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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(b) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016

(b)details of the real estate project including the following, namely:-
(i)advertisement and prospectus issued in regard to the project;
(A)authenticated copy of the approvals and commencement certificate received from the competent authority as provided under clause (c) of sub-section (2) of section 4;
(B)the sanctioned plan, layout plan and specifications of the project or the phase thereof, and the whole project as sanctioned by the competent authority as provided under clause (d) of subsection (2) of section 4;
(C)details of the registration granted by the Authority under the Act;
(iii)apartment, plot and garage related details,-
(A)details of the number, type and carpet area of apartments for sale in the project along with the area of the exclusive balcony or verandah areas and the exclusive open terrace areas with the apartment, if any, or details of the number, type and area of plots for sale in the project or both, as the case may be;
(B)details of the number and area of garage for sale in the project;
(C)details of the number of open parking areas and covered parking areas available in the real estate project;
(iv)registered Agents,- names and addresses of real estate agents for the project.
(v)consultants,- Details, including name and addresses, of contractors, architect, structural engineers and other persons concerned with the development of the real estate project such as-
(A)name and address of the person;
(B)names of promoters;
(C)year of establishment;
(D)names and profile of key projects completed;
(vi)location. - the details of the location of the project, with clear demarcation of land dedicated for the project along with its boundaries including the latitude and longitude of the end points of the project;
(vii)development Plan,-
(A)the plan of development works to be executed in the proposed project and the proposed facilities to be provided thereof including fire fighting facilities, drinking water facilities, emergency evacuation services, use of renewable energy etc.;
(B)amenities. - a detailed note explaining the salient features of the proposed project including access to the project, design for electric supply including street lighting, water supply arrangements and site for disposal and treatment of storm and sullage water, and any other facilities and amenities or public health services proposed to be provided in the project;
(C)gantt charts or milestone charts and project schedule:- the plan of development works to be executed in the project and the details of the proposed facilities to be provided thereof and the timelines to achieve the same;
(D)the stage wise time schedule of completion of the project, including the provisions for civic infrastructure like water, sanitation and electricity etc.
(ii)compliance and registration,-