(4)"Plan" means a plan prepared by a surveyor, or a draughtsman, or an engineer or an architect licensed by the municipality in accordance with the regulations made by it, who would hereinafter referred as Licensed Architect.Explanation. - For the purposes of classification of a building according to occupancy under clause (2),(a)an occupancy shall be deemed to include subsidiary occupancies, which are contingent upon such occupancy, and(b)building with mixed occupancies shall mean those buildings in which more than one occupancy are present in different portions thereof.
