Section 3(4) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
(4)The declaration to be submitted under clause (l) of sub-section (2) of section 4, shall be in Form 'B', which shall include a declaration stating that the promoter shall not discriminate against any allottee at the time of allotment of any apartment, plot or building, as the case may be.
