Section 16 in Kerala Real Estate (Regulation and Development) Act, 2015
16. Creation of Mortgage or Charge.
(1)No promoter shall after he executes an agreement for sale of any plot or building, mortgage or create a charge on such plot or building without the written previous consent of the person who has entered into such -an agreement with him.(2)Notwithstanding anything contained in sub-section (1) a mortgage or charge can be made or created by an allottee for the purpose of obtaining finance for the payment of the amount due to the promoter.
