Section 9 in The Punjab State Real Estate (Regulation and Development) Rules, 2017
9. Application for registration by the real estate agent.
(1)Every real estate agent required to register as per sub-section (2) of section 9 shall make an application for registration in writing to the Authority as per Form 'G' along with the following documents, namely:-(a)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, society, partnership, company etc.);(b)particulars of registration including the bye-laws, memorandum of association, articles of association etc., as the case may be;(c)name, address, contact details and photograph of the real estate agent, if he is an individual and the names, addresses, contact details and photographs of the partners, directors etc. in case of other entities;(d)authenticated copy of the PAN card of the real estate agent;(e)authenticated copy of the address proof of the place of business; and(f)such other information and documents, as may be specified by regulations.(2)The real estate agent shall pay a registration fee at the time of application for registration or renewal fee, as the case may be, by way of a demand draft or a bankers cheque drawn on any scheduled bank, for a sum as per Schedule-1.
