Notice regarding erection of buildings and submission of necessary drawing etc. -(1)Every person who constructs, reconstructs or alters, or adds to any existing building other than a hut, shall submit an application to the Executive Officer for the approval of the site and for permission to execute the work, in the form specified in Appendix I with such variations as circumstances may require.(2)It shall be accompanied by-(i)a site plan (in duplicate) of the land on which the building is to be constructed, reconstructed or altered or added to be drawn or reproduced in a clear and intelligible manner on suitable and durable material and complying with the requirements specified, in Appendix II as far as may be necessary.(ii)a plan or plans (in duplicate) of the building to be constructed, reconstructed, or altered, or added, to be drawn, or reproduced in a clear and intelligible manner on suitable and durable material, and showing a ground plan, of each floor, elevations and section of the building and complying with the requirements specified in Appendix II;(iii)specifications (in duplicate) complying with the requirements specified in Appendix II as far as may be necessary; and(iv)a certificate from the Executive Officer/Director of Town Planning or such other officer as may be authorised by the Council in this behalf to effect that the building site is in accordance with development plan of the Municipality duly approved by the Council.(3)The application as well as the plans and specifications shall be signed by the owner of the site or building. They shall also be signed by architect or a licenced builder or an Engineer, or a surveyor.(4)Every person who constructs, reconstructs or alters or adds to a hut shall submit an application to the Executive Officer in form specified in Appendix I. He shall also furnish information as to the purpose for which the hut is proposed to be constructed, reconstructed or altered or added to.(5)If it is intended to use the hut or any part thereof for any of the purpose specified in Section 290 of the Act or as a stable, cattle-shed or cow house, the fact shall be expressly stated in such application.(6)The Executive Officer may require the applicant-(a)to furnish him with any information which has already been furnished; or(b)to satisfy him that there are no objections which may lawfully be taken to the grant of permission to execute the work.(7)If any information required under Sub-clause (1) to (3) is in the opinion of the Executive Officer, incomplete or defective he may require further information to be furnished.(8)If any requisition made under Sub-clauses (3) and (4) is not complied with within one month, the application shall be rejected.(9)Every building application shall also state whether the building is proposed to be erected on Khasmahal or on temple or private land. In the case of buildings to be erected on leased Khasmahal lands a copy of the permission of the Khasmahal authorities shall be attached to such building application.
