Section 11 in Rajasthan Real Estate (Regulation and Development) Rules, 2017
11. Grant of Registration to the real estate agent.
(1)Upon the registration of a real estate agent as per section 9 read with rule 10, the Authority shall issue a registration certificate with a registration number in Form-I to the real estate agent.(2)In case of rejection of the application as per section 9 the Authority shall inform in Form-J to the applicant.(3)The registration granted under this rule shall be valid for a period of five years.
