- Sanction of building permission by the Sanctioning Authority shall not mean responsibility or clearance of the following aspects:(i)Title or ownership of the site or building(ii)Easement Rights(iii)Variation in area from recorded areas of plot or a building or on ground(iv)Structural Reports, Structural Drawings and structural aspects(v)Workmanship, soundness of structure and materials used,(vi)Quality of building services and amenities in the construction of building(vii)The site/area liable to flooding as a result of not taking proper drainage arrangements as per natural lay of the land, etc.(viii)Other requirements or licences or clearances required for the site/ premises or activity under various other laws.
