| Contents |
|
| Sections |
Particulars |
| Title |
The Real Estate (Regulation and Development) Act, 2016 |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
Registration Of Real Estate Project And Registration Of Real Estate Agents |
| 3.
|
Prior Registration of Real Estate Project with Real Estate Regulatory Authority |
| 4. |
Application for Registration of Real Estate Projects |
| 5. |
Grant of registration
|
| 6. |
Extension of registration |
| 7. |
Revocation of registration |
| 8. |
Obligation of Authority consequent upon lapse of or on revocation of registration |
| 9. |
Registration of real estate agents |
| 10. |
Functions of real estate agents |
| Chapter III |
Functions and Duties of Promoter |
| 11. |
Functions and duties of promoter |
| 12. |
Obligations of promoter regarding veracity of the advertisement or prospectus |
| 13. |
No deposit or advance to be taken by promoter without first entering into agreement for sale |
| 14. |
Adherence to sanctioned plans and project specifications by the promoter |
| 15. |
Obligations of promoter in case of transfer of a real estate project to a third party |
| 16. |
Obligations of promoter regarding insurance of real estate project |
| 17. |
Transfer of title |
| 18. |
Return of amount and compensation |
| Chapter IV |
Rights and Duties of Allottees |
| 19. |
Rights and Duties of Allottees |
| Chapter V |
the Real Estate Regulatory Authority |
| 20. |
Establishment and incorporation of Real Estate Regulatory Authority |
| 21. |
Composition of Authority |
| 22. |
Qualifications of Chairperson and Members of Authority |
| 23. |
Term of office of Chairperson and Members |
| 24. |
Salary and allowances payable to Chairperson and Members |
| 25. |
Administrative powers of Chairperson |
| 26. |
Removal of Chairperson and Members from office in certain circumstances |
| 27. |
Restrictions on Chairperson or Members on employment after cessation of office |
| 28. |
Officers and other employees of Authority |
| 29. |
Meetings of Authority |
| 30. |
Vacancies, etc, not to invalidate proceeding of Authority |
| 31. |
Filing of complaints with the Authority or the adjudicating officer |
| 32. |
Functions of Authority for promotion of real estate sector |
| 33. |
Advocacy and awareness measures |
| 34. |
Functions of Authority |
| 35. |
Powers of Authority to call for information, conduct investigations |
| 36. |
Power to issue interim orders
|
| 37. |
Powers of Authority to issue directions |
| 38. |
Powers of Authority |
| 39. |
Rectification of orders |
| 40. |
Recovery of interest or penalty or compensation and enforcement of order, etc |
| Chapter VI |
Central Advisory Council |
| 41. |
Establishment of Central Advisory Council |
| 42. |
Functions of Central Advisory Council |
| Chapter VII |
The Real Estate Appellate Tribunal |
| 43. |
Establishment of Real Estate Appellate Tribunal |
| 44. |
Application for settlement of disputes and appeals to Appellate Tribunal |
| 45
| Composition of Appellate Tribunal
|
| 46.
|
Qualifications for appointment of Chairperson and Members
|
| 47
| Term of office of Chairperson and Members |
| 48.
|
Salary and allowances payable to Chairperson and Members |
| 49.
|
Removal of Chairperson and Member from office in certain circumstances
|
| 50.
|
Restrictions on Chairperson or Judicial Member or Technical or Administrative Member on employment after cessation of office |
| 51.
|
Officers and other employees of Appellate Tribunal |
| 52.
|
Vacancies |
| 53.
|
Powers of Tribunal |
| 54.
|
Administrative powers of Chairperson of Appellate Tribunal |
| 55.
|
Vacancies, etc, not to invalidate proceeding of Appellate Tribunal |
| 56.
|
Right to legal representation |
| 57.
|
Orders passed by Appellate Tribunal to be executable as a decree |
| 58.
|
Appeal to High Court |
| Chapter VIII
|
Offences, Penalties and Adjudication |
| 59.
|
Punishment for nonregistration under section 3 |
| 60.
|
Penalty for contravention of section 4 |
| 61.
|
Penalty for contravention of other provisions of this Act |
| 62. |
Penalty for nonregistration and contravention under sections 9 and 10 |
| 63. |
Penalty for failure to comply with orders of Authority by promoter |
| 64. |
Penalty for failure to comply with orders of Appellate Tribunal by promoter |
| 65.
|
Penalty for failure to comply with orders of Authority by real estate agent |
| 66. |
Penalty for failure to comply with orders of Appellate Tribunal by real estate agent
|
| 67. |
Penalty for failure to comply with orders of Authority by allottee
|
| 68. |
Penalty for failure to comply with orders of Appellate Tribunal by allottee |
| 69. |
Offences by companies |
| 70. |
Compounding of offences |
| 71. |
Power to adjudicate |
| 72. |
Factors to be taken into account by the adjudicating officer |
| Chapter IX |
Finance, Accounts, Audits and Reports |
| 73. |
Grants and loans by Central Government |
| 74. |
Grants and loans by State Government
|
| 75. |
Constitution of Fund |
| 76. |
Crediting sums realised by way of penalties to Consolidated Fund of India or State account |
| 77. |
Budget, accounts and audit |
| 78. |
Annual report |
| Chapter X |
Miscellaneous |
| 79. |
Bar of jurisdiction |
| 80. |
Acognizance of offences |
| 81. |
Delegation |
| 82. |
Power of appropriate Government to supersede Authority |
| 83. |
Powers of appropriate Government to issue directions to Authority and obtain reports and returns |
| 84. |
Power of appropriate Government to make rules |
| 85. |
Power to make regulations |
| 86. |
Laying of rules |
| 87. |
Members, etc, to be public servants |
| 88. |
Application of other laws not barred
|
| 89. |
Act to have overriding effect |
| 90. |
Protection of action taken in good faith |
| 91. |
Power to remove difficulties |
| 92. |
Repeal |
