Section 28 in Punjab Apartment and Property Regulation Rules, 1995
28. Returns.
(1)The promoter shall furnish to the competent authority six monthly return in Form APR XXI, showing the amount received from the allottees of apartments and plot holders during that period, and amount spent on construction of apartments and on the development of plots, and the balance amount deposited in a bank for development works in the colony or for construction of apartment or for apartments constructed and sold, plots developed and sold and apartments under construction and colonies under development.(2)The estate agent shall furnish annual return to the competent authority in Form APR XXII within a period of three months of the close of Financial Year indicating the names and addresses of the sellers and purchasers of the plots and apartments and dates of execution of conveyance deeds. [Sections 30 and 45(2)(t).]
