Section 14(1) in Bihar Real Estate (Regulation and Development) Rules, 2017
(1)The real estate agent shall provide assistance to enable the allottee and promoter to exercise their respective rights and fulfill their respective obligations at the time of booking and sale of any plot, apartment or building, as the case may be and not involve himself in any unfair trade practices, namely:-(i)making any statement, whether orally or in writing or by visible representation which-(A)falsely or knowingly represents that services or amenities are of a particular standard or grade;(B)represents that the Promoter or himself has approval or affiliation which such promoter or himself does not have;(C)makes a false or misleading representation concerning the services which the promoter does not have;(ii)publishing any advertisement whether in any newspaper or other media, of services that are not intended to be offered by the promoter;
