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State of Jharkhand - Section

Section 7 in Jharkhand Building Byelaws 2016

7. Certificates/Clearances.

- 7.1 Self Attested copy of original sale/lease deed, attested copy of the revenue receipt/Municipal Holding Tax receipt/holding number and mutation records.
7.2In case the applicant is a trust, group of persons, partnership or a company, a registered agreement between the holder of the right, title and interest and the applicant, valid under the Transfer of Properties Act, 1982 and Copies of the Agreement/Article of Association/Memorandum/Bye-laws.
7.3No Objection Certificate from the Jharkhand State Housing Board/any Regional Development Authority, for the additional constructions, in case the house/plot is delivered by the Board/Authority.
7.4Necessary environmental clearance from the appropriate authority wherever applicable. Refer to provisions laid down in the Environmental Impact Assessment Notification-2006 dated 14 September 2006, amended by subsequent notifications by Ministry of Environment and Forest, Government of India. The Department of Environment and Forest, Government of Jharkhand may also prescribe norms for environment clearance.
7.5For all buildings with a height of 15.0 meters and above or covered area at any floor within premises more than 500 sq m, NOC from Fire Service Department shall be obtained.
7.6NOC from Airport Authority of India shall be furnished wherever applicable.
7.7A certificate from the registered Engineer that the building plan and the design complies with the standard safety including safety against Earthquake is required in prescribed Form-III. For buildings above G+2 (maximum 10m height) the registered Engineer shall also supervise the construction of the building.
7.8For buildings more 15m in height, structural stability certificate in the prescribed Form-IV with Design Basis Report, signed by the engineer/structural engineer and the owner jointly shall be furnished.
7.9Supervision certificate in Form-V shall be furnished by the registered architect/engineer/structural engineer/supervisor/town planner undertaking the supervision.
7.10A check list in Form-VI shall be furnished by the empanelled/registered technical person.