Section 14(4) in The Punjab Apartment Ownership Act, 1995
(4)Whenever any transfer of an apartment is made by the owner thereof, whether by sale, lease, mortgage, exchange, gift or otherwise, the transferor shall deliver to the transferee the certified copy of the conveyance deed of apartment delivered to him under sub-section (3), after making an endorsement thereon as to the name, address and other particulars of the transferee, to enable the transferee to get such endorsement registered in accordance with the provisions of section 16.
