Section 18(1) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(1)After obtaining occupation certificate for the building and within three months of one third of the apartments being allotted sold or otherwise transferred the promoter shall make an application to the Competent Authority for the registration of association, with the persons who have taken apartments as members. If the promoter fails to make such application, the apartment purchasers can make such application. There shall be an association, with the apartment owners as its members for the administration of the affairs in relation to the apartments and the property and for management, maintenance and upkeep of the property, the common areas and facilities and common services :Provided that in respect of an apartment meant for sale but not yet sold, the promoter shall be an associated member of the association and when such apartment is later allotted, sold or otherwise transferred the allottee shall become a member of the association and the promoter shall cease to be associate member of the association in respect of such apartment :Provided further that formulation of the association shall be without prejudice to the liability of the promoter for breach of any municipal regulation regarding sanction of building plans and the obtaining of completion and occupation certificates.
