Section 31(2) in Kerala Real Estate (Regulation and Development) Act, 2015
(2)The Authority shall, inter alia, have the following functions, namely:-(a)to render advice to the Government in matters relating to the development of real estate sector;(b)to publish and maintain a website of records of all real estate projects for which registration has been given, with such details as may be prescribed, including information provided in the application for which registration has been granted;(c)to maintain a database, on its website, and enter the names of promoters as defaulters including the project details, registration for which has been revoked or have been penalised under this Act, with reasons therefor, for access to the general public;(d)to maintain a database, on its website, and enter the names of real estate agents who have applied and registered under this Act, with such details, as may be prescribed, including those whose registration has been rejected or revoked;(e)to fix through regulations for each areas under its jurisdiction the standard fees, to be levied on the allottees by the promoter or the association, as the case may be;(f)to ensure compliance of the obligations cast upon the promoters, the allottees and the real estate agents under this Act and the rules and regulations made thereunder;(g)to ensure compliance of the regulations or orders or directions made in exercise of its powers under this Act;(h)to perform such other functions as may be entrusted to the Authority by the Government and necessary to carry out the provisions of this Act.
