Section 11 in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
11. Application for registration by the real estate agent.
(1)Every real estate agent required to register under sub-section (2) of section 9 of the Act shall make an application in writing to the Authority in Form 'G' along with the following documents, namely:-(a)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, societies, partnership, companies, etc.);(b)particulars of registration including the bye-laws, or memorandum of association and articles of association, etc. as the case may be;(c)photograph of the real estate agent if he is an individual and the photograph of the partners, directors, etc., in case of other entities;(d)authenticated copy of the PAN Card;(e)authenticated copy of the address proof of the place of residence and business; and(f)such other information and documents, as may be specified by the Authority in regulations.(2)The real estate agent shall pay a registration fee at the time of application for registration by way of a demand draft drawn on any scheduled bank for a sum of rupees twenty-five thousand in case of the applicant being an individual; or a sum of rupees fifty thousand in case of the applicant being anyone other than an individual.
