Section 19 in Punjab Apartment and Property Regulation Rules, 1995
19. Particulars to be given and documents to be attached with conveyance deed of apartment.
- The conveyance deed of apartment to be executed under section 15, shall contain the following particulars and shall be accompanied by the following documents, namely :-(a)the name, address and other particulars of the allottees;(b)the description of the land on which the building and the common area and facilities are located, and whether the land is free-hold or lease- hold and if lease-hold, the period of such lease;(c)a floor plan of the building showing the layout and location of the apartment, alongwith the verified statement of an architect certifying that it is an accurate copy of the portions of the plans of the building as filed with and approved by the local authority within whose jurisdiction the building is located;(d)the description of the building, stating the number of storeys and basement, the number of apartments in that building and the main material of which it is constructed;(e)the apartment number or statement of the location of the apartment, its approximate area, number and dimensions of the rooms, immediate common area to which it has access, and any other details necessary for its proper identification;(f)the description of the common areas and facilities appurtenant to such apartment;(g)the description of the limited common areas and facilities, if any, stating as to which apartments their use is reserved;(h)the value of the property and of the apartments and the percentage of undivided interest respectively, in the common areas and facilities and the limited common areas and facilities, if any, appurtenant to such apartment, and a statement that the apartment and such undivided interest, are not encumbered in any manner whatsoever on the date of execution of the conveyance deed of apartment;(i)the statement of the purposes for which the building and each of the apartments are intended and restricted as to use;(j)the name of the person to receive service or process, together with the residence or place of business of such person; and(k)any other particulars or documents, which the parties to the conveyance deed of apartment, may deem desirable to set forth. [Sections 15 and 45(2)(l).]
