Section 3 in Rajasthan Real Estate (Regulation and Development) Rules, 2017
3. Additional information and documents to be furnished by the promoter for registration of project.
(1)The promoter shall furnish the following additional information and documents, along with those specified under the section 4, for registration of the real estate project with the Authority namely:-(a)authenticated copy of the PAN card of the promoter;(b)audited balance sheet of the promoter for the preceding financial year;(c)the number of parking areas in each type of parking such as open, basement, stilt, mechanical, parking etc. available in the said real estate project;(d)copy of the legal title deed reflecting the title of the promoter to the land on which the real estate project is proposed to be developed along with legally valid documents for chain of title with authentication of such title;(e)the details of encumbrances on the land on which development is proposed including any rights, title, interest or name of any party in or over such land along with details;(f)where the promoter is not the owner of the land on which development is proposed details of the consent of the owner of the land along with a copy of the collaboration agreement, development agreement, joint development agreement or any other agreement, as the case may be, duly executed, entered into between the promoter and such owner and copies of title and other documents reflecting the title of such owner on the land proposed to be developed; and(g)such other information and documents, as may be specified by the regulations.(2)An application referred to in sub-section (1) of section 4 shall be made in writing in Form-A which shall be submitted in triplicate, until the application procedure is made web based as provided under sub-section (3) of section 4.(3)The promoter shall pay a registration fee at the time of application for registration by way of a demand draft, a bankers cheque drawn on any scheduled bank or through online payment mode, as the case may be, for a sum calculated at the rate of, -(a)in case of group housing projects rupees five per square meter for project where the area of land proposed to be developed does not exceed one thousand square meters or rupees ten per square meter for projects where the area of land proposed to be developed exceeds one thousand square meters but shall not be more than five lakhs rupees;(b)in case of mixed development (residential and commercial) projects rupees ten per square meter for project where the area of land proposed to be developed does not exceed one thousand square meters or rupees fifteen per square meter for projects where the area of land proposed to be developed exceeds one thousand square meters but shall not be more than ten lakhs rupees;(c)in case of commercial projects rupees twenty per square meter for projects where the area of land proposed to be developed does not exceed one thousand square meters or rupees twenty five per square meter for commercial or any other projects, where the area of land proposed to be developed exceeds one thousand square meters but shall not be more than ten lakhs rupees; and(d)in case of plotted development projects rupees five per square meter but shall not be more than two lakhs rupees;(4)The declaration to be submitted under clause (l) of sub-section (2) of section 4 shall be in Form-B which shall include a declaration stating that the promoter shall not discriminate on the basis of caste, religion, language, region, sex or marital status against any allottee at the time of allotment of any apartment, plot or building, as the case may be.(5)In case the promoter applies for withdrawal of application for registration of the project before the expiry of the period of thirty days provided under sub-section (1) of section 5, registration fee to the extent of five percent paid under sub-rule (3) above, or rupees twenty five thousand whichever is more, shall be retained as processing fee by the Authority and the remaining amount shall be refunded to the promoter within thirty days from the date of such withdrawal.
