Section 15(6) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004
(6)Where any architect is found to charge fee in excess of the scale of fee notified by the Corporation or where such architect issues a false certificate of the covered area, the registration of such architect shall, subject to the provisions of the Architects Act, 1972 (20 of 1972), stand cancelled and he shall also be debarred from registration by the Corporation for a period of five years, and the Corporation shall not assign any work to him during such period.
