Section 29(1) in Maharashtra Housing (Regulation And Development) Act, 2012
(1)The Housing Regulatory Authority shall perform the following functions, namely:-(i)to ensure compliance of the obligations cast upon the promoters and the allottees under this Act and the rules made thereunder;(ii)to cause an inquiry to be made into compliance of its orders or directions made in exercise of its powers under this Act;(iii)to levy fees and other charges at such rates and in respect of such services as may be determined by regulations;(iv)to report matter to the appropriate authority, for taking action against the promoter or an allottee for commission of any offence under any law for the time being in force;(v)to host and maintain a website of records of all projects within its jurisdiction as database, with all the details as set out herein for displaying under this Act;(vi)to take measures under section 33;(vii)to perform such other functions related to Housing Sector as may be entrusted to the Housing Regulatory Authority by the State Government, as may be necessary;(viii)to make recommendations, notwithstanding anything contained in the Maharashtra Regional and Town Planning Act, 1966, either suo moto or on a request from the State Government in matters in the existing Development Control Regulations relating to changes in Floor Space Index and any other related matters, as may be prescribed:Provided that, the Housing Regulatory Authority shall forward its recommendations within a period of sixty days from the date on which the Government has sought the recommendations:Provided further that, the Housing Regulatory Authority may request the State Government to furnish such information or documents as may be necessary for the purpose of making recommendations under this sub-section and the Government shall supply such information within a period of seven days from receipt of such request:Provided also that, if the State Government having considered the recommendation of the Housing Regulatory Authority comes to a prima facie conclusion that such recommendation cannot be accepted or needs modifications, it shall refer the recommendation back to the Housing Regulatory Authority for its reconsideration, and the Authority may, within fifteen days from the date of receipt of such reference, forward to the State Government its recommendation after considering the reference made by the Government. After receipt of further recommendation, if any, the State Government shall take a final decision.
