Section 17(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(2)The promoter shall file in the appropriate Registration Office with the draft deed of apartment in respect of every building a set of all floor plans of the building showing the layout, location numbers and dimensions of apartments and bearing the verified statement of an architect or a licence holder duly authorised by the local body certifying that it is an accurate copy of the plans of the building as filed with and approved by the local authority within the jurisdiction of which the building is located, or such licence holder of a Municipal Body authorised to do.
