/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F /uni0917/uni091C/uni091F
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
19 19 19 19 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 /uni092A/uni094C/uni0937 11 11933 933 933 933 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00 /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 15 15 15 15) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E,, ,, /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E /uni0938/uni094B/uni092E/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 99 99 /uni091C/uni0928/uni0935/uni0930/g547 /uni091C/uni0928/uni0935/uni0930/g547 /uni091C/uni0928/uni0935/uni0930/g547 /uni091C/uni0928/uni0935/uni0930/g547 2012 2012 2012 2012
fof/k foHkkx
———
vf/klwpuk,a
9 tuojh 2012
laŒ ,y0th0&1&27@2011@yst&256 —fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr
vf/kfu;e] ftlij egkefge jkT;iky fnukad 04 tuojh 201 2 dks vuqefr ns pqdsa gSa] blds
}kjk loZlk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS A
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk’k flUgk]
ljdkj ds la;qDr lfpoA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 9 tuojh 2012
[fcgkj vf/kfu;e 1] 2012]
fcgkj vikVZesUV LokfeRo ¼la'kks/ku½ vf/kfu;e] 2011
fcgkj vikVZesUV LokfeRo vf/kfu;e] 2006 ¼fcgkj vf/kf u;e] 28] 2006½ dk la'kks/ku djus ds
fy;s vf/kfu;eA
Hkkjr x.kjkT; ds cklBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g
vf/kfu;fer gks%&
1- laf{kIr uke] foLrkj vkSj izkjEHkA & ¼1½ ;g vf/kfu;e fcgkj vikVZesaV LokfeRo
¼la'kks/ku½ vf/kfu;e] 2011 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjr izo`Ùk gksxkA
2-
fcgkj vf/kfu;e 28] 2006 dh /kkjk&3 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&3 esa
fuEufyf[kr la'kks/ku fd;s tk;saxs%&¼1½ /kkjk 3 dh d afMdk (Hk) ds i'pkr~ fuEufyf[kr u;h
mi&/kkjk ¼e½ ,oa ¼;½ Øe'k% tksM+h tk;asxh%&
''( e) ^^iw.kZrk izek.k&i=** ls vfHkizsr gS] og izek.k&i= tks fofgr izi= esa
fodkldÙkkZ@izoZÙkd@fuekZrk ds }kjk l{ke inkf/kdkjh dks bl lwpuk ds lkFk fn;k tk;sxk fd
mlus vikVZesaV dk fuekZ.k Lohd`r uD'kk rFkk fuekZ.k ls lacaf/kr lHkh fof/k;ksa ,oa fu;eksa dk
ikyu djrs gq;s dj fy;k gS vkSj mUgsa vf/kHkksx dh vuqefr ns nh tk,A**
^^¼;½ ^^vf/kHkksx vuqefr** ls vfHkizsr fyf[kr :Ik esa nh x;h ml vuqefr ls gS ftlds
}kjk l{ke inkf/kdkjh] iw.kZrk izek.k&i= izkIr gksus ij] vikVZesaV ds fujh{k.k ds i'pkr~
bl ckr ls larq"V gksrs gq;s fd vikVZesaV ds fuekZ.k esa mlls lacaf/kr lHkh 'kÙkksaZ dk
vuqikyu fd;k x;k gS] fdlh vikVZesaV ;k mlds ,d fgLl s ds mi;ksx dh vuqefr nsrk
gksA**
¼2½ /kkjk&3 dh mi&/kkjk (.k) fuEufyf[kr }kjk izfrLFkkfir dh tk;sxh%& ^^¼.k½
^^LFkkuh; izkf/kdkj** ls vfHkizsr gS le;≤ ij la'kksf/kr fcgkj uxjikfydk vf/kfu;e]
2007 vkSj ftlesa uxj fuxe] uxj ifj"kn] uxj iapk;r v kSj dksbZ fodkl vkSj ;kstuk
izkf/kdkj ftls fdlh fof/k }kjk LFkkfir fd;k x;k gksA**
¼3½ /kkjk&3 ds [kaM ¼>½ (i) esa iz;qDr 'kCn ^^lsVcSd ,fj;k lfgr** dks ^Hkwfe
vkSj Hkou* 'kCn ds ckn 'kkfey fd;k tk;sxkA
3- fcgkj vf/kfu;e 28] 2006 dh /kkjk&6 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&6 esa
fuEufyf[kr la'kks/ku fd;k tk;sxk] ;Fkk&
¼1½ /kkjk&6 esa] 'kCn ^mi fof/k;ksa* ds i'pkr~ 'kCn ^lkoZtfud O;;] lkoZtfud vk;] lsok
'kqYd esa fgLlsnkjh ls lacaf/kr vikVZesaV ds Lokfe;ksa dh laLFkk ds fu.kZ;ksa* tksM+s tk;saxsA
¼2½ mDr vf/kfu;e dh /kkjk&6 dks /kkjk&6 ¼1½ ds :i e sa iqulZa[;kafdr fd;k tk;sxkA
¼3½ /kkjk&6 ¼1½ ds ckn fuEufyf[kr mi&/kkjk,¡ Øe'k% ¼2½] ¼3½ ,oa ¼4½ tksM+h tk;saxh]
;Fkk&
^^¼2½ vxj vikVZesaV Lokfe;ksa dh laLFkk dh vksj ls izca/kd ;k cksMZ] mfpr ekeyksa esa]
O;fFkr vikVZesaV Lokeh gtkZuk ds fy;s ns; jkf'k ysu s ;k vkxeu lgk;rk izkIr
djus ;k nksuksa esa vleFkZ gks tkrk gS rks vikVZesa V Lokfe;ksa dh laLFkk dh vksj
ls izca/kd ;k cksMZ dh vksj ls l{ke inkf/kdkjh dks vkosnu&i= nsxk tks bl
fu;ekoyh esa fu/kkZfjr rjhdk ls gtkZuk ds fy;s ns; jkf'k dh olwyh djk;sxkA
¼3½ vikVZesaV Lokfe;ksa dh laLFkk dh vksj ls ;k izc a/kd ;k cksMZ l{ke inkf/kdkjh dks
oSls vikVZesaV Lokeh tks 6 ¼Ng½ ekg ls vf/kd le; ls izca/kd ;k cksMZ ds
iz;Ruksa ds ckotwn lkoZtfud O;; vkSj lsok 'kqYd esa fgLlsnkjh nsuk vLohdkj
3
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 9 tuojh 2012
djrs gSa ls lkoZtfud O;; vkSj lsok 'kqYd dks tek dj kus ds fy;s
vkosnu&i= nsxk tks bl fu;ekoyh esa fu/kkZfjr rjhdk ls oSls vikVZesaV Lokeh
ls ns; jkf'k dh olwyh djk;sxkA
¼4½ {kfriwfrZ gsrq cdk;k ;k vkxeu lgk;rk ;k nksuksa vkSj lkoZtfud O;; vkSj lsok
'kqYd esa fgLlsnkjh dh cdk;k jkf'k dks vikVZesaV Lo kfe;ksa ij lEifÙk dj dk
cdk;k ekuk tk;sxk vkSj mlh izdkj ls olwy dh tk;sxhA**
4- fcgkj vf/kfu;e 28] 2006 dh /kkjk&7 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&7
esa fuEufyf[kr la'kks/ku fd;k tk;sxk ;Fkk%&
¼1½ /kkjk&7 dh mi&/kkjk ¼1½ ds i'pkr~ fuEufyf[kr ubZ mi&/kkjk ¼1d½ var%LFkkfir dh
tk;sxh%&
^^¼1d½ izR;sd izoÙkZd] fcYMj ;k fodkldÙkkZ fu;ekoyh esa fofu/kkZfjr rjhdk
ls ml inkf/kdkjh ds lkFk ftls fu;ekoyh esa bl gsrq izkf/kd`r fd;k tk;s] viuk
fuca/ku djk;sxkA**
¼2½ /kkjk&7 dh mi&/kkjk ¼2½ dk [kaM&¼>½ fuEukafdr }kjk izfrLFkkfir fd;k tk;sxk%&
^^¼>½ fdlh vkoafVrh dks vikVZesaV ;k mlds fdlh fgLl s dk rc rd dCtk ugha ysus
nsxk tc rd fuekZ.kdÙkkZ }kjk l{ke inkf/kdkjh dks ^i w.kZrk izek.k i=* ugha ns fn;k
x;k gks vkSj mlds }kjk ^vf/kHkksx vuqefr* ugha iznk u dh x;h gks rFkk dksbZ
vkoafVrh l{ke inkf/kdkjh ls izkIr ^vf/kHkksx vuqefr * ds fcuk vikVZesaV ;k mlds
fdlh fgLls ij dCtk ugha ysxkA**
5---- fcgkj vf/kfu;e 28] 2006 dh /kkjk&8 dk la'kks/kuA fcgkj vf/kfu;e 28] 2006 dh /kkjk&8 dk la'kks/kuA fcgkj vf/kfu;e 28] 2006 dh /kkjk&8 dk la'kks/kuA fcgkj vf/kfu;e 28] 2006 dh /kkjk&8 dk la'kks/kuA & mDr vf/kfu;e dh /kkjk&8 dh mi&/kkjk
¼1½ ds i'pkr~ fuEufyf[kr ubZ mi&/kkjk ¼1d½ var%LFkk fir dh tk;sxh % —^^¼1d½ vikVZesaV ysus
okyk izR;sd vkoafVrh ;k Lokeh vikVZesaV dh izca/k&O ;oLFkk ds fy, xfBr lgdkfjrk lfefr ;k
dEiuh ds lnL; cusaxsA**
6- fcgkj vf/kfu;e 28] 2006 dh /kkjk&17 dk lafcgkj vf/kfu;e 28] 2006 dh /kkjk&17 dk lafcgkj vf/kfu;e 28] 2006 dh /kkjk&17 dk lafcgkj vf/kfu;e 28] 2006 dh /kkjk&17 dk la'kks/kuA 'kks/kuA 'kks/kuA 'kks/kuA & mDr vf/kfu;e dh /kkjk&17 esa
fuEufyf[kr la'kks/ku fd;k tk;xk] ;Fkk%&
¼1½ /kkjk&17¼1½ esa] 'kCn ^^tqekZus ls] tks nks gtk j #i;s rd c<+k;k tk ldsxk** 'kCn ^^tqekZus ls]
tks ,d yk[k #i;s rd c<+k;k tk ldsxk** }kjk izfrLFkkfir fd;s tk;saxsA
¼2½ /kkjk&17 ¼1½ esa [k.M (x) ds i'pkr~ ,d u;k [k.M ^^ (?k )** tksM+k tk;sxkA
¼3½ /kkjk&17¼1½ esa fuEufyf[kr ijarqd tksM+k tk;sxk &
^^ijUrq] ;fn dksbZ izoÙkZd] fodkldÙkkZ ;k fcYMj /kk jk&7¼2½¼p½ dk mYya?ku djrk
gS rks vikVZesaV dk dCtk nsus ds fy;s fu/kkZfjr rkjh[k ls Ng eghuk O;rhr gks tkus ds
ckn dCtk u nsus ij mls izR;sd eghuk dh nsjh ds fy;s fu;ekoyh esa fu/kkZfjr tqekZuk
yxkdj nafMr fd;k tk;sxk vkSj bl izdkj tek jkf'k dks vikVZesaV ds Lokeh] ;k
vkoafVrh dks Hkqxrku fd;k tk;sxkA**
¼4½ /kkjk&17¼3½ esa] 'kCn ^^ftldk foLrkj nks yk[k #i;s r d gks ldsxk** 'kCn ^^tqekZuk** ds ckn
tksM+k tk;sxk vkSj 'kCn ^^vkSj blds vykok fuekZ.k jksds tkus rFkk mYya?ku gVk;s tkus
dk vkns'k Hkh fn;k tk ldsxk** 'kCn ^^ltk gks ldrh gS** ds ckn tksM+s tk;saxsA
¼5½ /kkjk&17 ds ckn fuEufyf[kr u;h /kkjk 17d vkSj /kkjk 17[k tksM+h tk;asxh] ;Fkk %&
^^17d dksbZ Lokeh tks /kkjk& 7 (2) ¼>½ dk mYya?ku djrk gS og tqekZus tks #i;s
50]000@& ¼ipkl gtkj½ rd c<+k;k tk ldsxk ls n.M.kh; gksxkA**
^^17[k & /kkjk&17d ds v/khu yxk;h x;h tqekZus dh j kf'k dks lEifÙk dj dk cdk;k
ekuk tk;sxk vkSj mlh izdkj olwy fd;k tk;sxkA**
7- fcgkj vf/kfu;e 28] 2006 dh /kkjk&32 dk la'kks/ku A fcgkj vf/kfu;e 28] 2006 dh /kkjk&32 dk la'kks/kuA fcgkj vf/kfu;e 28] 2006 dh /kkjk&32 dk la'kks/kuA fcgkj vf/kfu;e 28] 2006 dh /kkjk&32 dk la'kks/kuA & /kkjk&32¼1½ esa [kaM ¼t½ ds ckn
fuEufyf[kr u;k [kaM ¼>½ ,oa ¼´½ tksM+s tk;saxs%&
^^¼>½ ml fodkldÙkkZ] izoÙkZd] vikVZesaV Lokeh ;k v ikVZesaV ekfydksa ds ,lksfl,'ku]
izca/kd ;k cksMZ fcgkj vikVZesaV LokfeRo vf/kfu;e] 2006 ;k mlds v/khu fufeZr fdlh
fu;ekoyh] fu;e ;k mi&fof/k dk mYya?ku djrk gks rks oSls O;fDr;ksa ij tqekZuk
yxkukA **
4 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 9 tuojh 2012
^^¼´½ ^iw.kZrk izek.k&i=* izkIr djuk] fujh{k.k djuk ] lq/kkj ds funs'k nsuk rFkk vf/kHkksx
vuqefr nsukA**
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk'k flUgk]
ljdkj ds la;qDr lfpoA
———
9 tuojh 2012
laŒ ,yŒthŒ&1&27@2011@257@yst —fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj egkefge
jkT;iky }kjk fnukad 4 tuojh 2012 dks vuqer fcgkj vikVZesaV LokfeRo ¼la'kks/ku½ vf/kfu;e]
2011 dk fuEufyf[kr vaxzsth vuqokn fcgkj&jkT;iky ds izkf/ kdkj ls blds }kjk izdkf'kr fd;k
tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [k aM ¼3½ ds v/khu mDr vf/kfu;e dk
vaxzsth Hkk"kk esa izkf/kÑr ikB le>k tk;sxk A
fcgkj&jkT;iky ds vkns'k ls]
vkse izdk'k flUgk]
ljdkj ds la;qDr lfpoA
[Bihar Act 1, 2012]
BIHAR APARTMENT OWNERSHIP (AMENDMENT) ACT 2011
AN
ACT
TO AMEND THE BIHAR APARTMENT OWNERSHIP ACT , 2006 (B IHAR ACT 28, 2006)
BE it enacted by the legislature of the State of Bihar in the sixty second year of the
Republic of India as follows:—
1. Short title, extent and commencement . —(1) This Act may be called the
Bihar Apartment Ownership (Amendment) Act, 2011.
(2) It shall extend to the whole of the state of Bihar.
(3) It shall come into force at once.
2. Amendment of Section 3 of Bihar Act 28, 2006 - In Section-3 of the said Act
the following amendments shall be made :—After clause (x) of Section 3 of the said
Act the following new clauses (y) and (z) shall be added respectively :-
(1) "(y) "Completion Certificate" means a certificate given by the
Promoter/Developer/Builder to the Competent Authority in the prescribed
form regarding completion of the project as per sanctioned plan and in
conformity with all conditions of laws and rules with an intention to obtain
occupancy permission from the Competent Authority."
"(z) "Occupancy permission" means the permission in writing given by the
Competent Authority, on receipt of the Completion Certificate and being
satisfied after due inspection of the apartment that all conditions have been
complied with, permitting the use of Apartment or a part thereof."
(2) Clause (o) of Section 3 shall be substituted by the following :-
"(o) "Local Authority" means an institution of self government constituted
under Section-12 of the Bihar Municipal Act, 2007 as amended from time
to time and includes a Municipal Corporation, a Municipal Council, a
Nagar Panchayat and any Development and Planning Authority
constituted under any law."
(3) In clause (i) of Section -3 the said Act the words "including setback area"
shall be added after the words "land and the building".
3. Amendment of Sectio -6 of the Bihar Act 28, 2006 - Following amendments
shall be made in Section-6 of the said Act, namely :-
5
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923), 9 tuojh 2012
(1) In Section - 6, after the words "the bye-laws" the words "decisions of the
Association of Apartment owners regarding sharing of common
expenses, Common Profits, service charges" shall be added.
(2) Section- 6 of the said Act shall be renumbered as Section 6(1).
(3) After Section - 6(1) of the said Act the following new sub-sections (2),
(3) and (4) shall be added respectively :-
" (2) In case the Manager or Board on behalf of the Association of
Apartment Owners or, in proper case, an aggrieved Apartment Owner,
is not able to recover sums due for damages, or for inductive relief, or
both, the Manager or Board on behalf of the Association of Apartment
Owners may make an application to the Competent Authority who
shall cause such recovery to be made in the manner prescribed in
Rules."
"(3) The Manager or Board on behalf of Association of Apartment owner
may make an application to the Competent Authority for the
collection of the share of common expenses and service charge from
the Apartment Owner who defaults on such payment and inspite of
the efforts of the Association or the Manager or the Board refuses to
pay his share for six months, and the Competent Authority shall get
the amount equal to the share recovered from the apartment owner
in the manner prescribed in Rules."
"(4) All dues for damages, or for inductive relief, or both, and dues of
common expenses and service charges against an Apartment Owners
shall be treated as arrear of property tax and shall be recoverable as
such."
4. Amendment of Section-7 of The Bihar Act 28, 2006. - In Section-7 of the said
Act the following amendments shall be made, namely :-
(1) A new subsection (1a) shall be inserted after subsection (1) of Section 3 :-
"(1a) Every promoter or developer or builder shall get itself registered with
such Authority and in such manner as prescribed in Rules."
(2) Clause (i) of Sub-Section (2) of Section-7 shall be substituted by the
following:-
"(i) Not allow allottee to enter into possession of Apartment or a part
thereof until the Completion Certificate is given by the Builder to the
Competent Authority, and a 'Occupancy Permission' is granted by him
and no allottee shall take the possession of the Apartment or a part
thereof until Occupancy Permission has been duly granted by the
Competent Authority ."
5. Amendment of Section - 8 of The Bihar Act, 28, 2006. - The following new
sub-section (1a) shall be inserted after subsection (1) namely :- (1a)"Every Owner
shall become a member of a cooperative society or a company constituted by person
taking the Apartment for managing the affairs of the Apartment."
6. Amendment of Section - 17 of the Bihar Act 28, 2006. - In Section-17 of the
said Act following amendments shall be made namely :-
(1) In Section 17(1) the words "with fine which may extend to two thousand
rupees" shall be substituted by the words "with fine which may extend to
one lakh rupees".
(2) In Section 17(1) clause (d) shall be added after clause (c).
6 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 ), 9 tuojh 2012
(3) The following proviso shall be added to Section 17 (1) :-
''Provided that if any Promoter contravenes the provision of Section 7(2)
(f) he shall, after the lapse of a period of six months from the date on
which the possession of the Apartment was to be given, be
punished with a fine as may be provided in the rules for every
subsequent month of delay and the fine thus collected shall be paid to
the owner/allottee of the Apartment."
(4) In Section 17(3), the words "which may extend to two lakh
rupees" shall be added after the words "with fine" and the words "apart from
the construction being stopped and the violation being ordered to be
removed" after the words "or with both."
(5)
The following new Section 17A and Section 17B shall be added
After Section 17, namely :-
"17A - Any Owner who contravenes the provisions of Section 7(2) (i)
shall be punishable with a fine which may extend to fifty thousand
rupees."
"17B - The fine imposed under Section 17A shall be treated and
realizable as tax on property."
7. Amendment of Section-32 of the Bihar Act 28, 2006. - In Section 32 of the
said Act, the following new clauses (i) and (j) shall be added to Section -32(1)
respectively :-
"(i) To impose penalty upon developer, promoter, apartment owner,
Association of Apartment Owners, Managers or Board who in any way
violates the approved building plan of the Apartment or any premises
under the Bihar Apartment Ownership Act, 2006 and Rules or bye-
laws made thereunder."
"(j) To receive 'Completion Certificate', conduct inspection, order
remedies and modifications and issue "Occupancy Permission"."
By order of Governor of Bihar,
OM PRAKASH SINHA,
Joint Secretary to Government.
————
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 15-571+400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
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