(1)Where tests of any materials are made to ensure conformity with the requirements of these rules, records of the test data shall be kept available for inspection during the construction of the building and for such period thereafter as required by the Authority.(2)The person to whom a permission is issued shall during construction keep-(a)posted in conspicuous place on the property in respect of which the permission was issued, a copy of the permission for building and/or development, as the case may be; and(b)a copy of the approved drawings and specifications referred to in Rule 17 on the property in respect of which the permission was issued.
