Section 19 in Kerala Real Estate (Regulation and Development) Act, 2015
19. Rights and duties of allottees.
(1)The allottee shall be entitled to obtain the information relating to site and layout plans along with the specifications, approved by the competent authority and such other information as provided in this Act or the rules and regulations made thereunder or the agreement signed with the promoter:(2)The allottee shall be entitled to know the stage-wise time schedule of completion of the project, including the provisions for water, sanitation and electricity.(3)The allottee shall be entitled to claim the possession of plot or building, as the case may be, as per the declaration given by the promoter under sub-clause (iii) of clause (i) of sub-section (3) of section 3.(4)The allottee shall be entitled to claim the refund of amount paid, from the promoter, if the promoter fails to comply or is unable to give possession of the plot or building, as the case may be, in accordance with the terms of the agreement or due to discontinuance of his business as a developer on account of suspension or revocation of his registration under the provisions of this Act or the rules and regulations made thereunder.(5)The allottee shall be entitled to have the necessary documents and plans, including that of common areas, while handing over the physical possession of the plot or building, as the case may be, to the allottee by the promoter.(6)Every allottee, who has entered into an agreement of sale to take a plot or building, as the case may be, under section 13, shall be responsible to make necessary payments in the manner and within the time as specified in the said agreement and shall pay at the proper time and place, the proportionate share of the registration charges, taxes payable, water and electricity charges, maintainance charges, ground rent and other charges, if any, in accordance with such agreement.(7)The allottee shall be liable to pay interest at the rate as may be prescribed, for any delay in payment towards any amount or charges to be paid under sub-section (6).(8)The obligations of the allottee under sub-section (6) and the liability towards interest under sub-section (7) may be reduced as per the consent deed between the promoter and such allottee.(9)Every allottee after taking possession of the plot or building, as the case may be, shall participate towards the formation of an association.
