Section 30 in Maharashtra Housing (Regulation And Development) Act, 2012
30. Powers of Housing Regulatory Authority to call for information, conduct investigations, etc.
- Where the Housing Regulatory Authority considers it expedient so to do, it may, by order in writing,-(a)call upon any promoter, at any time, to furnish in writing, by himself or through his authorized representative, such information or explanation with regard to compliance of the promoter's obligations relating to ownership agreement as the Housing Regulatory Authority may require;(b)direct the promoter to produce by himself or through his authorized representative, all such books of accounts or other documents relating to the project or flat under complaint in his custody having a bearing on the subject matter of such complaint and also any other information relating thereto.
