Section 14 in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
14. Functions of a Real Estate Agent.
- Every registered Real Estate Agent shall -(1)not facilitate the sale or purchase of any plot, Apartment or building as the case may be, in the real estate Project or part of it, being sold by the promoter in any planning area which is not registered with the Regulatory Authority;(2)maintain and preserve such books of account, records and documents in accordance with the provisions of the Income tax Act, 1961(Central Act No.43 of 1961) and also as prescribed by regulations of the Regulatory Authority;(3)not involve himself in any unfair trade practices, namely:-(a)the practice of making any statement, whether orally or in writing or by visible representation which-(i)falsely represents that services or amenities are of a particular standard or grade;(ii)represents that the Promoter or himself has approval or affiliation which such Promoter or himself does not have;(iii)makes a false or misleading representation concerning the services which the Promoter does not have;(b)permitting the publication of any advertisement whether in any newspaper or other media of services that are not intended to be offered by the Promoter;(4)facilitate the possession of all the information and documents, as the allottee is entitled to, at the time of booking of any plot, apartment or building or as the case may be;(5)maintain the register of Allottees in Form - R and the statement indicating person wise receipts and disbursement in respect of sums accepted as advance from the Allottees and the statement indicating purpose wise receipts in respect of sums accepted as advance or commission and shall be in Form - S respectively;(6)discharge such other functions as prescribed by the regulations of the Regulatory Authority.Chapter-IV Details to be Published on the Website of the Authority
