Section 2 in Rules Under Section 15 of the Bihar Itki Tuberculosis Sanatorium (Regulation of Buildings) Act, 1951
2. Preparation of Plans, etc, by municipal staff.
- All plans, maps, specification, etc, required by Rule 1 to be filed along with the notice may be prepared by or under the supervision of a draftsman authorised by the Sanatorium Local Authority for the purpose on payment of the fees prescribed below and shall bear the draftsman's signature and a certificate that the plans, etc., comply with all the requirements of these Rules.For, the complete plans required under Rule 1, the rate of fee shall not exceed four annas per square inch, of the ground plan, if the building be one-storied, and five annas per square inch, if the building be two-or three-storied, provided that the fee shall not be less than one rupee and shall not exceed three rupees.
