Section 3(2) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(2)Every such application shall be accompanied by a statement containing the following particulars and documentary evidences where necessary(a)detailed description of land with site plan;(b)the nature of the [ xxx ] [Omitted by Act 35 of 2002. w.e.f. 01.09.2003.] title to the land (copy of title deed to be annexed);(c)details of the agreement between the owner of the land and the promoter authorising the latter to undertake the construction of building (copy of [ xxx ] [Omitted by Act 35 of 2002. w.e.f. 01.09.2003.] agreement to be annexed);(d)the nature of encumbrances on the land, including the right, title, interest or claim of any other person in or over such land;(e)the total covered floor area, the number of flats proposed to be constructed, the approximate size of each flat and the facilities including common facilities likely to be made available to the purchasers by the promoter;(f)sanctioned plan for the construction of building under any law for the time being in force or, where the plan is not sanctioned at the time of making the application under sub-section (1), an undertaking by the applicant to the effect that the plan will be submitted by him as soon as it is sanctioned:Provided that the name of the applicant shall not be registered, and the applicant shall not be granted permission to construct the building, under sub-section (5) until the sanctioned plan is submitted;(g)detailed specifications of the construction of building as approved by any competent authority under any law for the time being in force;(h)the estimated expenditure for the construction of building and the source from which the expenditure shall be financed;(i)details of financial agreement made with any bank or other financial institution, and of legal safeguards taken, if any, for the construction of building, or the transfer of building by sale, gift or otherwise;(j)details of advance payment or deposit to be taken by the promoter from the purchaser:Provided that no advance payment or deposit shall be taken by any promoter before his name is registered under sub-section (5);(k)the period within which or the date on which the possession of flats is proposed to be made over to the purchasers;(l)copies of agreements entered into or proposed to be entered into with the purchasers;(m)the name of architect or engineer or any other person authorised to submit plan under any law for the time being in force, or the name of firm or company competent to submit plan, who has prepared the plan and the estimates of the proposed construction of building together with address;(n)the name and address of the contractor or contractors proposed to be engaged for the construction of building:Provided that if and when there is any change of contractor proposed to be engaged or actually engaged before or after the commencement of the construction of any building, as the case may be, the promoter shall forthwith inform the authorised officer of the name and address of such contractor;(o)such other particulars as may be prescribed.
