Section 26 in Punjab Apartment and Property Regulation Rules, 1995
26. Form and manner of maintaining accounts and registers and records.
(1)Every registered promoter shall maintain :-(a)A separate ledger account of each of the allottees of the apartment or plot specifying the name and postal address of the allottees, amount realised from each apartment owner or plot holder;(b)accounts showing the details of expense incurred by him on constructing the buildings or apartments or on development works in the colony with the details thereof in accordance with the provisions of section 9; and(c)a register in Form APR XVI containing the details of plots or apartments sold by him to the allottees, date of the agreement of sale of such plots or apartments, details of the payment of the sale price and date of handing over the possession and execution of the conveyance deed.(2)Every estate agent shall maintain a Register in Form XVII indicating category of plot and apartment, area of plot and apartment, names and addresses of sellers and buyers, consideration money, date of sale and registration of sale deed.(3)The competent authority shall maintain registers in Form APR XVIII showing particulars of all cases in which licence under sub-section (3) of section 5 is granted or refused and in Form APR XIX and APR XX showing the particulars of all cases in which certificate of registration is granted or refused to promoters and estate agents respectively, under section 21. [Sections 28 and 45(2)(r).]
