Section 4 in Kerala Real Estate (Regulation and Development) Act, 2015
4. Grant of registration.
(1)On receipt of the application under sub-section (2) of section 3, the Authority shall within a period of fifteen 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 within a specified period in the matter.(2)If the Authority fails to grant the registration or reject the application, as the case may be, as provided under sub-section (1), the project shall be deemed to have been registered, and the Authority shall within five days after the expiry to the said fifteen days, provide a registration number and a Login ID and password to the promoter for accessing the website of the Authority and to create his web page and to enter therein the details of the proposed project.(3)The registration granted under this section shall be valid for a period declared by the promoter under sub-clause (c) or clause (i) of sub-section (3) of section 3 for completion of the project or phase thereof, as the case may be.(4)The Authority may, from time to time, engage independent observers to assist the Authority for verifying and reporting the factual accuracy of the information furnished by the promoter on such terms and conditions as may be prescribed.
