Section 3(1) in Kerala Real Estate (Regulation and Development) Act, 2015
(1)No promoter shall book, sell or offer for sale, or invite persons to purchase in any manner any plot or building, as the case may be, in any real estate project, or part of it, without registering the real estate project with the Real Estate Regulatory Authority established under this Act:Provided that no such registration shall be required,-(a)where the area of land proposed to be developed in a real estate project does not exceed one thousand square metres;(b)where the number of building units proposed to be developed in a real estate project does not exceed twelve:Provided further that where the total carpet area of the building units proposed to be developed exceeds three thousand square metres, registration shall be required.(c)where the promoter has received all requisite approvals/ permits for the development of the real estate project prior to commencement of this Act;(d)for the purpose of renovation or repair or re-development which does not involve re-allotment and marketing of the real estate project:Provided that any promoter may register any Real Estate Project subject to the provisions of this Act before the Real Estate Authority as per this Act.Explanation. - For the purpose of this section, where the real estate project is to be developed in phases, every such phase shall be considered as an independent real estate project, and the promoter shall obtain registration under the Act for each phase separately.
