Section 10 in Andhra Pradesh 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 of the Act shall make an application in writing to the Regulatory Authority as per Form 'G' along with the following documents, namely:-(a)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, societies, partnership, companies etc.);(b)particulars of registration 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)details of projects if any for which he has acted as agent in last 5 years before the date of submission of form for registration;(e)the Agent shall disclose if there are any civil or criminal cases pending against him;(f)authenticated copy of the PAN card;(g)Income tax returns filed under the provisions of the Income tax Act, 1961(Central Act No.43 of 1961) for three financial years preceding the application or in case the applicant was exempted from filing returns under the provisions of the Income tax Act, 1961(Central Act No.43 of 1961) for any of the three year preceding the application, a declaration to such effect;(h)authenticated copy of the address proof of the place of business; and(i)such other information and documents, as may be specified by regulations.(2)The real estate agent being an individual or other than an individual shall pay a registration fee as prescribed, at the time of application for registration by way of a demand draft drawn on any scheduled bank or as may be specified by the Authority.
