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State of Assam - Section

Section 101 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

101. Essential requirements.

- Every building/development work for which permission is sought, shall be planned, designed and supervised by registered professionals. The registered professionals for carrying out the various activities shall be, - (a) architect, (b) engineer, (c) structural engineer, (d) supervisor, (e) town planner, (f) landscape architect, (g) urban designer, and (h) utility service engineer. Requirements of registration for various professionals by the Authority or by the body governing such profession and constituted under a statute, as applicable for practicing within the territorial limit of the concerned urban local body shall apply:Provided that no such license/ enrollment of technical personnel shall be necessary for various works of building permit in case of boundary walls, residential single storey Assam Type building upto plinth area of 140 sq m and commercial building of single storey Assam Type upto plinth area of 75 sq m. However, considering the topography and other peculiar nature of plot and proposed construction, the Authority may require such schemes to be submitted by the licensed/ enrolled technical personnel.