Section 9 in Punjab Apartment and Property Regulation Rules, 1995
9. Additional information to be supplied by the promoter.
- The promoter alongwith the information specified under sub-section (3) of section 4, shall also disclose the information regarding the following matters in the advertisement or prospectus to be issued under sub-section (1) of section 4, namely :-(a)the earnest money to be deposited;(b)the mode of payment;(c)the mode of allotment;(d)the interest to be charged;(e)the general specifications to be used;(f)the common areas and facilities to be provided;(g)the infrastructure to be provided; and(h)the likely date by which the possession shall be handed over. [Sections 4(2) and 45(2)(b).]
