Section 6 in The Gujarat Ownership Flats Act, 1973
6. Responsibilities for payment of outgoings till property is transferred.
- A promoter shall, while he is in possession, and where he collects from persons who have taken over flats or are to take over flats sums for the payment of outgoings even thereafter, pay all outgoings (including ground rent, municipal or other local taxes, taxes on income, water charges, electricity charges, revenue assessment, interest on any mortgage or other encumbrances, if any), until he transfers the property to the persons taking over the fiats, or to the organisation of any such persons.
