Section 13(5) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
(5)The Competent Authority shall, on such conviction of a promoter under this Act, subject to the orders of the appellate court, if any, or after the 'expiry of the appeal period, forward the name of the convicted promoter to the local authorities under his jurisdiction, with a direction that such promoter shall not be granted permission under the' relevant law for undertaking any construction of flats during the period of such disqualification, specifically mentioning such period.
