Section 195(1) in Rajasthan Municipalities Act, 2009
(1)It shall be responsibility of the builder or the developer together with the owners of the units of the complex, to set up a resident's association, as soon as the complex is ready for occupancy, for the maintenance of the complex. The other responsibilities of the builder shall be(i)to disclose the details of common facilities, including parking spaces for owner:, and residents, at the time of applying for permission for construction;(ii)to constitute a corpus fund for maintenance of the complex and handover the same to the association, as soon as it becomes operational ;(iii)to hand over security, common facilities provided in the building and their maintenance to the association, as soon as it becomes operational; and(iv)to hand over the following documents to the association:(a)copy of approved building plan and the letter granting permission for the construction of the complex;(b)copies of warranty documents for lift, water supply equipment, generator or any other important equipment installed in the building;(c)copy of agreement, if any, with the owner of the land; and(d)designs of sewerage and water supply installed in the building.
