Section 14 in Bihar Real Estate (Regulation and Development) Rules, 2017
14. Other functions of a real estate agent.
(1)The real estate agent shall provide assistance to enable the allottee and promoter to exercise their respective rights and fulfill their respective obligations at the time of booking and sale of any plot, apartment or building, as the case may be and not involve himself in any unfair trade practices, namely:-(i)making any statement, whether orally or in writing or by visible representation which-(A)falsely or knowingly represents that services or amenities are of a particular standard or grade;(B)represents that the Promoter or himself has approval or affiliation which such promoter or himself does not have;(C)makes a false or misleading representation concerning the services which the promoter does not have;(ii)publishing any advertisement whether in any newspaper or other media, of services that are not intended to be offered by the promoter;(2)Facilitate the possession of all the information and documents, as the allottee, is entitled to, at the time of booking of any plot, apartment or building or as the case may be and discharge such other functions as prescribed by the regulations of the Authority.
