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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(e) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016

(e)the details of approvals, permissions, clearances, legal documents,-
(i)approvals-
(A)authenticated copy of the license or land use permission, building sanction plan and the commencement certificate from the competent authority obtained in accordance with the laws applicable for the project, and where the project is proposed to be developed in phases, an authenticated copy of the license or land use permission, building sanction plan and the commencement certificate for each of such phases;
(B)authenticated copy of the site plan or site map showing the location of the project land along with names of revenue estates, survey numbers, cadastral numbers, khasra numbers and area of each parcels of the project land;
(C)authenticated copy of the layout plan of the project or the phase thereof, and also the layout plan of the whole project as sanctioned by the competent authority and other specifications of the project;
(D)floor plans for each tower and block including clubhouse, amenities and common areas;
(E)any other permission, approval, or license that may be required under applicable law including fire no-objection certificate, permission from water and sewerage department etc.;
(F)authenticated copy of occupancy certificate and completion certificate including its application.
(ii)legal documents-
(A)the details including the proforma of the application form, allotment letter, agreement for sale and the conveyance deed;
(B)authenticated copy of the legal title deed reflecting the title of the promoter to the land on which development of project is proposed along with legally valid documents for chain of title with authentication of such title;
(C)land title search report from an advocate having experience of at least ten years;
(D)details of encumbrances on the land on which development of project is proposed including details of any rights, title, interest, dues, litigation and name of any party in or over such land or non encumbrance certificate through an advocate having experience of at least ten years from the revenue authority not below the rank of tehshildar, as the case may be;
(E)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, 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;
(F)details of mortgage or charge, if any, created on the land and the project;