Section 6(4) in Kerala Real Estate (Regulation and Development) Act, 2015
(4)Upon the revocation of the registration, the Authority,- .(a)shall debar the promoter from accessing its website_ in relation to that project and specify his name and details including his full address in the list of defaulters on its website;(b)may recommend to the competent authority to facilitate the balance of the development works to be carried out in accordance with the provisions of section 7 in a time bound manner;(c)may, to protect the interest of prospective buyers or in the public interest, issue such directions as it may deem necessary.
