/) the manner of selection of Chairperson and Members of Authority under
section 22;
(111) the salaries and allowances payable to, and the other terms and conditions of
service of, the Chairperson and other Members of the Authoriry under sub-section(/)
of section 24;
(11) the administrative powers of the Chairpersons under section 25;
(o) the salaries and allowances payable 10. and the other terms and conditions of
service of, the officers and other employees of the Authority under sub-section (2) of
section 28; ·
(p) the details to be published on the website as under clause (b) and under
dause (d) of section 34;
(q) the additional functions which may be performed by the Authority under
clause (iv) of sub-section (2) of section 35;
(r) the manner of recovery of interest, penalty and compensation under
sub-section (/) of section 40;
(s) the manner of implementation of the order, direction or decisions of the
adjudicating officer, the Authority or the Appellate Tribunal under sub-section (2) of
secrion 40;
'
..
34 u THEGAZE'ITEOFINDIA EXTRAORDINARY [Paar ll—
. - [3) The Authonty shall furnish to the appropriate Government such returns or other
information With respect to its activities as the appmpnate Government may from time to
_ J timer-equine.
Power or " 84. (I) The appropriate Gotcmntent shall. within a period of SIX months or the
appmprtntg _commenccrnentorthisAct.by notification make rules lorcan'ying out the provisions or this
(2) In panicular. and without prejudice to the generality of the foregoing power. such
crules may provide for all or any unite following matters. namely:—
(u) information and documents for application toAuthority for registration under
: , ; clause (to) of sub-section (2) or section 4;
(b) the tom and manner of making application and fee and documents to be
a ' accompanied with such application as under sub-section (2) of section 9:
(c) the period. manner and conditions under which the registration Is to be
gamed under sub-section (3) of section 9:
(d) the validily of the period of registration and the manner and fee for renewal
under subsection (6) of section 9:
(e) the maintenance and preservation of books of account. records and documents
, ”My. underclause (b) of section I0:
(I) the discharge of other functions by the real estate agent under clause (e) of
x section I0;
(5) the tat: of interest payable under section l2;
(It) the form and particulars of agreement for sale under sub-section (2) of
section l3:
(i) the tale of interest payable under clause (b) of sub-section (I) of section I8;
(I) the rate of interest payable under subsection (4) of section I9:
(It) the tale of interest payable under sub-section (7) of section I9:
(I) the manner of selection of Churperson and Members of Authority under
section 22:
(In) the salaries and allowances payable to. and Ill: other terms and conditions of
servtce of. the Chairperson and other Members of the Authority under sub—section (I)
of section 24:
(n) the administrative powers of the Chairpersons under section 25;
(a) the salaries and allowances payable to, and the other terms and conditions of
service of. the officers and other employees of the Authority under sub-section (2) of
section 28;
(p) the details to be publist on the website as under clause (b) and under
clause («1) of section 34:
(q) the additional functions which may be performed by the Authority under
clause (iv) o! sub-section (2) of section 35;
(r) the manner of recovery of interest. penalty and compensation under
‘ sub—section (I) of section 40;
(s) the manner of implementation of the order, direction or decisions of the
adjudicating oither. the Authority or the Appellate Tribunal under sub—section (2) ol
section 40:
qt
-_,,...,
SEC. I l THE GAZETTE OF I DIA EXTRAORDI ARY 35
(1) recommendations recehed from the Central Advisory Council under
sub-section (2) of section 42;
(11) the form and manner and fee for filling or appeal under sub-section (2) of
section 44;
(P) the manner or selection of Members of the Tribunal under sub-section (J) or
section 46;
(w) the salaries and allowances payable to, and the other terms and conditions of
service of, the Chairperson and other Members of the Appellate Tribunal under
•, sub-section (/) of section 48;
(x) the procedure for inquiry of the charges against the Chairperson or Judicial
Member of the Tribunal under sub-section (4 ) of section 49;
(y) the salaries and allowances payable to, and the other terms and conditions of
service of, the officers and employees of the Appel late Tribunal under sub-section (J)
of section 5 1;
(z) any other powers of the Tribunal under clause (Ii) of sub-section ( 4) of
section 53;
(r.a) the powers of the Chairperson of the Appellate Tribunal under section 54;
(zb) the terms and conditions and the payment of such sum for compounding of
the offences under section 70;
(zc) the manner of inquiry under sub-section (/) of section 71;
(ul) 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 (/) of section 77;
(ze) the form in which and time at which the Authority shall prepare an annual
report under sub-section (1) of section 78;
(ef) any other matter which is to be, or may be, prescribed, or in respect of which
provision is to be made, by rules.
85. (/) The Authority shall, within a period of three months of its establishment, by
notification, make regulations, 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 fol lowing maners, namely:-
(a) the form and manner of making application and fee payable herewith under
sub-section (/) of section 4;
(b) the form of application and the fees for extension of registration under
section 6;
(c) such other information and documents required under clause (/) of
sub-section (/) of section 11;
(d) display of sanctioned plans, layout plans along with specifications, approved
by the competent authority, for display under clause (a) of sub-section (J) of
section 11;
(e) preparation and maintenance of other details under sub-section (6) of
section I I;
(J) time, places and the procedure in regard to transaction of business at the
meetings of the Authority under sub-seCLion (/) of section 29;
Power 10
make
regulations.
9w
SE(. ]] THEGAZETTEOFINDIAEXTRAORDINARY 35
(1) recommendations received from the Central Adusor) Council under
sub-section (2) of section 2&2:
(it) the form and manner and fee for filling of appeal under sub-section (2) of
section 44; i: t '
”Ki“ '
(V) the manner of selection of Members of the Tribunal under suhrsectiun (3) of
section 46: ' '
(w) the salaries and allowances payable to. and the other terms and conditions of
service of. the Chairperson and other Members of the Appellate Tribunal under
i sub-section (I) of section 48:
(x) the procedure for inquiry of the charges against the Chairperson or Judicial
Member of the Tribunal under sub-section (4) of section 49;
(v) the salaries and allowances payable to. and the other terms and conditions of
service of, the officers and employees of the Appellate Tribunal under subsection (3)
of section 5 I;
c) any other powers of the Tribunal under clause (Ir) ol' sub—section (4) of
section 53:
(a?) the powers of the Chairperson of the Appellate Tribunal under section 5-1:
(212) the terms and conditions and the payment of such sum for compounding of
the offences under section 70:
(Zr) the manner of inquiry under sub-section (1) of section 71;
(2d) the form to be specified in which the Authoniy shall prepare a budget.
maintain proper accounts and other relevant records and prepare an annual statement
of accounts under sub<secrion (I) of section 77;
(a) the form in which and time at which the Authority shall prepare an annual
report under sub—section (1) of section 78;
(d) any other matter which is to be. or may be. prescribed. or in respect of which
provision is to be made. by mles.
85. (I) The Authority shall, within a period of three months of its establishment. by
notification, make regulations, consistent with this Act and the rules made thereunder to
carry out the purposes of this Acti
(2) in particulars and without prejudice to the generality of the foregoing power. such
regulations may provide for all or any otthe t’ol Iowrng matters. namely—-
(a) the form and mannerof making appltcfltton and fee payable herewith under
sub-section (I) of section 4:
(b) the form of application and the fees for extension of registration under
section 6;
(c) such other information and documents required under clause (f) of
subsection (I ) of section ll:
(4) display of sanctioned plans. layout plans along with specifications, approved
by the competent authority, for display under clause (a) of sub-section (3) of
section II:
(e) preparation and maintenance of other details under sub-section (6) of
section ll:
(I) time. places and the procedure in regard to transaction of business at the
meetings of the Authority under sub-section (I) of section 29;
rower to
make
regulations.
Laying of
rules.
Members.
etc .. to be
public
servants.
Application
of other luws
not barred.
Act to have
overriding
effect.
Protection
of action
taken in
good faith.
Power to
remove
difficulties.
• • •. C'~
,:
. . . ,
- THE GAZETTE OF I DIA EXTRAORDI 1ARY [ PART II-
Cg) the fonn. manner and fee~ for Ii ling a complaint under suh-sec1ion (2) ol
section 3 1;
(/,) standard fees 10 be levied on the promoter, the allouees or the real estate
agent under clause (e) of secuon 34;
(i) any other mailer which is required 10 be. or may be, speci fied by regulation or in
res.peel of which provision is LO be made by regulations.
86. ()) Every rule made by the Central Government, every regulation made by the
Authority under the Union terrio1ry of Delhi and the Union territories without Legislature
and every notification issued by the Central Government under this Act shall be laid, as soon
as may be after it is made, before each House of Parliament, while it is in session, for a total
period of thirty days which may be comprised in one session or in two or more successive
;es~ions, and if, before the expiry of the session immediately following the session or the
successive sessions aforesaid. both Houses agree in making any modification in the rule of
rezylation or in the notification, as the case may be. or both Houses agree that the rule or
regulation or the noli fication should not be made, the rule or regulation or notification, as the
case may be, shall thereafter have effect only in such modified fonn or be ofno effect, as the
case may be; so, however, that any such modification or annulment shall be without
prejudice 10 the validity of anything previously done under 1ha1 rule or regulation or
notification, as the case may be.
(2) Every rule made by a State Government or the Union territory Government, as the
case may be, every regulation made by the Authority under the State Government or the
Union territory Government of Puducherry, as the case may be, and every notification issued
by the State Government or the Union territory Government of Puducherry, as the case may
be, under this Act, shall be laid as soon as may be. after it is made, before the State
Legislature, or the Union territory Legislature, as the case may be, where it consists of two
Houses, or where such legislature consists of one House, before that House.
87. The Chairperson, Members and other officers and employees of the Authority, and
the Appellate Tribunal and the adjudicating officer shall be deemed 10 be public servants
within the meaning of section 21 of the Indian Penal Code. 45 of 1860.
,.88. The provisions of this Act shall be in addition to, and not in derogation of. the
provisions of any other law for the time being in force.
89. The provisions of this Act shall have effect, notwithstanding anything inconsis-
tent therewith contained in any other law for the time being in force.
90. No suit, prosecution or other legal proceedings shall lie against the appropriate
Government or the Authority or any officer of the appropriate Government or any member,
officer or other employees of the Authority for anything which is in good faith done or
intended 10 be done under this Act or the rules or regulations made thereunder.
-91. (I) If any difficulty arises in giving effect to the provisions of this Act, the Central
Government may, by order, published in the Official Gazette, make such provisions not
inconsis!ent with the provisions of this Act as may appear to be necessary for removing the
difficulty:
Provided 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 under this section shall be laid. as soon as may be after it is made.
before each House of Parliament.
./
Members.
(to. to be
public
lervlnls.
Application
or other rm
not barred.
Act to have
overriding
eitett.
Protection
or action
rniten in
good faith.
Power to
remove
difficulties.
THEGAZE‘l—fE OF INDIA EXTRAORDINARY lParrr Il—
lg) the limit. trimmer and lees for filing it complaint under subsection (2)01
section Jl;
(It) standard tees to be levied on the promoter. the allottees or the real estate
agent under cliiusc (cl of section 34:
(i) any other matter which is required to be, or may be. specified by regulation or in
respect of which provision is to be made by regulations. ‘
86. (I) Every rule made by the Central Government. every regulation made by the
Authority under the Union terrtoiry of Delhi and the Union territories without Legislature
and every notification issued by the Central Government under this Act shall be laid. as soon
as may be after it is made. before each House of Parliament. while it is in session. (or a total
period of thirty days which may be comprised in one session or in two or more successive
sessions. and if. before the expiry of the session immediately following the session or the
successive sessions aforesaid. both Houses agree in making any modification in the rule of
regulation or in the notification. as the case may be. or both Houses agree that the rule or
regulation or the notification should not be made. the rule or regulation or notification, as the
case may be. shall thereafier 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.
(2) Every rule made by a State Government or the Union territory Government, as the
case may be. every regulation made by the Authority under the State Government or the
Union temtory Government of Puducherry. as the case may be. and every notification issued
by the State Government or the Union territory Government of Puducherry. as the case may
be. tinder this Act. shall be laid as soon as may be. after it is made. before the State
Legishtture. orthe Union territory Legislature. as the case may be. where it consists of two
Houses. or where such legislature consists of one House. before that House.
87. The Chairperson. Members and other officers and employees ofthe Authority. and
the Appellate Tribunal and the adjudicating officer shall be deemed to be public servants
within the meaning of section 2| of the Indian Penal Code
‘88. The provisions of this Act shall be in addition to. and not in derogation of. the
provisions oi any other law for the time being in force.
89. The provisions of this Act shall have effect. notwithstanding anything inconsis-
tent therewith contained in any other law for the time being in force.
90. No suit. prosecution or other legal proceedings shall lie against the appropriate
Government or the Authority or any other of the appropriate Government or any member.
officer or other employees of the Authority tor anything which is in good faith done or
intended to be done under this Act or the niles or regulations made thereunder.
91. (I) If any difliculty arises in giving effect to the provisions of this Act. the Central
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:
Provided that no order shall be made under this section alter the expiry of two years
from the date of the commencement of this Act.
(2) Every order made under this section shall be laid. as soon as may be after it is made.
before each House of Parliament.
45 of IBM].
”U
•
Maharashtra
Act No. II of
1014.
SEC. I) THE GAZETTE OF INDIA EXTRAORDI A RY 37
92. The M aharashtra Housing (Regulation and Development) Act. 2012 is hereby
repealed.
f,._ I
!..tt
' .
DR. REETA VASISHTA,
Addi1io11al Secy. 10 1he Gow. of India.
PRINTED BY THE GENERAL MANAGER. GOVERNMENT OF INDIA PRESS. MINTO ROAD. NEW DELHI
AND PUBLISHED BY THE CONTROLLER OF PUBLICATIONS. DELHl-2016.
GMGIPMRND-5324Gl(S3)- 26-03·2016.
Repeal.
.H ' \ SEC. 1] THEGAZETTEOFINDIAEXTRAORDINARY 37
, V I . MH'I-fl-ISII‘N 92. The Maharashtra Housing (Regulnflon and Development) An, 2012 Is hereby Repul
AcI No. II or mpcalcd.
2014.
. 1 v ~ '3 g DR.REETAVASISH'I‘A.
‘ Addilianal Stry. m me Gal/1.0] India.
PRINTED BY THE GENERAL MANAGER. GOVERNMENT or INDIA PRESS MINT!) ROAD. NEW DELHI
AND PUBLISHED av THE CONTROLLER 0F PUBLICATIONS. DELHI—20m
GMGIPMRND—Kfiwllssf—ZS‘OS—ED‘S.