Section 5(1) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(1)On receipt of the application under sub-section (1) of section 4, the Authority shall within a period of thirty days,-(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 details 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 opportunity of being heard in the matter.
