Section 11 in Kerala Real Estate (Regulation and Development) Act, 2015
11. Obligations of promoter.
(1)The promoter shall, upon receiving his Login ID and password under clause (a) of sub-section (1) of section 4 or under sub-section (2) of section 4, as the case may be, create his web page on the website of the Authority and enter all details of the proposed project as provided under sub-section (2) of section 4, in all fields as provided, including,-(a)details of the registration granted by the Authority;(b)quarterly up-to-date list of number and types of buildings or plots, as the case may be, booked;(c)quarterly up-to-date status of the project; and(d)such other information and documents, as may be specified, by the regulations made by the Authority.(e)if any agent is engaged by the promoter the details including the registration of the said agent.(2)The advertisement or prospectus issued or published by the promoter shall mention prominently the website address of the Authority, wherein all details of the registered project have been entered and include the registration number obtained from the Authority and such other matters incidental thereto.(3)The promoter upon entering into an agreement of sale with the allottee, shall be responsible to make available to the allottee, the following information, namely:-(a)site and layout plans along with specifications, approved by the competent authority, by display at the site or such other place, as may be specified, by the regulations made by the Authority;(b)the stage-wise time schedule of the project, including making available provisions for water, sanitation and electricity.(4)The promoter shall,-(a)be responsible to obtain occupancy certificate from the relevant competent authority as per the laws for the time being in force and to make it available to the allottees individually or to the association;(b)be responsible for providing and maintaining the essential services, as may be specified in the agreements, on reasonable charges, till the taking over of the maintenance of the project by the association;(c)take steps for the formation of an association of the allottees and to register it within such time as may be prescribed.(5)The promoter may cancel the allotment only in terms of the agreement of sale:Provided that the allottee may approach the Authority for relief, if he is aggrieved by such cancellation and such cancellation is not in accordance with the terms of the agreement of sale, unilaterally and without any sufficient cause.(6)The promoter shall prepare and maintain all such other details, as may be specified, from time to time, by regulations made by the Authority and shall be subjected to inspection.
