Section 4(2) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(2)Every promoter shall,(a)specify in writing the date by which, construction of the apartment is to be completed subject to force majeure clause and intimation sent to such purchaser;(b)declare the penalty for delay in completion of the building and also penalty in the event of non-payment of instalment by the purchaser;(c)declare the conditions for cancellation or withdrawal of allotment and the extent of compensation either way in the event of violations of any of the conditions.(d)give the intending purchaser, on payment of photocopying charges, true copies of the documents referred to in this section.
