431. Periodic Inspection of construction activity.
(1)Every licensed architect, who has approved a map of individual residential building plan on a plot upto 500 Sq.mtr shall periodically inspect construction of such building or structure of permanent nature approved by him, as prescribed by the State Government, and if he is satisfied that the construction of the building is in breach or violation of building construction plan approved by him, he shall immediately report to the Municipal Commissioner or the Executive Officer of such violation and this shall be his responsibility.(2)On receipt of information of construction in breach or violation of approved building construction plan from the licensed architect, the Municipal Commissioner or the Executive Officer shall forthwith stop or cause to 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 or building regulations.(3)It shall be open to the Municipal Commissioner or the Executive Officer to himself inspect or cause an inspection 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 regulation or other parameters under this Act, he shall proceed to take such action as is permitted under this Act, Rule, Regulation.
