Section 10 in Rajasthan Real Estate (Regulation and Development) Rules, 2017
10. Application for Registration by the real estate agent.
(1)Every real estate agent required to register as per sub-section (2) of section 9 shall make an application in Form-H to the Authority along with the following documents, namely:-(a)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, society, partnership, company etc.);(b)particulars of registration (whether proprietorship, society, partnership, company etc.) including the bye-laws, memorandum of association, articles of association etc. as the case may be;(c)photograph of the real estate agent if it is an individual and the photograph of the partners, directors etc. in case of other entities;(d)authenticated copy of the PAN card;(e)authenticated copy of the address proof of the place of business; and(f)such other information and documents, as may be specified by regulations.(2)The real estate agent shall pay a registration fee at the time of application for registration by way of a demand draft or a bankers cheque drawn on any scheduled bank or through online mode, as the case may be, for a sum of rupees ten thousand in case of the applicant being an individual or rupees fifty thousand in case of the applicant being anyone other than an individual.
