UTTAR PRADESH APARTMENT (PROMOTION OF CONSTRUCTION, OWNERSHIP AND MAINTENANCE) RULES, 2010

 

PREAMBLE

In exercise of the powers conferred by section 30 of the U.P. Apartment (Promotion of Construction, Ownership and Maintenance) Act, 2010, the Governor of Uttar Pradesh hereby makes the following rules, namely

Rule - 1. Short title.

These rules may be called the U.P. Apartment Ownership Rules, 2010.

Rule - 2. Definition.

In these rules, unless the context otherwise requires

(a)      "Act" means the U.P. Apartment (Promotion of Construction, Ownership and Maintenance) Act, 2010;

(b)      "form" means a form appended to these rules;

(c)      "section" means a section of the Act.

Rule - 3. Form of declaration.

The declaration required to be filed for the purpose of section12 shall be in form 'A'.

Rule - 4. Deed of apartment.

(1)     The deed of the apartment to be executed by each apartment owner under section 13 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.

Rule - 5. Conveyance by deed of apartment.

All transfers of apartments by the sole owner or all the 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 a apartment owner to his transfer shall be by a deed of apartment.