Section 36(3) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
(3)The annual report shall, after adoption at a meeting of the Authority and signed by the Chairperson and Members and authenticated by affixing the common seal of the Authority, with requisite number of copies thereof, be submitted to the appropriate Government within a period of one hundred and eighty days immediately following the close of the year for which it has been prepared.Form 'A'[See rule 3(2)]Application for Registration of ProjectToThe Real Estate Regulatory Authority (Name of Place)________________________________________Sir,[I/We] hereby apply for the grant of registration of [my/our] project to be set up at _________ Tehsil __________ District _________ National Capital Territory of Delhi.
