Section 3(1) in Faridabad Complex Administration Building Rules, 1989
(1)Any person excepting those as mentioned in rule 6 intending to erect or re-erect any building shall make an application in writing to the Chief Administrator in form BR-I accompanied by the following documents, duly signed by a registered architect:(a)proof of ownership of land;(b)a site plan as required by rules;(c)a building plan or plans as required by rule 5;(d)additional information in form BR-II;(e)details of specifications of the work to be executed in form BR-III;(f)certificates in forms BR-IV, V and VI;(g)no objection certificate from the immediate neighbours regarding sharing of costs of party wall or proportionate cost of the portion already built and in case of dispute, proof of payment of proportionate cost as assessed by the officer so authorised by the Chief Administrator;(h)the colouring of plans (site plans and building plan) shall be as per Schedule I appended to these rules.
