Section 4(3) in The Bihar Apartment Ownership Rules, 2004
(3)When on receipt of such instrument, the competent authority, after following the procedure prescribed in clause (a) of sub-section (2) of Section 15 of the Act, records an order under clause (b) of sub-section (2) of Section 15 of the Act accepting the instrument and in terms of clause (c) of sub-section (2) of Section 15 of the Act, return the instrument along with its enclosures to such owner/owners with endorsement on the body of the instrument, the owner/owners shall get the accepted instruments (as above) duly registered under the provisions of sub-clause (ix) of clause (c) of Rule 3.
