In exercise of the powers
conferred by sub-section (1) of section 25 of the Haryana Apartment Ownership
Act, 1983 (Haryana Act No. 10 of 1983), the Governor of Haryana hereby makes
the following rules, namely :- These rules may be called the
Haryana Apartment Ownership Rules, 1987. In these rules, unless the
context otherwise requires :- (a) "Act"
means the Haryana Apartment Ownership Act, 1983; (b) "form"
means a from appended to these rules; (c) "section"
means a section of the Act. The declaration to be executed,
and registered under Section 2 of the Act by the sole owner or all the owners
shall be in form A. (1) The deed
of the apartment to be executed by each apartment owner under sub-section (2)
of Section 5 shall be in form B. (2) The deed
shall be signed by the apartment owner and verified in the presence of a
Magistrate or any other person competent to administer oath and shall be filed
with the competent authority within thirty days from the date of its execution
or within such longer period as that authority may permit. All transfers of apartment by the
sole owner or all owners of the property (being an owner or owners who has or
have executed and registered a declaration in form A) to an apartment owner and
subsequent transfers from an apartment owner to his transferee shall be by a
deed of apartment. (1) The
register of declaration and deeds of apartments for the purpose of sub-section
(3) of Section 13 shall be in form ?. (2) The index
to such register shall be in form D. The Manager or Board of Managers
shall send a certified copy of the declaration and deed of apartment in form E. THE HARYANA APARTMENT OWNERSHIP
RULES, 1987
PREAMBLE