Section 51(11) in Kolkata Municipal Corporation Building Rules, 2009
(11)The Municipal Commissioner shall exercise control over the action of any Architect or Licensed Building Surveyor, as the case may be, and may in the case of violation of any of the provisions of the Act and these rules-(i)in the case of a Licensed Building Surveyor, suspend or revoke the licence in accordance with the provisions of the sub-section (3) of section 543; and(ii)in the case of an Architect, make a reference to the "Council of Architecture for taking necessary action under the Architects Act, 1972.
