- 8.1 All the plans shall be prepared and duly signed by a registered/empanelled technical person as specified in Annexure-I (viz. Architect, Engineer, Structural Engineer, Town Planner, Supervisor, Draftsman) and Builder who shall indicate their names, addresses, and registration numbers on the body of the plan and in all other relevant documents. The concerned owner of the land shall also sign the plans.8.2All plans, drawings, statements, design details shall bear the signature of the applicants and shall be duly countersigned by an empanelled Architect/Technical person. All documents and plans related to structural designs shall bear the full name and full signature of a registered Structural Engineer.Note:- 1. The registered Architect/Technical Person who has prepared the plan shall put the empanelment number/Registration No. and seal on all plans and documents signed by him and shall also furnish a certificate to the effect that he shall supervise the construction of the building and shall he responsible for any deviation from the approved plan except if the Owner/Architect/Technical person intimates that their agreement for services has been terminated. The constructions shall be stopped immediately until agreement with another architect/technical person is executed and intimated immediately to the authority.
