(3)If Municipal Commissioner or the Executive Officer, on such inquiry or verification finds that the building or structure of permanent nature construction plan has been approved by the Licensed Architect in contravention, breach or deviation of building regulation, Fire safety standard norm, standard of Master Plan or other parameters under this Act, he shall immediately stop construction work and proceed to take action against owner, occupier or any person responsible for construction of such building in contravention, breach or deviation of building regulation and other parameter and shall also proceed to take action against the Licensed Architect, who approved such building construction plan.
