Section 19(2) in The Bihar Apartment Ownership Act, 2006
(2)The promoter shall get the Deed of agreement registered in accordance with Section 20 and shall-(a)file in the office of the competent authority; and(b)deliver to the concerned allottee or transferee, as the case may be, a certified copy of each Deed of Apartments as registered under Section 20 within one month of registration.
