Section 7(4) in Punjab Urban Planning and Development Building Rules, 2018
(4)If the Architect or Engineer engaged by the owner/applicant submits a wrong report while making application under these rules or if any additional construction or violation is reported to exist at site or has concealed any fact or misrepresented regarding completion of construction of building along with its eligibility for seeking completion certificate or before the completion of such report, he shall be jointly and severally held responsible for such omission and complaint against the Architect/ Engineer for suspension of his registration and the owner shall be liable to pay for the penalty as may be decided by the competent authority after giving an opportunity of hearing. Further, if it is emerged that the information is concealed by the Architect or Engineer, necessary penal proceedings shall be initiated along with debarring such Engineer/ Architect from practicing in the State of Punjab.
