Section 17 in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
17. Details to be published on the website.
(1)For the purpose of clause (b) of section 34 of the Act, the Authority shall ensure that the following information's shall be made available on its website in respect of each project registered, namely:-(a)Details of the promoter including the following:-(i)Profile of the promoter:(a)a brief detail of his enterprise including its name, registered address, type of enterprise (proprietorship, limited liability partnership, society, partnership, company, competent authority) and the particulars of registration to be provided. In case of newly incorporated or registered entity, brief details of the parent entity including its name, registered address, type of enterprise (proprietorship, societies, limited liability partnership, partnership, companies, competent authority) to be provided;(b)background of promoter- educational qualification, work experience and in case of a newly incorporated or registered entity work experience of the parent entity.(ii)Track record of the promoter:(a)number of years of experience of the promoter or parent entity in real estate construction in the State of Tamil Nadu;(b)number of years of experience of the promoter or parent entity in real estate construction in other states or union territories;(c)number of completed projects and area constructed till date;(d)number of ongoing projects and proposed area to be constructed;(e)details and profile of ongoing and completed projects for the last 5 years as provided in clause (b) of sub-section (2) of section 4 of the Act.(iii)Litigation's: Details of litigation's on the land;(iv)Website:(a)web link to the developer or group website;(b)web link to the project website.(b)Details of the real estate project including the following:(i)Compliance and registration:(A)authenticated copy of the approvals received from the competent authorities as provided under clause (c) of sub-section (2) of section 4 of the Act;(B)the sanctioned plan, layout plan and specifications of the project or the phase thereof, and the whole project as sanctioned by the competent authority as provided under clause (d) of sub-section (2) of section 4 of the Act;(C)details of the registration granted by the Authority.(ii)Apartment and parking related details:(A)details of the number, type and carpet area of apartments for sale in the project as provided under clause (h) of sub-section (2) of section 4 of the Act;(B)details of the number and areas of covered parking for sale in the project as provided under clause (i) of sub-section (2) of section 4 of the Act;(C)details of the number of open parking areas available in the real estate project.(iii)Registered Agents: Names and addresses of real estate agents as provided under clause (j) of sub-section (2) of section 4 of the Act.(iv)Consultants: Details, including name and addresses of contractors, architect and structural engineers, site engineers, construction engineers, Quality Auditors, Geo-Technical Engineers, Town Planners, project management consultant, if any, and other persons concerned with the development of the real estate project as provided under clause (k) of sub-section (2) of section 4 of the Act, such as -(A)Name and address of the firm;(B)Names of promoters;(C)Year of establishment;(D)Names and profile of key projects completed.(v)Location: The location details of the project, with clear demarcation of land dedicated for the project along with its boundaries including the latitude and longitude of the end points of the project as provided under clause (f) of sub-section (2) of section 4 of the Act.(vi)Development Plan:(A)The plan of development works to be executed in the proposed project and the proposed facilities to be provided thereof including fire fighting facilities, drinking water facilities, emergency evacuation services, use of renewable energy etc., as provided under clause (e) of sub-section (2) of section 4 of the Act.(B)Amenities: A detailed note explaining the salient features of the proposed project including access to the project, design for electric supply including street lighting, water supply arrangements and site for disposal of solid and liquid wastes and treatment and disposal of storm and sullage water, any other facilities and amenities or public health services proposed to be provided in the project.(C)Gantt Charts and Project Schedule: The plan of development works to be executed in the project and the details of the proposed facilities to be provided thereof.(c)Financial details of the promoter:(i)Authenticated copy of the PAN card of the promoter.(ii)the annual report including audited profit and loss account, balance sheet, cash flow statement, directors report and the auditor's report of the promoter for the immediately preceding three financial years and where annual report is not available then the audited profit and loss account, balance sheet, cash flow statement and the auditor's report of the promoter for the immediately preceding three financial years and in case of newly incorporated or registered entity such information shall be disclosed for the parent entity.(d)The promoter shall upload the following updates on the webpage for the project, within fifteen days from the expiry of each quarter:-(i)List of number and types of apartments or plots, as the case may be, booked;(A)Status of construction of each building with photographs;(B)Status of construction of each floor with photographs;(C)Status of construction of internal infrastructure and common areas with photographs.(iv)Status of approvals:(A)Approval received;(B)Approvals applied and expected date of receipt;(C)Approvals to be applied and date planned for application;(D)Modifications, amendment or revisions, if any, issued by the competent authority with regard to any licence, permit or approval for the project.(ii)List of number of parking lots booked;(iii)Status of the project:(e)The following documents should be available in a downloadable format:-(i)Approvals:(A)Applicable No objection certificates;(B)Authenticated copy of the planning permission, building permit, building sanction plan from competent authority in accordance with the laws applicable for the project, and where the project is proposed to be developed in phases, an authenticated copy of the planning permission, building permit, building sanction plan, completion certificate for each of such phases;(C)Authenticated copy of the site plan or site map showing the location of the project land along with survey numbers/block number/ward number, village number and name/town name, taluk and district name and area of each parcels of the project land;(D)Authenticated copy of the layout plan of the project as sanctioned by the competent authority;(E)Floor plans for each tower and block including clubhouse, amenities and common areas, etc;(F)Any other permission, approval, or licence that may be required under applicable law;(G)Authenticated copy of completion certificate obtained, if applicable. In the absence of statutory provisions for obtaining completion certificate, the promoter shall upload certificate from an Architect, Town Planner and Licensed Surveyor, etc., endorsing the completion of the project.(ii)Legal Documents:(A)Details including the proforma of the application form, allotment letter, agreement for sale and the conveyance deed;(B)Authenticated copy of the legal title deed including an upto date encumbrance certificate, extract/certificate of Revenue Authorities reflecting the title of the promoter to the land on which development is proposed to be developed along with legally valid documents with authentication of such title, if such land is owned by another person;(C)Where the promoter is not the owner of the land on which development is proposed details of the consent of the owner of the land along with a copy of collaboration agreement, development agreement, joint development agreement or any other agreement, as the case may be, entered into between the promoter and such owner and copies of title and other documents reflecting the title of such owner on the land proposed to be developed;(D)Sanction letters:- From banks for construction finance;- From banks for home loan tie-ups.(f)Contact details: Contact address, contact numbers and email-id of the promoter handling the project.(g)Such other documents or information as may be specified by the Act or the rules and regulations made thereunder.(2)For the purpose of clause (c) of section 34 of the Act, the Authority shall maintain a database and ensure that the information specified therein shall be made available on its website in respect of each project revoked or penalized, as the case may be.(3)For the purpose of clause (d) of section 34 of the Act, the Authority shall ensure that the following information shall be made available on its website in respect of each real estate agent registered with it or whose application for registration has been rejected or revoked:-(a)For real estate agents registered with the Authority:(i)registration number and the period of validity of the registration of the real estate agent with the Authority;(ii)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, societies, partnership, companies, etc.);(iii)particulars of registration including the bye-laws, memorandum of association, articles of association, etc., as the case may be;(iv)photograph of the real estate agent if it is an individual and the photograph of the partners, directors etc. in case of other persons;(v)authenticated copy of the address proof of the place of business and the contact address, contact numbers and email-id of the real estate agent.(b)In case of applicants whose application for registration as a real estate agent have been rejected or real estate agents whose registration has been revoked by the Authority:(i)registration number and the period of validity of the registration of the real estate agent with the Authority;(ii)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, societies, partnership, companies, etc.);(iii)photograph of the real estate agent if it is an individual and the photograph of the partners, directors, etc., in case of other persons.(c)Such other documents or information as may be specified by the Act or the rules and regulations made thereunder.(4)The Authority shall maintain a back-up, in digital form, of the contents of its website in terms of this rule, and ensure that such back-up is updated on the last day of each month.
