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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(b) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(b)Details of the real estate project including the following:
(i)Compliance and registration:
(A)authenticated copy of the approvals and commencement certificate from the competent authority as provided under clause (c) of sub-section (2) of section 4;
(B)the sanctioned plan, layout plan and specifications of the project or the phase thereof, and the whole project as sanctioned by the competent authority as provided under clause (d) of sub-section (2) of section 4;
(C)details of the registration granted by the Authority.
(ii)Apartment and garage/parking related details:
(A)Details of the number, type and carpet area of apartments for sale in the project as provided under clause (h) of subsection (2) of section 4;
(B)Details of the number and areas of garage/parking for sale in the project as provided under clause (i) of sub-section (2) of section 4;
(C)Details of the number of open parking areas available in the real estate project.
(iii)Registered Agents: Names and addresses of real estate agents as provided under clause (j) of sub-section (2) of section 4.
(iv)Consultants: Details, including name and addresses, of contractors, architect and structural engineers and other persons concerned with the development of the real estate project as provided under clause (k) of sub-section (2) of section 4, such as:-
(A)Name and address of the firm
(B)Names of promoters
(C)Year of establishment
(D)License Number and the validity of the license as issued by the Competent Authority
(E)Names and profile of key projects completed
(v)Location: the location details of the project, with clear demarcation of land dedicated for the project along with its boundaries including the latitude and longitude of the end points of the project as provided under clause (f) of subsection (2) of section 4.
(vi)Development Plan:
(A)The plan of development works to be executed in the proposed project and the proposed facilities to be provided thereof including firefighting facilities, drinking water facilities, emergency evacuation services, use of renewable energy etc. as provided under clause (e) of sub-section (2) of section 4;
(B)Amenities: a detailed note explaining the salient features of the proposed project including access to the project, design for electric supply including street lighting, water supply arrangements and site for disposal and treatment of storm and sullage water, any other facilities and amenities or public health services proposed to be provided in the project;
(C)Gantt Charts and Project schedule: the plan of development works to be executed in the project and the details of the proposed facilities to be provided thereof.