Section 5(3) in West Bengal Apartment Ownership Rules, 1974
(3)When after submission of the fresh Declaration and the application for amendment, the Competent Authority, after following the procedure laid down in clause (b) of sub-section (2) of section 10A records an order under clause (a) of sub-section (2) of section 10A accepting the amendment it shall make in the manner laid down in sub-rule (3) of rule 3 an endorsement on the body of the fresh Declaration submitted along with the application for amendment and return to the declarant or all the declarant, as the case may be, that Declaration along with its enclosures in the manner laid down in sub-rule (3) of rule 3 and the declarant or all the declarant, as the case may be, shall get that Declaration duly registered in strict conformity with the provisions of sub-rule (3) of rule 3 and shall further comply with the provisions of sub-rule (4) of rule 3.
