Section 13(6) in Kerala Apartment Ownership Act, 1983
(6)It shall be the duty of every Secretary or Managing Committee to sent to the Sub Registrar of the area in which the property containing the apartment is situate, or if there is no Sub Registrar for the area, to the Registrar of the District in which such property is situate, a certified copy of the declaration and deed of apartment made in respect of every apartment contained in the building forming part of the property together with a memorandum containing such particulars as may be prescribed.
