Section 6(3) in West Bengal Apartment Ownership Rules, 1974
(3)When on receipt of such instrument the Competent Authority after following the procedure laid down in clause (a) of sub-section (2) of section 10A records an order under clause (b) of sub-section (2) of section 10A accepting the instrument and in terms of clause (c) of subsection (2) of section 10A returns the instrument along with its enclosures to such owner, it shall make in the manner laid down in sub-rule (3) of rule 3 an endorsement on the body of the instrument and return to the said owner that instrument along with all its enclosures in the manner laid down in sub-rule (3) of rule 3 and such owner shall get the instrument duly registered in strict compliance with the provisions of sub-rule (3) of rule 3 and shall further comply with the provisions of sub-rule (4) of rule 3.
