Section 8 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995
8. Particulars to be incorporated in, and the documents (or copies) to be attached to, the deed of agreement under section 7 of the Act.
The following particulars shall be incorporated in, and documents (or copies) shall be attached to, the deed of agreement between the promoter and the purchaser:(i)particulars of land (e.g. location, measurement, ownership, promoter's interest in land, encumbrances, if any);(ii)location of the flat sufficient for identification;(iii)total covered area, carpet area, height, description with measurement of each room, bath and verandah, constructional particulars (e.g., morter, mosaic, colour, etc.) and other necessary details;(iv)particulars of electrical and sanitary arrangements;(v)particulars of items of common use (i.e., stairs, lift, garden, playground, recreation hall, caretaker' S room, pump, central air-conditioning, parking space, and fire fighting arrangement);(vi)total price payable for the flat;(vii)(a)amount of advance to be paid,(b)dates and amount of each instalment for payment of such advance,(c)particulars of interest payable in default of any instalment of such advance, and(d)provision for refund of the amount advanced on the purchaser's refusal in writing to take the flat;(vii)date and particulars of payment of the balance amount of price;(ix)particulars of site plan and building plan duly approved by the appropriate authority;(x)particulars of permission for construction under section 3 of the Act;(xv)proposed date of execution of the conveyance of the flat by the promoter to the purchaser;(xii)proposed date of making over of possession of the flat by the promoter.
