Section 85 in Real Estate (Regulation And Development) Act, 2016
85. Power to make regulations
(1)The Authority shall, within a period of three months of its establishment, by notification, make regulations, consistent with this Act and the rules made thereunder to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:--(a)the form and manner of making application and fee payable herewith under sub-section (1) of section 4;(b)the form of application and the fees for extension of registration under section 6;(c)such other information and documents required under clause (f) of sub-section (1) of section 11;(d)display of sanctioned plans, layout plans along with specifications, approved by the competent authority, for display under clause (a) of sub-section (3) of section 11;(e)preparation and maintenance of other details under sub-section (6) of section 11;(f)time, places and the procedure in regard to transaction of business at the meetings of the Authority under sub-section (1) of section 29;(g)the form, manner and fees for filing a complaint under sub-section (2) of section 31;(h)standard fees to be levied on the promoter, the allottees or the real estate agent under clause (e) of section 34;(i)any other matter which is required to be, or may be, specified by regulation or in respect of which provision is to be made by regulations.
