Section 98 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
98. Maintenance of Buildings.
(1)In case of building older than fifty years, it shall be the duty of the owner of a building, to get his building inspected by a Registered Structural Engineer (RSE) within a year from the date of coming into force of these rules. The Structural Inspection Report shall be produced by the owner to the appropriate authority. If any action for ensuring the structural safety and stability of the building is to be taken, as recommended by SER, it shall be completed within five years.(2)For other buildings, the owner shall get his building inspected after the age of building has crossed forty years. The procedure shall be followed as per sub-rule(1).
