Section 13(1) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(1)A promoter shall not accept a sum more than ten per cent of the cost of the apartment, plot, or building as the case may be, as an advance payment or an application fee, from a person without first entering into a written agreement for sale with such person and register the said agreement for sale, under any law for the time being in force.
