Section 292A(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Any person who--(a)as a colonizer intends to undertake the establishment of a colony or colonies in the area of Municipal Corporation for the purpose of dividing the land into plots, with or without developing the area, transfers or agrees to transfer gradually or at a time, to person desirous of settling down on those plots by constructing residential or non-residential or composite accommodation; or(b)as a builder constructs or causes to be constructed on any land in a municipal area, whether held by him or any other person, independent buildings or a single building with apartments; or converts or causes to be converted an existing building or any part of such building into apartments, for the purpose of transfer by sale or otherwise all or some of them to persons other than members of his family and includes his assignees shall apply to the Commissioner for the grant of a Registration Certificate.Exemption. - Chhattisgarh Housing Board, Urban Development Authorities constituted under Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam 1973 (No. 23 of 1973) and other bodies created by the Government of Chhattisgarh shall be exempted from the requirement of obtaining Registration Certificate.
