Section 32(1) in The Bihar Apartment Ownership Act, 2006
(1)The competent authority shall have the following powers and duties:(a)to permit further time to the promoter to execute Deed of Apartment;(b)to receive the certified copies relating to Deed of Apartment instruments or undertaking, deeds of lease, document of transfer of Apartment and management and endorsements thereon and hire purchase agreement;(c)to impose penalty upon developers, promoters, Apartment owners for any delay or failure to execute instruments in favour of purchasers of Apartments, to issue certificate to Registration officer;(d)to direct Association of Apartment owners repair damaged property and to, allow further time to an Association of Apartment owners to repair, reconstruct or rebuild a property which is damaged/destroyed;(e)to ensure compliance, by the promoters, Association of Apartment Owners of the obligations under the Act, Rules or Bye-Laws, by issuance of proper directions;(f)to issue directions consistent with the Act, Rules and bye-laws to the Associations of Apartment owners;(g)any other function which the Government may by notification entrust to the competent authority; and(h)three percent in registration charge would be payable to concerned authority.
