Section 12 in New Okhla Industrial Development Area Building Regulations, 2010
12. Scrutiny of the building permit.
- (i) The Authorized Officer shall verify or cause to be verified the facts given in the application for permit, and enclosures. The title of the land shall also be verified. All documents submitted with the plans should be self attested by the owner and Architect/Authorised Technical person.(ii)The Authorized Officer shall examine the information listed in regulation 6.3 for residential buildings on plots (other than Group Housing).(iii)For layout plan, buildings and other temporary structures the Technical Person shall provide the information in regulation 6.3, 6.4 and 6.5 respectively and provision of fire safety requirements, public convenience, safety provisions and other relevant laws. The Authorised/Technical Person shall also be responsible for all other provisions as per Building Regulations, Planning and Development Directions, National Building Code, Indian Standard Institution standards and such other provisions as required by the Authority from time to time.(iv)The Owner and Technical Person shall jointly and severely liable and all of them shall submit indemnity bond in favour of the Authority against violation of these Regulations, Planning and Development Directions and provisions of National Building Code.(v)The Authority, however reserves the right to perform test checks by complete scrutiny of any of the plans submitted for approval.(vi)In case of any violation, the Technical Person shall be black listed under intimation to concerned registration organisation from practicing in the Industrial Development Area for a period of 5 years.(vii)In case owner is found responsible for violation, action may be taken as per provision in lease deed.
