Section 12 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995
12. Period within which a conveyance is to be executed under section 11.
In the absence of any agreement fixing the last date for conveying the right, title and interest in the land and building between the promoter and the purchaser, the promoter shall convey his right, title and interest in the land and building and execute all relevant documents therefor and also deliver all documents of title relating to the property, which may be in his possession or power, within three months from the date of registration of the organisation of persons taking flats as a cooperative society.
