(1)Subject to the provisions of sub-section (2) and to such rules, as may be made in this behalf, a plan for any building in any municipal area, irrespective of the size of the plot or the number of storeys, may be prepared by an Architect.(2)Notwithstanding anything contained in sub-section (1), -(a)a plan for any building having not more than three storeys, irrespective of the size of the plot in any municipal area, may also be prepared by an Engineer;(b)a plan for -(i)a residential building on a plot of two hundred fifty square metres or less and having only one storey in the municipal area of a Municipal Corporation or a Class 'A' Municipal Council,(ii)any building on a plot of two hundred fifty square metres or less and having not more than three storeys in the municipal area of a Class 'B' or Class 'C' Municipal Council or of a Nagar Panchayat,may also be prepared by a Surveyor or a Draughtsman.
