Section 23 in Punjab Apartment and Property Regulation Rules, 1995
23. Certificate or registration.
(1)An application for registration as promoter or as an estate agent, shall respectively, be made in Form APR X and Form XI, and shall be accompanied by a fee of five thousand rupees in the case of a promoter and two thousand and five hundred rupees in the case of an estate agent in the form of a demand draft drawn on a Scheduled Bank in favour of the competent authority.(2)The certificate of registration shall be issued by the competent authority in the case of a promoter in Form APR XII and in the case of an estate agent in Form APR XIII. [Sections 21(2) and 45(2)(e).]
