Section 5(1) in Maharashtra Housing (Regulation And Development) Act, 2012
(1)No promoter shall start any transaction including sale or marketing for sale of flats in a new project or phase of such project without displaying such flats on the website-of the Housing Regulatory Authority:Provided that, for projects that are ongoing on the date of commencement of this section and where the occupation certificate is still to be obtained, the promoter shall make application to the Housing Regulatory Authority for registration of its project within such period as may be prescribed.
