318. Periodical Inspection of construction activity.
(1)Every registered Architect, who has approved building construction plan shall periodically inspect construction of such building or structure of permanent nature approved by him and if he is satisfied that construction of building is in breach or violation of building construction plan approved by him, he shall immediately report to the Chief Municipal Officer of such violation.(2)On receipt of information of construction in breach or violation of approved building construction plan submitted by registered Architect, Chief Municipal Officer shall forthwith stop the construction of such building and shall proceed to take such action against the erring person including demolition of erected building or structure as is permitted under this Act or Rule, Regulation or building bye-law.(3)It shall be open to Chief Municipal Officer to himself inspect or cause an inspection to be done by such other officer or employee of the municipality duly authorized by him and on such inspection if he is satisfied that building or structure is being constructed in breach or violation of approved building construction plan or building bye-law or other parameters under this Act, he shall proceed to take such action as is permitted under this Act, Rule, and Regulation.
