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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(1) in West Bengal Municipal (Building) Rules, 2007

(1)he shall not deviate or allow any deviation from the submitted structural plan in the execution of work at site,
(j)the Licensed Building Surveyor, the Architect, the Structural Engineer and the Geo-technical Engineer shall work in association with one another and they shall be individually or collectively responsible for ensuring the safety of the building structure and its foundation,
(k)he shall submit a certificate that the structure has been constructed as per submitted structural plans and the building is safe for occupation along with the application for completion certificate after the completion of the building,
(l)he shall be deemed to have continued his supervision unless he has given notice in writing to the Municipal Authority that he has ceased to serve as the Structural Engineer for the work and submits a status report of the work completed under his supervision. He shall be held responsible for the work executed up to the date of intimation,
(m)he shall forthwith inform the Municipal Authority as to the person who has engaged him under rule 15 of these rules.