Section 45 in Kolkata Municipal Corporation Building Rules, 2009
45. Validity of applications containing plans, specifications and notices.
- Save as otherwise provided under the Act and these rules -(a)No key plan, Site plan, building plan or specification accompanying a notice given under section 393 or section 394, or any other plan in respect of which it is so stipulated, shall be valid unless an Architect or Licensed Building Surveyor in association with an Structural Engineer and Geo Technical Engineer as the case may be, certifies that such plan has been prepared under his supervision and the applicant also certifies that such work will be carried out under the supervision of an Architect and / or Licensed Building Surveyor in association with an Structural Engineer and Geo Technical Engineer as the case may be in accordance with the provisions of the Act. these rules and the sanctioned or the provisionally sanctioned plan;(b)no notice given under rule 22 or rule 24. or rule 25, or no other notice in respect of which it is so stipulated, shall be valid unless it is signed by an Architect and/or Licensed Building Surveyor and Structural Engineer, Geo Technical Engineer and Structural Reviewer as required hereunder.
