Section 5 in The Haryana New Mandi Townships Building Rules, 1967
5. Notice of building - [Section 4(2)(a)].
(1)Every person intending to erect or-re-erect any building, shall give notice of his intention to do so, in writing, in form A to the Administrator and shall, at the same time, submit :(a)a site plan as required under Rule 6;(b)a building plan as required under Rule 7; and(c)details of specification of the work to be executed in form B.(2)Every person giving the above notice shall appoint a licenced supervisor-cum-architect for the drawing up of plans and for the supervisions of erection and re-erection of the building.(3)The applications, plans and specifications shall be signed by the applicant and the licenced supervisor-cum-architect.
