Section 15(1)(d) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

(d)The promoter shall upload the following updates on the webpage for the project, within seven days from the expiry of each quarter:

(i)List of number and types of apartments or plots, as the case may be booked;

(A)Status of construction of each building with photographs;

(B)Status of construction of each floor with photographs;

(C)Status of construction of internal infrastructure and common areas with photographs.

(iv)Status of approvals:

(A)Approval received;

(B)Approvals applied and expected date of receipt;

(C)Approvals to be applied and date planned for application;

(D)Modifications, amendment or revisions, if any, issued by the competent authority with regard to any license, permit or approval for the project.

(ii)List of number of garages/parking areas booked;

(iii)Status of the project:

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