Section 13 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995
13. Insurance.
As soon as the building is constructed, the promoter shall insure the building along with the land with any general insurance company and obtain an insurance policy covering the liability of any loss or death that may be caused due to defect of land and construction of the building and submit a copy of such policy to the concerned authorised officer.Form A[See rule 3(1)]Application form by the Promoter for registration under section 3 of the West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Act, 1993[West Bengal Act No. 20 of 1993]From:Address:ToThe Authorised Officer,........................Sir,I/We being the sole proprietor/promoter intend to construct a block/building containing...........................................flats for the purpose of transfer by sale, gift or otherwise do hereby apply for registration of my name/our names under sub-section (1) of section 3 of the West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Act, 1993.
