Section 16(1) in Rajasthan Real Estate (Regulation and Development) Rules, 2017
(1)For the purpose of clause (b) of section 34, the Authority shall ensure that the following information shall be made available on its website in respect of each project registered under the Act, namely:-(A)Details of the promoter including the following:-(i)Developer or Group Profile:(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 and in case of a newly incorporated or registered entity, brief details of the parent entity including its name, registered address, type of enterprise (proprietorship, society, limited liability partnership, partnership, companies, competent authority);(b)background of promoter such as educational qualification, work experience and in case of a newly incorporated or registered entity work experience of the chairman, directors, partners, as the case may be and that of the authorised persons of the parent entity; and(c)name, address, contact details and photograph of the promoter in case of an individual and the name, address, contact details and photograph of the chairman, directors, partners, as the case may be and that of the authorised persons.(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;(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; and(e)details and profile of ongoing and completed projects for the last five years as provided under clause (b) of sub-section (2) of section 4.(iii)Litigations: details of litigations in relation to the real estate projects developed or being developed in the past five years by the promoter.(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)Registration:(a)authenticated copy of the approvals and commencement certificate from the competent authority as provided under clause (c) of sub-section (2) of section 4;(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; and(c)details of the registration granted by the Authority.(ii)Apartment and garage 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;(b)details of the number and areas of garage or basement parking or stilt parking for sale in the project as provided under clause (i) of sub-section (2) of section 4; and(c)details of the number of open parking including visitor parking areas available in the real estate project.(iii)Registered Agents: names and addresses of real estate agents, if any, as provided under clause (j) of sub-section (2) of section 4.(iv)Consultants: details, including name and addresses, of contractors, architect and structural engineers and other persons concerned with the development of the real estate project as provided under clause (k) of sub-section (2) of section 4, such as:-(a)Name and address of the person;(b)Names of promoters;(c)Year of establishment; and(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.(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;(b)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 and treatment of storm and sullage water, any other facilities and amenities or public health services proposed to be provided in the project; and(c)gantt charts or milestone charts and project schedule i.e. the plan of the development works to be executed in the project and the details of the proposed facilities to be provided thereof and the timelines to achieve the same.(C)Financial details of the promoter:(i)authenticated copy of the PAN card of the promoter; and(ii)audited balance sheet of the promoter for the preceding financial year and in case of a newly incorporated or registered entity annual audited balance sheet of the last three financial years of 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;(ii)list of number of garages booked;(iii)status of the project:(a)status of construction of each building with photographs;(b)status of construction of each floor; and(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; and(d)modifications, amendment or revisions, if any, issued by the competent authority with regard to any sanctioned plans, layout plans, specifications, license, permit or approval for the project.(E)Downloads:(i)Approvals:(a)no objection certificates (wherever required under local law)(i)environmental clearance,(ii)fire NOC;(iii)permission for water supply and sewerage;(iv)height clearance from the Airport Authority of India; and(v)such other approvals as may be required and obtained for the project.(b)authenticated copy of the land use permission and building sanction plan from the competent authority obtained 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 land use permission and building sanction plan for each of such phases;(c)authenticated copy of the site plan or site map showing the location of the project land along with names of revenue villages, survey numbers, khasra numbers, plot numbers and area of each parcels of the project land;(d)authenticated copy of the layout plan of the project or the phase thereof, and also the layout plan of the whole project as sanctioned by the competent authority;(e)floor plans for each tower and block including clubhouse, amenities and common areas;(f)any other permission, approval or licence that may be required under applicable law; and(g)authenticated copy of occupancy certificate or completion certificate (whichever is required under law applicable) including its application.(ii)Legal Documents:(a)details including the performa of the application form, allotment letter, agreement for sale and the conveyance deed;(b)authenticated copy of the legal title deed 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)land title search report from an advocate having experience of at least three years in land related matters;(d)details of encumbrances on the land on which development is proposed including any rights, title, interest or name of any party in or over such land along with details or no encumbrance certificate from an advocate having experience of at least three years in land related matters;(e)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 the 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;(f)sanction letters:(i)from banks for construction loan; and(ii)from banks for home loan tie-ups.(g)details of mortgage or charge, if any, created on the land and the project.(F)Contact details: contact address, contact numbers and email-id of the promoter and other officials handling the project.(G)Such other documents or information as may be specified by the Act or the rules and regulations made thereunder.
