Section 3(v) in The Bihar Apartment Ownership Rules, 2004
(v)In case of accepting the declaration, the competent Authority shall make an endorsement on the declaration, testifying to the fact of acceptance of the declaration and put his signature with date & seal. Thereafter, the Competent Authority, in accordance with Clause (c) of sub-section (2) of section 15 shall return the declaration paper along with enclosures to the declarant or all the declarants, as the case may be. Such declarant or declarants, as the case may be, shall present the declaration within 15 days from the date of return under Registration Act, 1908 to the office of Registrar having the jurisdiction for Registration.
