26. Responsibility and Duty of the Applicant/Builder/Owner.
- 26.1 Neither granting of the permit nor the approval of the drawing and specifications, nor inspections made by the Authority during erection of the, building shall in any way relieve the owner of such building from full responsibility for carrying out the work in accordance with the requirements of these bye laws.26.2Every Applicant/Builder/Owner shall:26.2.1Permit the Authority to enter the building or premises, for which the permission has been granted at any reasonable time for purpose of enforcing the bye laws;26.2.2Obtain, where applicable, from the competent Authority permissions/clearance required in connection with the proposed work;26.2.3Obtain an Occupancy Certificate from the Authority prior to occupation of building in full or part.
