(1)Neither the granting of the permit nor the approval of drawings and specifications, nor inspections made by the Authority during erection of the building shall in any way relieve the owner of such building from full responsibility tor carrying out the work in accordance with the requirements of these rules.(2)Every owner shall-(a)permit the Authority or person authorised by it or the Building Officer or person duly authorised by him to enter the building or premises for which the permit has been granted at any reasonable time for the purpose of ensuring the compliance of these rules;(b)submit a document of ownership of or right or interest in relation to the site;(c)obtain, where applicable, from the Authority, permission relating to building, zoning, grades, sewers, water-mains, plumbing, signs, blasting, street, occupancy, electricity, highways, and all other permissions required in connection with the proposed work;(d)give notice to the Authority of the intention to start work on the building site (See Appendix E);(e)give notice in writing to the Building Officer to arrange inspection when the work reaches plinth level (See Appendix F);(f)give written notice to the Authority regarding completion of work described in the permission (See Appendix G); and(g)obtain permission for occupancy (See Appendix H) from the Authority prior to any :(i)occupancy of the building or part thereof after construction or alteration of that building or part; or(ii)change in the class of occupancy of any building or part thereof.(h)[ Upon the request of the owner, the authority will issue occupancy certificate of the building within 30 days from the receipt of such request. If such permission is not issued within 30 days from receipt of the application or suitable instructions for changes have not been issued by the authority within the period it would be deemed that the occupancy permission has been issued as per clause (g).] [Inserted by Notification No. F. 23(107)-95-XXXII-(1), dated 7th April, 2000.](3)[ In case of owner failing in fulfilling the responsibilities and duties, the building officer will take action as per the relevant provisions of Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956) and Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961).] [Inserted by Notification No. F. 23(107)-95-XXXII-(1), dated 7th April, 2000.]
