Section 4(1) in Maharashtra Housing (Regulation And Development) Act, 2012
(1)Every promoter of the project shall make an application, in the prescribed form, to the Housing Regulatory Authority for registration of the project and for displaying the project on the website of the Housing Regulatory Authority, along with such fees not exceeding fifty thousand rupees as may be prescribed:Provided that, no such registration and displaying of the project or phase of such project shall be required,-(i)when the area of the land proposed to be developed into a project or phase of such project does not exceed two hundred fifty square metres;(ii)when the total number of flats proposed to be developed into a project inclusive of all phases is less than five;(iii)where the promoter has received occupation certificate from the concerned local authority in respect of development of such flats or the building in such project or phase of the project prior to coming into force of this section;(iv)where the project is a renovation, repair, reconstruction or redevelopment project which does not involve fresh or new allotment of flats or marketing for sale of flats.Explanation- For the purposes of this Act,-(i)where any project is proposed to be marketed and sold in phases, then every such phase shall be considered as an independent project;(ii)if a single purchaser of all the flats in a project duly registered by the Housing Regulatory Authority intends to dispose of such flats, by sale or otherwise, then, such single purchaser shall also be required to register and display the project under the provisions of this Act.
