Section 15(7) in The Punjab Apartment Ownership Act, 1995
(7)After making such enquiry as may be necessary and satisfying itself that the occupation certificate has been obtained from the authority required to do so under any law and that the applicant has done what he is required to do under the agreement, the competent authority shall issue a certificate to the registering officer that it is a fit case for enforcing registration and direct the applicant to present the conveyance deed of apartment, the endorsement on the conveyance deed of apartment or the sub-lease, as the case may be, though not executed by the other party, for unilateral execution of registration.
