Section 3(1) in Rajasthan Real Estate (Regulation and Development) Rules, 2017
(1)The promoter shall furnish the following additional information and documents, along with those specified under the section 4, for registration of the real estate project with the Authority namely:-(a)authenticated copy of the PAN card of the promoter;(b)audited balance sheet of the promoter for the preceding financial year;(c)the number of parking areas in each type of parking such as open, basement, stilt, mechanical, parking etc. available in the said real estate project;(d)copy of the legal title deed reflecting the title of the promoter to the land on which the real estate project is proposed to be developed along with legally valid documents for chain of title with authentication of such title;(e)the details of encumbrances on the land on which development is proposed including any rights, title, interest or name of any party in or over such land along with details;(f)where the promoter is not the owner of the land on which development is proposed details of the consent of the owner of the land along with a copy of the collaboration agreement, development agreement, joint development agreement or any other agreement, as the case may be, duly executed, entered into between the promoter and such owner and copies of title and other documents reflecting the title of such owner on the land proposed to be developed; and(g)such other information and documents, as may be specified by the regulations.
