Section 28(2) in Punjab Apartment and Property Regulation Rules, 1995
(2)The estate agent shall furnish annual return to the competent authority in Form APR XXII within a period of three months of the close of Financial Year indicating the names and addresses of the sellers and purchasers of the plots and apartments and dates of execution of conveyance deeds. [Sections 30 and 45(2)(t).]
