Section 11(4) in Kerala Real Estate (Regulation and Development) Act, 2015
(4)The promoter shall,-(a)be responsible to obtain occupancy certificate from the relevant competent authority as per the laws for the time being in force and to make it available to the allottees individually or to the association;(b)be responsible for providing and maintaining the essential services, as may be specified in the agreements, on reasonable charges, till the taking over of the maintenance of the project by the association;(c)take steps for the formation of an association of the allottees and to register it within such time as may be prescribed.
