(1)It shall be the duty of the engineer to prepare all plans, designs, specification and estimate which the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may require to carry out such works as it may direct and to conform generally to the rules made by the State Government tinder Section 387 and all regulations that may be made by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] under Section 388.(2)All plans of buildings and water-supplies shall be scrutinised by the Health Officer who shall set that the sanitary requirements of such buildings or works have been complied with.[* * *] [Chapter 'XXX-A' omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]Chapter-XXXI Supplementary and Translation Provisions
