Section 26(3) in Punjab Apartment and Property Regulation Rules, 1995
(3)The competent authority shall maintain registers in Form APR XVIII showing particulars of all cases in which licence under sub-section (3) of section 5 is granted or refused and in Form APR XIX and APR XX showing the particulars of all cases in which certificate of registration is granted or refused to promoters and estate agents respectively, under section 21. [Sections 28 and 45(2)(r).]
