Section 11M(1) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
(1)On the completion of the building the owner and the Architect shall submit final completion drawings along with form BRSI1I A/B, as applicable, along with affidavits as mentioned in form BRS-III A/B. Certificates in form BRS-IV A/B, as applicable, shall be submitted by Architect and Engineer alongwith certificates by contractor (if there is one) and plumber in form BRS-V11I and BRS-IX. Following documents shall also be submitted:(a)Self-assessment of violations in the building, jointly signed by the owner and Architect, along with demand draft of the due payment for compounding of such violations shall be submitted along with form BRS-I 11 A/B.(b)Both the Owner and Architect shall give an affidavit as mentioned at serial no. 10 in form BRS-I 11 A/B that no provision of Haryana Urban Development Authority bye-laws including allowable compounding items, has been violated.(c)Photographs of front, side, rear set backs, front and rear elevation of the building shall be submitted along with photographs of essential areas like cut outs and shafts from the roof top. A compact disc containing all photographs shall also be submitted.
