Section 3(ix) in The Bihar Apartment Ownership Rules, 2004
(ix)Where, the declaration is accepted, by the appellate Authority, the competent Authority shall on receiving of the records from the Appellate Authority and after making an endorsement on the body of the declaration paper, forthwith return the declaration together with its enclosures to the declarant or the declarants, as the case may be, and shall thereupon, get the declaration registered under the Registration Act, 1908 in the office of Registrar having jurisdiction.
