Section 15(1) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(1)For the purpose of clause (b) of section 34, the regulatory authority shall ensure that the following information shall be made available on its website in respect of each project registered:(a)Details of the promoter including the following:(i)Developer or Group Profile:(A)a brief detail of his enterprise including its name, registered address, type of enterprise (proprietorship, limited liability partnership, society, partnership, company, competent authority) and the particulars of registration and in case of a newly incorporated or registered entity, brief details of the of the parent entity including its name, registered address, type of enterprise (proprietorship, societies, limited liability partnership, partnership, companies, competent authority);(B)background of promoter-educational qualification, work experience and in case of a newly incorporated or registered entity work experience of the parent entity.(ii)Track record of the promoter:(A)number of years of experience of the promoter or parent entity in real estate construction in the State;(B)number of years of experience of the promoter or parent entity in real estate construction in other states or union territories;(C)number of completed projects and area constructed till date;(D)number of ongoing projects and proposed area to be constructed;(E)details and profile of ongoing and completed projects for the last 5 years as provided under clause (b) of subsection (2) of section 4.(iii)Litigations: Details of past or ongoing litigations in relation to the real estate project.(iv)Website:(A)web link to the developer or group website;(B)web link to the project website.(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.(c)Finances of the promoter:(i)authenticated copy of the PAN card of the promoter(ii)audited balance sheet of the promoter for the preceding financial year and income tax returns of the promoter for three preceding financial years and in case of a newly incorporated or registered entity annual returns of the last (3) financial years of the parent entity.(d)The promoter shall upload the following updates on the webpage for the project, within seven days from the expiry of each quarter:(i)List of number and types of apartments or plots, as the case may be booked;(A)Status of construction of each building with photographs;(B)Status of construction of each floor with photographs;(C)Status of construction of internal infrastructure and common areas with photographs.(iv)Status of approvals:(A)Approval received;(B)Approvals applied and expected date of receipt;(C)Approvals to be applied and date planned for application;(D)Modifications, amendment or revisions, if any, issued by the competent authority with regard to any license, permit or approval for the project.(ii)List of number of garages/parking areas booked;(iii)Status of the project:(e)Downloads:(i)Approvals:(A)No Objection certificates
