Section 6 in Punjab Apartment and Property Regulation Act, 1995
6. Contents of agreement of sale.
(1)Notwithstanding anything contained in any other law for the time being in force, a promoter who intends to construct or constructs a building of apartments, all or some of which are to be taken or are taken on ownership basis, or who intends to offer for sale plots in a colony, shall, before he accepts any sum of money as advance payment or deposit, which shall not be more than twenty five per cent of the sale price, enter into a written agreement for sale with each of such persons who are to take or have taken such apartments, or plots, as the case may be, and the agreement shall be in the prescribed form together with prescribed documents and shall be registered under the Registration Act, 1908 (Central Act No. 16 of 1908) :Provided that, if only a refundable application fee is collected from the applicant before draw of lots for allotment, such agreement will be required only after such draw of lots.(2)The promoter shall not cancel unilaterally the agreement of sale entered into under sub-section (1) and if he has sufficient cause to cancel it, he shall give due notice to the other parties to the agreement and tender a refund of the full amount collected together with interest at the rate as may be prescribed.(3)The agreement to be prescribed under sub-section (1) shall contain inter alia the particulars as hereunder specified in clause (a) in respect of apartments and as specified in clause (b) in respect of plots in a colony and to such agreement shall be attached the copies of the documents specified in clause (c),-(a)the particulars in the case of apartment,-(i)if the building is to be constructed, the liability of the promoter to construct the building according to the plans and specifications approved by the authority which is required so to do under any law for the time being in force;(ii)the date by which the possession of the apartment is to be handed over to the allottee;(iii)the area of the apartment including the area of the balconies which should be shown separately;(iv)the price of the apartment including the proportionate price of the common areas and facilities which should be shown separately, to be paid by the allottee of the apartment and the intervals at which the instalments thereof may be paid;(v)the precise nature of the association to be constituted of the persons who have taken or are to take the apartments;(vi)the nature, extent and description of the common areas and facilities and the limited common areas and facilities, if any;(vii)the percentage of undivided interest in the common areas and facilities and in the limited common areas and facilities, if any, appertaining to the apartment agreed to be sold, such percentage shall be the ratio of the built-up area of the apartment to the total built-up area of all the apartments;(viii)the statement of the use for which the apartment is intended and restrictions on its use, if any;(b)particulars in the case of plots in a colony,-(i)the date by which the possession of the plot is to be handed over to allottee;(ii)the area and price of the plot; and(iii)the statement of the use for which the plot is intended and restriction on its use, it any;(c)the copies of documents to be attached with the agreement,-(i)the certificate by [officer not below the rank of Assistant Collector Grade-II] [Substituted 'an attorney-at-law or advocate' by Punjab Act No. 21 of 2014, dated 27.8.2014.] referred to in clause (a) of sub-section (2) of section 3;(ii)certified copy from any relevant revenue record showing the nature of the title of the promoter to the plot or the land on which the building of apartments is constructed or is to be constructed; [***] [Omitted 'and' by Punjab Act No. 21 of 2014, dated 27.8.2014.](iii)the plans and specifications of the apartment as approved by the authority which is required so to do under any law for the time being in force [; and] [Substituted by Punjab Act No. 21 of 2014, dated 27.8.2014.](iv)[ copy of the approved layout plan of colony.] [Added by Punjab Act No. 21 of 2014, dated 27.8.2014.]
