Section 3 in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
3. Information and documents to be furnished by the promoter for registration of project.
(1)The promoter shall furnish the following additional information and documents, along with those specified under the Act, for registration of the real estate project with the Authority, namely:-(a)authenticated copy of the PAN card of the promoter;(b)audited balance sheet of the promoter firm/company for the preceding financial year;(c)copy of the legal title deed reflecting the title of the promoter to the land on which development is proposed to be developed along with legally valid documents with authentication of such title, if such land is owned by another person;(d)the details of encumbrances on the land on which development is proposed including any rights, title, interest or name of any party in or over such land along with details;(e)where the promoter is not the owner of the land on which development is proposed, the details of the consent of the owner of the land along with a copy of collaboration agreement, development agreement, joint development agreement or any other agreement, as the case may be, entered into between the promoter and such owner and copies of title and other documents reflecting the title of such owner on the land proposed to be developed;(f)latitude and longitude details of the project site to monitor the progress of the work by the Authority;(g)copies of the approved plan and approval letter along with the No objection Certificates submitted while obtaining planning permission and building licence;(h)parking spaces(s) as shown in the approved plan of the said real estate project;(i)detailed design and drawing for Structural Stability, Electrical Wiring, plumbing, Sewage Treatment Plants, etc.;(j)such other information and documents, as may be specified by the Authority in its regulations.(2)The application referred to in sub-section (1) of section 4 of the Act, shall be made in writing in Form 'A', which shall be submitted in triplicate, until the application procedure is made web based as provided under sub-section (3) of section 4 of the Act.(3)The promoter shall pay a registration fee at the time of application for registration for a sum calculated at the rate as specified by the Authority, from time to time. The registration fee shall not be levied for the Tamil Nadu Slum Clearance Board developed projects, Affordable Housing projects of the Tamil Nadu Housing Board and Housing projects executed by the Tamil Nadu Police Housing Corporation.(4)The declaration to be submitted under clause (l) of sub-section (2) of section 4 of the Act, shall be in Form 'B', which shall include a declaration stating that the promoter shall not discriminate against any allottee at the time of allotment of any apartment, plot or building, as the case may be.(5)In case the promoter applies for withdrawal of application for registration of the project before the expiry of the period of thirty days provided under sub-section (1) of section 5 of the Act, registration fee as specified in the regulations made by the Authority shall be retained as processing fee by the Authority and the remaining amount shall be refunded to the promoter within thirty days from the date of such withdrawal.
