Section 5(5) in Bangalore Mahanagara Palike Building Bye-laws 2003
5.1Responsibility of owner – The granting of licence, approval of the plan and specifications, or inspections made by the Authority shall not in any way relieve the owner of a building from full responsibility for carrying out the work in accordance with the requirements of the sanctioned building plan along with such conditions as have been imposed while sanctioning the licence.
