Section 26(5) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(5)the promoter may collect amounts from the apartment owners before the formulation of the association, towards the common expenses or towards the sinking fund for replacement of fixed assets or for payment of Government or municipal taxes or stamps duty or registration fees for the deed of apartment or other conveyance. The promoter shall be liable to account for such amounts and shall within three months of the formulation of the association, transfer the surplus amount in his hands to the association or to the apartment owners, as the case may be.
