Section 7(4) in Real Estate (Regulation And Development) Act, 2016
(4)The Authority, upon the revocation of the registration,--(a)shall debar the promoter from accessing its website in relation to that project and specify his name in the list of defaulters and display his photograph on its website and also inform the other Real Estate Regulatory Authority in other States and Union territories about such revocation or registration;(b)shall facilitate the remaining development works to be carried out in accordance with the provisions of section 8;(c)shall direct the bank holding the project back account, specified under sub-clause (D) of clause (I) of sub-section (2) of section 4, to freeze the account, and thereafter take such further necessary actions, including consequent de-freezing of the said account, towards facilitating the remaining development works in accordance with the provisions of section 8;(d)may, to protect the interest of allottees or in the public interest, issue such directions as it may deem necessary.
