Section 19(6) in Kerala Real Estate (Regulation and Development) Act, 2015
(6)Every allottee, who has entered into an agreement of sale to take a plot or building, as the case may be, under section 13, shall be responsible to make necessary payments in the manner and within the time as specified in the said agreement and shall pay at the proper time and place, the proportionate share of the registration charges, taxes payable, water and electricity charges, maintainance charges, ground rent and other charges, if any, in accordance with such agreement.
