Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(d) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016

(d)the promoter shall upload the following updates on the webpage for the project, within fifteen days from the expiry of each quarter, namely:-
(i)list of number and types of apartments or plots, booked;
(A)status of construction of each building with photographs;
(B)status of construction of each floor with photographs;
(C)status of construction of internal infrastructure and common areas with photographs.
(iv)status of approvals,-
(A)approvals received;
(B)approvals applied and expected date of receipt;
(C)approvals to be applied and date planned for application;
(D)modifications, amendment or revisions, if any, issued by the competent authority with regard to any sanctioned plans, layout plans, specifications, license, permit or approval for the project;
(ii)list of number of garages booked;
(iii)status of the project,-