Section 4(2) in Kerala Real Estate (Regulation and Development) Act, 2015
(2)If the Authority fails to grant the registration or reject the application, as the case may be, as provided under sub-section (1), the project shall be deemed to have been registered, and the Authority shall within five days after the expiry to the said fifteen days, provide a registration number and a Login ID and password to the promoter for accessing the website of the Authority and to create his web page and to enter therein the details of the proposed project.
