(4)"Plan" means a plan prepared by a Surveyor, or a Draftsman, or an Engineer holding a degree of Bachelor of Engineering, or an Architect registered under the Architects Act, 1972 (Act 20 of 1972).Explanation. - For the purpose 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 it; and(b)Buildings with mixed occupancies shall mean those buildings in which more than one occupancy are present in different portions thereof.
