Section 11(3) in Kerala Real Estate (Regulation and Development) Act, 2015
(3)The promoter upon entering into an agreement of sale with the allottee, shall be responsible to make available to the allottee, the following information, namely:-(a)site and layout plans along with specifications, approved by the competent authority, by display at the site or such other place, as may be specified, by the regulations made by the Authority;(b)the stage-wise time schedule of the project, including making available provisions for water, sanitation and electricity.
