Section 10 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
10. Functions of real estate agents.
- Every real estate agent registered under section 9 shall,-(a)not facilitate the sale or purchase of any plot, apartment or building, as the case may be, in a real estate project or part of it, being sold by the promoter in any planning area, which is not registered with the Authority ;(b)maintain and preserve such books of account, records and documents as may be prescribed ;(c)not involve himself in any unfair trade practices, namely:-(i)the practice of making any statement, whether orally or in writing or by visible representation which-(A)falsely represents that the services are of a particular standard or grade ;(B)represents that the promoter or himself has approval or affiliation which such promoter or himself does not have ;(C)makes a false or misleading representation concerning the services ;(ii)permitting the publication of any advertisement whether in any newspaper or otherwise of services that are not intended to be offered.(d)facilitate the possession of all the information and documents, as the allottee, is entitled to, at the time of booking of any Plot, apartment or building, as the case may be ;(e)discharge such other functions as may be prescribed.
