Section 16 in The Punjab Apartment Ownership Act, 1995
16. Registration of conveyance deed of apartment.
(1)Every instrument under section 9, every sub-lease and every document transferring management of common areas and facilities to an association under section 12, every conveyance deed of apartment and every endorsement thereon and every hire- purchase agreement relating to an apartment and a set of floor plans for every building of apartments under section 14, shall be deemed to be documents which are compulsorily registerable under the Registration Act, 1908 (Central Act No. 16 of 1908) and shall be registered with the registering officer accordingly, and the words and expressions used in this section but not defined in this Act, shall have the meanings respectively assigned to them in that Act.(2)The promoter shall file in the appropriate registration office with the first conveyance deed of apartment in respect of every building, set of all floor plans of the building, showing the layout, location, numbers and dimensions of apartments, and bearing the verified statement of an Architect certifying that it is an accurate copy of the plans of the building as filed with and approved by the local authority within the jurisdiction of which the building is located.(3)In all registration offices, a book called "Register of conveyance deeds of apartments under the Punjab Apartment Ownership Act, 1995" and an index relating thereto shall be kept in such form and shall contain such particulars as may be prescribed.(4)Whenever any endorsement on a convenyance deed of apartment is registered, the concerned registering officer shall forward a certified copy thereof to the competent authority to enable that authority to make necessary entries in the certified copy of the concerned conveyance deed of apartment filed with it under sub-section (3) of section 14.(5)A person acquiring an apartment shall be deemed to have notice of the contents of the conveyance deed of apartment and the endorsement if any, thereon as from the date of its registration under this section.Chapter - IVAssociation and Regulation of its Affairs
