Section 3(4) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(4)The name of a promoter shall not be registered if(a)he is of unsound mind and stands so declared by a competent authority; or(b)he is an undischarged insolvent; or(c)he, being a discharged insolvent has not obtained from the court having jurisdiction a certificate that his insolvency was caused by misfortune without any misconduct on his part; or(d)he has been convicted of an offence of criminal breach of trust; or(e)he is otherwise incompetent to make any contract under any law for the time being in force; or(f)the certificate of registration granted to him previously for construction of any other building was cancelled under section 4 of this Act.
