Section 14(3) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(3)In a case, where an association of the apartments owners of a building has not been formed, on the intended date of execution of a deed of apartment in favour of prospective apartment owner, it shall be obligatory for a prospective apartment owner to become member of the association within a period of 4 weeks on receipt of a written intimation about the formation of such association.
