Section 11(1) in Real Estate (Regulation And Development) Act, 2016
(1)The promoter shall, upon receiving his Login Id and password under clause (a) of sub-section (1) or under sub-section (2) of section 5, as the case may be, create his web page on the website of the Authority and enter all details of the proposed project as provided under sub-section (2) of section 4, in all the fields as provided, for public viewing, including--(a)details of the registration granted by the Authority;(b)quarterly up-to-date the list of number and types of apartments or plots, as the case may be, booked;(c)quarterly up-to-date the list of number of garages booked;(d)quarterly up-to-date the list of approvals taken and the approvals which are pending subsequent to commencement certificate;(e)quarterly up-to-date status of the project; and(f)such other information and documents as may be specified by the regulations made by the Authority.
