Section 8 in Punjab Apartment and Property Regulation Rules, 1995
8. Supply of copies of documents.
- The promoter on demand shall supply true copies, on payment of reasonable charges, of the following documents, namely :-(a)title deed of land, certificate of the Attorney at-law or an Advocate of not less than seven years standing, referred to in clause (a) of sub-section (2) of section 3 and copies of the advertisement issued under section 4;(b)copy of the consent of land owner, if the land does not belong to the promoter as referred to in clause (a) of sub-section (2) of section 3;(c)design of apartment, agreement with an architect and a contractor, referred to in clause (f) of sub-section (2) of section 3;(d)copy of occupation certificate referred to in section 14; and(e)certificate of registration granted under sub-section (2) of section 21 and in case of colony, the permission granted under sub-section (2) of section 5. [Sections 3(2)(n) and 45(2)(a).]
