Section 4 in The Punjab Apartment Ownership Rules, 1995
4. Undertaking to be filed by the person acquiring an apartment.
- A person acquiring an apartment from any apartment owner by way of gift, exchange, purchase or otherwise or taking lease of an apartment from an apartment owner, shall within ninety days of such transfer file an undertaking in Form 'A' with the Competent Authority to comply with the covenants, conditions and restrictions subject to which such apartment is owned by the apartment owner. [Sections 9(b) and 38(2)(b).]
