(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.
