55.2The builder shall enter into agreement with the apartment owners' Association/Society at the time of handing over of the apartment/premises. This agreement shall contain the terms of maintenance of common amenities which will include all the conveyances contained in the deed of sale to the owners of the flats. The maintenance period will be minimum of one year from the date of such agreement. The copy of the agreement shall be submitted to the authorities also before getting the occupancy certificate.
