Section 4(6) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(6)After obtaining the completion certificate as provided in sub-section (5) and handing over physical possession of the apartments to the allottees, it shall be the responsibility of the promoter to hand over the possession of the common areas and facilities and also the originals of the plans and documents to the Association of apartment owners formed and registered under subsection (2) of Section 14.[Provided that handing over of physical possession of the common areas and facilities under this sub-section shall be completed within a period of one year from the date of issue of completion certificate or the date by which sixty percent of the apartments have been handed over to the owners, whichever is earlier, subject to the condition that the promoter shall be responsible for the sale and transfer of the balance apartments.] [Substituted by Act No. 30 of 2016, dated 19.9.2016]
