Section 12 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
12. Signing of Plans.
(1)All plans before submission to the Authority shall be duly signed by the owner(s) and by a qualified Architect who has valid registration with Council of Architecture / a technical person preparing the plan registered with Authority as specified in Chapter VII.(2)All layout plans before submission to the Authority shall be signed by the owner(s) and by one of the following:-(i)Architect holding a valid registration with the Council of Architecture for Layout Plans of plots measuring more than 1 ha and below 10 ha;(ii)Town Planner holding valid registration with the Institute of Town Planners, India for plots measuring 10 ha and above.
